M. MANI Vs. COMMISSIONER

JUDGEMENT

(1.) Petitioner has sought for a writ of mandamus, directing the respondents 1 to 4, to take criminal action against Mr.N.Murugan, fifth respondent and other officers, who according to him have conspired with him, for the demolition of old Arulmigu Dharamaraja temple and stolen valuable stones, gold plate, and other valuables, from Thirupani kuzhu and make the temple building drawing, in accordance with Aagama vithi, and call for a tender, and construct the temple building, in accordance with Aagama vithi, by considering the petitioner's representation, dated 13/10/2018 and reminder, dated 24/4/2019.

(2.) Facts leading to the filing of the writ petition is as follows:-

(3.) Petitioner has further stated in the petition that demolition of the temple should be carried out only in the presence of the officers of the HR and CE Department. Since the first respondent had demolished the said temple, he might have taken away valuable stones and gold plates, laid under the peetam, at the time of initial construction and taken away valuable woods. Vide, representation, dated 16/7/2018, one Mr.Rajkumar, had sought information, under the Right to Information Act, 2005, but till date, there is no proper reply from the respondents. Petitioner had also sent representations, dated 13/10/2018 and 24/4/2019, to the respondents 1 to 4, to take criminal action against the fifth respondent and other officers, who have conspired with him, in the illegal demolition of the temple and theft of valuable stones, gold plates and other valuables from the temple. Since the respondents have not conducted any enquiry, with respect to illegal demolition, petitioner has come forward with the instant writ petition, praying for the relief as stated supra.