SABHANAYAGAR TEMPLE CHIDAMBARAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) WRIT Appeal No.181 of 2009 is filed against the order of the learned single Judge dated 02.02.2009 made in writ petition No.18248 of 2006. The other two appeals in WRIT Appeals Nos.182 and 183 of 2009 are filed against the orders of the learned single Judge impleading respondents 3 and 4 in the writ petition by order dated 02.02.2009 made in M.P. No.2 of 2006 and M.P. No.1 of 2008 in writ petition No.18248 of 2006.

(2.) 'Iswara' as Lord Siva is generally worshipped in a particular form known as 'Linga'. The Word 'Linga' in Sanskrit means a symbol. If all forms in the creation were put together that would form an indefinable form which is symbolised by 'Linga'.

(3.) OF the five temples of Siva, when all four ancient sacred Siva Temples are under proper care and efficient administration of the Board, the Podhu Dikshidars at Chidambaram Sabhanayagar Temple alone are fighting with no end against the Board since 1885, and thereby reducing the great ancient Sri Sabhanayagar temple financially crunched and the temple's unique & architectural structures left unattended due to this endless court proceedings.