Madras High Court
Mayurapuram Guru Pamban Sreematt vs P.N. Sridhar on 14 October, 2025
Author: R.Suresh Kumar
Bench: R. Suresh Kumar
1/8 SUB APPL Nos. 974 & 975 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 14-10-2025
CORAM
THE HONOURABLE MR JUSTICE R. SURESH KUMAR
AND
THE HONOURABLE MR.JUSTICE G.ARUL MURUGAN
SUB APPL Nos. 974 & 975 of 2024
AND
CONT P DR NO. 81697 of 2024
SUB APPL Nos. 974 & 975 of 2024
Mayurapuram Guru Pamban Sreematt
Kumaraguru Dasa Annadhana Sabai,
represent by its President D. Saravanan
having registered office at No. 8,
5th Street, Lakshmipuram,
Thiruvanmiyur, Chennai 600 041.
Presently having office at No. 122/49,
Anna Street, Thiruvanmiyur,
Chennai 600 041.
Applicant(s) in both sub applications
Vs
1. P.N. Sridhar,
The Commissioner, HR & CE., Department,
Chennai 600 034, Tamil Nadu.
2.R. Sukumar,
The Deputy Commissioner,
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2/8 SUB APPL Nos. 974 & 975 of 2024
HR & CE., Department,
Chennai 600 034, Tamil Nadu.
3.Renuka Devi,
The Assistant Commissioner,
HR & CE., Department/Fit Person,
Sri Mayuranatha Swami Temple,
Sri Mayurapuram, Thiruvanmiyur,
Chennai 600 041, Tamil Nadu.
4.R. Sureshkumar,
The Executive Officer,
Sri Pamban Kumara Gurudasar Temple,
Sri Mayuranatha Swami Temple,
Mayurapuram, Thiruvanmiyur,
Chennai 600 041, Tamil Nadu.
Respondent(s) in both sub applications
CONT P DR NO. 81697 of 2024
Mayurapuram Guru Pamban Sreematt
Kumaraguru Dasa Annadhana Sabai,
represent by its President D. Saravanan
having registered office at No. 8,
5th Street, Lakshmipuram,
Thiruvanmiyur, Chennai 600 041.
Presently having office at No. 122/49,
Anna Street, Thiruvanmiyur,
Chennai 600 041.
Petitioner(s)
Vs
1. P.N.Sridhar,
The Commissioner, HR & CE., Department,
Chennai 600 034, Tamil Nadu.
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3/8 SUB APPL Nos. 974 & 975 of 2024
2.R.Sukumar,
The Deputy Commissioner,
HR & CE., Department,
Chennai 600 034, Tamil Nadu.
3.Renuka Devi,
The Assistant Commissioner,
HR & CE., Department/Fit Person,
Sri Mayuranatha Swami Temple,
Sri Mayurapuram, Thiruvanmiyur,
Chennai 600 041, Tamil Nadu.
4.R.Sureshkumar,
The Executive Officer,
Sri Pamban Kumara Gurudasar Temple,
Sri Mayuranatha Swami Temple,
Mayurapuram, Thiruvanmiyur,
Chennai 600 041, Tamil Nadu.
Respondent(s)
SUB APPL No. 974 of 2024
PRAYER: Application filed under Section 151 CPC to grant leave to the
petitioner to file the contempt petition as against the respondents for wanton,
deliberate and willful disobedience of the order passed by this Court in W.A.No.
2390 of 2018 dated 27.03.2024.
SUB APPL No. 975 of 2024
PRAYER: Application filed under Section 151 CPC to dispense with the
production of the Original Copy of the judgement passed by this Court in
W.A.No. 2390 of 2018, dated 27.03.2024
CONT P DR No. 81697 of 2024
PRAYER: Contempt petition under Section 11 of Contempt of Courts Act to
punish the respondents for wanton, deliberate and willful disobedience of the
order passed by this Court in W.A.No. 2390 of 2018 dated 27.03.2024.
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4/8 SUB APPL Nos. 974 & 975 of 2024
In both applications:
For Applicant: Mr.K.Venkateswaran
For Respondents: Mr.N.R.R.Arun Natarajan,
Special Government Pleader
for R1 to R3
Mr.R.Bharanidharan,
Standing Counsel for R4
ORDER
(Order of the Court was made by R.Suresh Kumar J.)
Sub Application No.974 of 2024 has been filed by the petitioner seeking
leave to the petitioner to file a contempt petition against the respondents for the
alleged disobedience of the judgment passed by this Court in W.A.No.2390 of
2018, dated 27.03.2024.
2.Heard Mr.K.Venkateswaran, learned counsel appearing for the
applicant, Mr.N.R.R.Arun Natarajan, learned Special Government Pleader
appearing for R1 to R3 and Mr.R.Bharanidharan, learned Standing Counsel
appearing for R4.
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5/8 SUB APPL Nos. 974 & 975 of 2024
3.In fact, the judgment dated 27.03.2024 is a common judgment passed in
a number of writ appeals, where directions have been given to issue notice to
the parties to the said proceedings and decide who are all the genuine persons.
4.Mr.N.R.R.Arun Natarajan, learned Special Government Pleader
appearing for the HR & CE Department/Temple Authorities on instructions
would submit that the hearing was going on for several months and ultimately,
the hearing has been completed on 09.09.2025 and orders would be passed
soon.
5.Insofar as the present petitioner is concerned, it is not a party to any of
the said lis, which is covered under the said judgment dated 27.03.2024.
However, by virtue of our directions, not only a party to the lis, but also any
interested parties, if they come forward to make their suggestions or
representation can also be heard. Notice has been given to the present petitioner
also and its view also had been heard. When that being the position, under the
guise of an interested party, it cannot seek leave from this Court to file a
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6/8 SUB APPL Nos. 974 & 975 of 2024
contempt petition as if the judgment of this Court dated 27.03.2024 has been
wilfully disobeyed or not complied with.
6.Therefore, the present application in Sub Application No.974 of 2024
deserves to be dismissed and accordingly, it is dismissed. As a sequel, Sub
Application No.975 of 2024 is also dismissed. Consequently, the contempt
petition is closed at the DR stage itself.
(R.S.K., J.) (G.A.M., J.)
14.10.2025
NCC : Yes / No
Index : Yes / No
Speaking Order : Yes / No
sli
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7/8 SUB APPL Nos. 974 & 975 of 2024
To
1. P.N. Sridhar,
The Commissioner, HR & CE., Department,
Chennai 600 034, Tamil Nadu.
2.R. Sukumar,
The Deputy Commissioner,
HR & CE., Department,
Chennai 600 034, Tamil Nadu.
3.Renuka Devi,
The Assistant Commissioner,
HR & CE., Department/Fit Person,
Sri Mayuranatha Swami Temple,
Sri Mayurapuram, Thiruvanmiyur,
Chennai 600 041, Tamil Nadu.
4.R. Sureshkumar,
The Executive Officer,
Sri Pamban Kumara Gurudasar Temple,
Sri Mayuranatha Swami Temple, Mayurapuram,
Thiruvanmiyur, Chennai 600 041,
Tamil Nadu.
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8/8 SUB APPL Nos. 974 & 975 of 2024
R.SURESH KUMAR J.
AND
G.ARUL MURUGAN J.
sli
AND SUB APPL NO. 975 OF 2024,
CONT P SR NO. 81697 OF 2024
14-10-2025
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