The Executive Officer vs U.Rajamani
2025 Latest Caselaw 1355 Mad

Madras High Court

The Executive Officer vs U.Rajamani on 25 July, 2025

Author: G.R.Swaminathan

Bench: G.R.Swaminathan

                                                                                       W.A.(MD)No.2112 of 2025


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED : 25.07.2025

                                                         CORAM

                            THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
                                               and
                              THE HONOURABLE MR.JUSTICE K.RAJASEKAR

                                           W.A.(MD)No.2112 of 2025
                                                    and
                                    C.M.P.(MD)Nos.12092 and 12093 of 2025

                     The Executive Officer,
                     Hindu Religious Charitable and Endowments Department,
                     Arulmigu Aandal Nachiyar Temple,
                     Srivilliputhur, Virudhunagar District.             ... Appellant

                                                              Vs.

                     1.U.Rajamani

                     2. The District Collector,
                        Virudhunagar District.

                     3. The Superintendent of Police,
                        Virudhunagar District,
                        Virudhunagar.

                     4. The Assistant Commissioner,
                        Hindu Religious Charitable and Endowments Department,
                        Madurai.

                     5. The Revenue Divisional Officer,
                        Sivakasi Revenue Division,
                        Virudhunagar.


                     1/5




https://www.mhc.tn.gov.in/judis              ( Uploaded on: 25/07/2025 04:01:37 pm )
                                                                                                  W.A.(MD)No.2112 of 2025


                     6. The Tahsildar,
                        Srivilliputhur Taluk,
                        Virudhunagar District.

                     7. The Inspector of Police,
                        Srivilliputhur Town Police Station,
                        Virudhunagar District.                                                ... Respondents

                     Prayer : Writ Appeal filed under Clause XV of Letters Patent, to allow
                     the writ appeal by setting aside the order passed in W.P.(MD)No.19058
                     of 2025 dated 15.07.2025 on the file of this Court.
                                  For Appellant       : Mr.B.E.Ashwin Bala Someshwerar,
                                                           For M/s.R.B.Law Associates.

                                  For Respondents : Mr.R.Baskaran,
                                                        Addl. Advocate General,
                                                    Assisted by Mr.N.Satheeshkumar,
                                                     Addl. Government Pleader for R2, R4 to R6.
                                                    Mr.T.Senthilkumar,
                                                        Addl. Public Prosecutor for R3 & R7.

                                                          JUDGMENT

(By G.R.SWAMINATHAN, J.)

The appellant herein figured as the fourth respondent in

W.P.(MD)No.19058 of 2025. One U.Rajamani filed the said writ petition

challenging the decision taken in a peace committee meeting held on

02.08.2024. The writ petitioner had raised an objection with regard to

the garlanding of the statue of Pasumpon Muthuramalinga Thevar. The

learned Single Judge vide order dated 15.07.2025 dismissed the writ

https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/07/2025 04:01:37 pm )

petition. Aggrieved by the same, Rajamani had not filed any writ appeal.

It is only the appellant who figured as the fourth respondent in the writ

petition had filed this writ appeal.

2.When the appellant herein had not challenged the proceedings

dated 02.08.2024 in the first instance, he cannot file any writ appeal

when the writ petition itself was dismissed.

3.As regards the demand that may be raised from other

communities, it is open to the parties to work out their right in the

manner known to law.

4.This writ appeal is dismissed accordingly. No costs.

Consequently, connected miscellaneous petitions are closed.

                                                                               (G.R.S. J.,) & (K.R.S. J.,)
                                                                                      25.07.2025
                     NCC          : Yes/No
                     Index        : Yes / No
                     Internet     : Yes/ No
                     ias

Issue order copy on 25.07.2025.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/07/2025 04:01:37 pm )

To:

1. The District Collector, Virudhunagar District.

2. The Superintendent of Police, Virudhunagar District, Virudhunagar.

3. The Assistant Commissioner, Hindu Religious Charitable and Endowments Department, Madurai.

4. The Revenue Divisional Officer, Sivakasi Revenue Division, Virudhunagar.

5. The Tahsildar, Srivilliputhur Taluk, Virudhunagar District.

6. The Inspector of Police, Srivilliputhur Town Police Station, Virudhunagar District.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/07/2025 04:01:37 pm )

G.R.SWAMINATHAN, J.

and K.RAJASEKAR, J.

ias

25.07.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/07/2025 04:01:37 pm )