KANNAN Vs. COMMISSIONER

JUDGEMENT

(1.) The petitioner, who claims to be a Town President of 'Viswa Hindu Parisad' and a resident of Kumbakonam Town, came forward to file this Writ Petition styled as a 'Public Interest Litigation', stating among other things that the famous Temple namely, 'Arulmigu Chithi Vinayagar Kovil', which is a sub-temple of 'Arulmigu Kasi Viswanatharswami Temple', is located on the western side of 'Mahamaga Kulam' (Tank) and according to the petitioner, the practise is, the devotees, who are coming to Kumbakonam during 'Mahamagam festival', used to worship the God 'Chithi Vinayagar'.

(2.) The petitioner would aver that in 'Chithi Vinayagar Temple', a small 'Mandapam', is also attached and it is divided into six portions and six shops are located in the said 'Mandapam'. The grievance expressed by the petitioner is that the devotees, who are coming to Kumbakonam, do not like the location of the shops, which run right inside the 'Chithi Vinayagar Temple' and despite very many representations, submitted to remove the shops in question, no steps have been taken so far and hence, he is constrained to approach this Court by filing this Writ Petition.

(3.) This Writ Petition was listed for hearing on 18.01.2018 and on that day, the learned counsel appearing for the petitioner, undertook to implead the alleged allottee's/licensees of the shops and subsequently, the petitioner has filed an impleading petition in W.M.P(MD) No. 2640 of 2018 and it was ordered today.