K M SUNDARAMURTHY Vs. P NATESAN

JUDGEMENT

(1.) The fifth respondent, K.M.Sundaramurthy in W.P.No. 8424 of 2019, aggrieved by the Order of the learned Single Judge dated 22.03.2019 has filed the present Writ Appeal.

(2.) W.P.No. 8424 of 2019 has been filed by one P.Natesan claiming to be Hereditary Poojari of the A/m. Annammar Swamy Thirukovil, at the villages of Ramapuram and Paruthipalli near Tiruchencode, Namakkal District, to call for the records relating to the proceedings in Na.Ka.No. 3422/2018/C on the file of the fourth respondent in the Writ Petition, namely, the Revenue Divisional Officer cum Sub Divisional Magistrate, Tiruchencode, Namakkal District, and quash the order dated 26.02.2019.

(3.) A/M. Annammar Swamy Thirukovil is a small Village Temple in Paruthipalli Village wherein a particular community called "Kongu Nadar - Paruthipalli" Vagayara alone worship the presiding Deity by observing their own peculiar methods of worship and observing their own peculiar festivals. It is a denomination temple. It is further claimed that it is maintained exclusively by the "Kongu Nadar - Paruthipalli" Vagayara and that the Hindu Religious and Charitable Endowment Board does not have any right to control the affairs of the temple. In this connection, a suit in O.S.No. 164 of 2015 has been filed in representative capacity under Order I Rule 8 of the Code of Civil Procedure and is pending on the file of the Principal District Court, Namakkal. The reliefs sought in the said suit are as follows:-