Dharamapuram Adheenam vs Chief Secretary
2023 Latest Caselaw 14708 Mad

Citation : 2023 Latest Caselaw 14708 Mad
Judgement Date : 23 November, 2023

Madras High Court

Dharamapuram Adheenam vs Chief Secretary on 23 November, 2023

Author: P.D. Audikesavalu

Bench: P.D. Audikesavalu

W.P. No. 32036 of 2023

IN THE HIGH COURT OF JUDICATURE AT MADRAS

DATED : 23.11.2023

CORAM

THE HON'BLE MR. JUSTICE P.D. AUDIKESAVALU

W.P. No. 32036 of 2023

Dharamapuram Adheenam
by its Adheenakarthar Sri-La-Sri
Masilamani Desiga Gnanasambanda
Paramachariya Swamigal
having his Seat at Dharmapuram
Mayiladuthurai – 609 001. … Petitioner

-vs-

1. Chief Secretary
Government of Puducherry
Goubert Avenue, Beach Road
White Town, Puducherry-605001.

2. Secretary to Government
Hindu Religious Institutions and Wakf
Goubert Avenue, Beach Road
White Town, Puduecherry-605001.

3. District Collector cum Special Officer
Karaikal, Duplex Street
Karaikal, Puducherry – 609602.

4. The Executive Officer
Sri Dharbaranyeshwarar Swamy Devasthanam
Thirunallar, Karaikal
Puducherry – 609602. ...
Respondents

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1/6
W.P. No. 32036 of 2023

Prayer:- Writ Petition filed under Article 226 of the Constitution of India,
1950, praying to issue a Writ of Mandamus, directing the Respondents to
consider Petitioner's representation dated 25.09.2023 and consequently, direct
the Respondents to hold consultation with the Petitioner for the conduct of
Sanipeyarchi Festival – 2023 as per the directions issued by the High Court in
A.S. No. 426 and 429 of 1999.

For Petitioner : Mr. S.Girissh

For Respondents : Mr. S.Raveekumar (RR1 to 3)
Government Pleader (Puducherry)

Mr. V.Vasanthakumar (R4)

ORDER

Heard Mr. S.Girissh, Learned Counsel for the Petitioner,

Mr. S.Raveekumar, Learned Government Pleader (Puducherry) appearing for

the First to Third Respondents and Mr. V.Vasanthakumar, Learned Counsel

appearing for the Fourth Respondent and perused the materials placed on

record, apart from the pleadings of the parties.

2. The grievance ventilated by the Petitioner is that he had made a

representation dated 25.09.2023 to the Third Respondent for holding

consultation with him regarding conduct of Sanipeyarchi Festival – 2023 as per

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the directions issued in the judgment and decree dated 03.08.2012 in A.S. Nos.

426 and 429 of 1999 passed by this Court.

3. In the report dated 23.11.2023 filed by the Third Respondent in

furtherance to the order dated 16.11.2023 passed by this Court, it has been

stated as follows :-

“6. In compliance with the directions of the Hon'ble High

Court of Madras, Chennai, in A.S. Nos. 426 and 429 of 1999,

the Government is consulting the Kattalai Visaranai –

Representative of Dharumai Adheenam through the Special

Officer, Executive Officer (Temples) and Indoor staff on a

regular basis. With regard to Sanipeyarchi Festival – 2023,

consultations are made with Kattalai Visaranai –

Representative of Dharumai Adheenam by the Special Officer

/ Executive Officer (Temples). Kattalai Visaranai –

Representative of Dharumai Adheenam was consulted on

07.11.2023 at Kattalai Madam in Thirunallar with regard to

seeking a date for Pandakaal Muhurtham in connection with

the Sanipeyarchi Festival 2023 and printing of Sanipeyarchi

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invitation by the Collector-cum-Special Officer and Executive

Officer(Temples), SDSD, Thirunallaru. A draft copy of the

invitation was also given to Kattalai Visaranai –

Representative of Dharumai Adheenam.

7. The Executive Officer (Temples), SDSD, Thirunallar

had also sought time from Kattalai Visaranai –

Representative of Dharumai Adheenam for Pandhakkaal

Muhurtham in connection with the conduct of Sanipeyarchi

Festival 2023 vide Lr.No.Ne.A(Ko)

Sri.Tha.Su.The/Thiru/2023/474, dated 28.10.2023. Kattalai

Visaranai – Representative of Dharumai Adheenam had

communicated the auspicious date and time vide

Ne/Ka.Vi/Tha.Aa.Pe/Sri.Tha.Su.The/Thiru/2023-

2024/020/661, dated 13.11.2023.”

In view of the aforesaid action taken, nothing remains for further consideration

in the Writ Petition, but it would not preclude the Petitioner, if he has any other

grievance, to work out their remedies before the proper forum in the manner

recognized by law.

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In the result, the Writ Petition is disposed with the aforesaid observations.

No costs.

23.11.2023 Index: Yes/No NCC: Yes/No Note: Issue order copy by 14.02.2024. Maya

1. The Chief Secretary Government of Puducherry Goubert Avenue, Beach Road White Town, Puducherry-605001.

2. The Secretary to Government Hindu Religious Institutions and Wakf Goubert Avenue, Beach Road White Town, Puduecherry-605001.

3. The District Collector cum Special Officer Karaikal, Duplex Street Karaikal, Puducherry – 609602.