SARAVANAN SERVAI Vs. DISTRICT COLLECTOR, SIVAGANGAI AND OTHERS

JUDGEMENT

(1.) By consent, the Writ Petition itself is taken up for final disposal.

(2.) Mr. C.M. Marichelliah Prabhu, learned Additional Government Pleader accepts notice on behalf of the respondents 1 to 5 and he is lead by Mr. K.Chellapandian, learned Additional Advocate General and Dr. C.Guhaseelarupan, learned counsel accepts notice on behalf of the respondents 6 to 8.

(3.) The petitioner claims to be a resident of Kambanoor Village, Sivagangai District and came forward to file this Writ Petition, styled as Public Interest Litigation, stating among other things that the temple viz. Arulmighu Elayanatchiyamman Temple also known as Poojai Amman Temple is situated at Kambanoor Village, Thirupathur Taluk, Sivagangai District and it is under the control of respondents 1 to 3 and according to the petitioner, it is an ancient temple and it is the family deity of very many residents of the village. The petitioner has expressed his grievance that the respondents 6 to 8 are holding the Idol of Elayanatchiyamman Temple without any valid document and the land belonging to the said temple has been transferred to the name of Muthalagu Pattar, Poojari of the said temple and despite the representation made to respondents 1 to 4 to retrieve the Panchaloga Idol and the land belonging to the temple no action has been taken.