THIRUVALLUR KOIL KULA DEIVAM VAZHIPADUVOR SABAI Vs. COMMISSIONER

JUDGEMENT

(1.) The present writ petition has been filed by the petitioner seeking for a writ of Mandamus, directing the respondents to stop all further constructions and renovations held at Arulmigu Azhagia Varatha Ayyanar Temple situated at Thiruvallur Village, Ilayankudi Taluk, Sivagangai District by considering the representations, dated 27.04.2018 and 07.12.2018 and directing the respondents 1 to 3 to permit the petitioner's Sabai to perform the Thiruppani Donor work in the Temple as mentioned in the representation on 07.12.2018 within a period stipulated by this Court.

(2.) The petitioner submits that Azhagia Varatha Ayyanar Temple, Thiruvallur Village, Ilayankudi Taluk, Sivagangai District has been under the control of the Tamil Nadu Hindu Religious Charitable and Endowments Department and managed by the fourth respondent as Hereditary Trustee. The said Temple is more than 100 years old and it is a 'Kula Deivam' for the petitioner's community people. Every Tamil month of Masi, the community people of the petitioner will celebrate the festival and perform special poojas to the deity. The said petitioner's Sabai used to do some Thiruppani works which are as follows:-

(3.) The said Sabai has been formed only by the community people and performance of Kumbabishekam was done in the year 2007 and every 12 years 'Kumbabishekam' to be performed to the deity and accordingly, some of the works are to be done for conducting 'Kumbabishekam' in the said Temple which are as follows:-