VADA THIRUNAGESWARAM SENGUNTHA AND KAMAKSHI AMMAN WORSHIPPERS WELFARE SOCIETY Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) Heard the learned counsels appearing on behalf of the petitioners, as well as the respondents.

(2.) This Writ Petition has been filed praying that this Court may be pleased to issue a Writ of Mandamus to forbear the respondents from interfering with the rights of the first petitioner Society, in respect of Sri Nageswaraswamy Temple, Thirunageswaram, Kundrathur Village, Sriperumpudur Taluk, Kanchipuram District, in any manner, and to pass further orders, as this Court may deem fit and proper.

(3.) This Writ Petition has been filed by T.K.Ganesan, claiming to be the President of Vada Thirunageswaram Senguntha and Kamakshi Amman Worshippers Welfare Society. It has been claimed that the first petitioner Society has over 1000 members, residing in Kundrathur. This Writ Petition has been filed questioning the authority and powers of respondents 1 to 3 herein, in interfering in the religious affairs pertaining to Sri Thirunageswaram Temple, Kundrathur, Kanchipuram District and in the administration of the temple, through an Executive Officer.