INDIC COLLECTIVE TRUST, THROUGH ITS MANAGING TRUSTEE, MR.G. ARAVINDALOCHANAN Vs. COMMISSIONER, HINDU RELIGIOUS & CHARITABLE ENDOWMENT DEPT.

JUDGEMENT

(1.) This writ petition has been filed seeking orders on the first respondent to stop the practice of charging money for the advantage of easier and/or quicker entry for 'Darshan' of the Deity from a shorter distance in comparison to the others and other related reliefs.

(2.) The petitioner claims to be the Managing Trustee of Indic Collective Trust, registered in June, 2017. The objects of the Trust and/or the purpose of its constitution have not been indicated in the affidavit in support of the writ petition. A copy of the Trust Deed is, however, attached to the typed set of documents filed by the petitioner.

(3.) It appears that the objects of the Trust are, inter alia, to promote complete spiritual, physical, mental, economic and intellectual empowerment of the people with a proper understanding of the underpinnings and beauty of Indian spirituality; to foster and encourage activities to safeguard the traditional art, craft and knowledge systems; to conduct seminars to make people aware of the priorities in order to protect the great Indic civilization from adverse effects; to disseminate knowledge and awareness about the unique customs and traditions, etc.