P SUNDARALINGAM Vs. A GOPAL

JUDGEMENT

(1.) This writ appeal is directed against the order dated 05.04.2017 passed in W.P(MD)No.13719 of 2010, wherein the impugned order dated 11.08.2010 passed by the District Collector, Tirunelveli District, was under challenge.

(2.) The said order was passed based on the complaint given by the writ petitioner. Based on the said complaint given by the writ petitioner, after enquiry, the District Collector / second respondent had found that the place where Sri Badrakaliamman Temple is situated is a poramboke land and it is a common public temple and it is open to the general public for worship and merely because, an Administrative Committee is formed, it will not bind everyone and therefore, rejected the complaint of the writ petitioner. Aggrieved over the same, the writ petitioner had challenged the said order.

(3.) It was the contention of the writ petitioner that he formed a Trust for management of the temple, which resulted in dispute between two groups of persons in the village. A peace committee meeting was also held on 104.2010 and the resolution of which also could not be followed. The writ petitioner had sought for cancellation of the resolution passed in the peace committee meeting and gave a complaint to the District Collector, which was also rejected.