KARUPIAH Vs. THE DISTRICT COLLECTOR

JUDGEMENT

(1.) BY consent, the writ petition is taken up for final disposal.

(2.) THE petitioner has approached this Court seeking for the issue of a writ of mandamus to direct the respondents 1 to 4 to take action against the respondents 5 to 11 from excommunicating the petitioner and his 25 families (Pangali) members from their community based on the representation, dated 31.7.2009.

(3.) THE facts of the writ petition as could be culled out from the affidavit filed in support of the writ petition are that there are 80 families belonging to the same community residing at Gandhi Nagar, East Colony, Jayamangalam, Theni District. A temple is situated in S.No.341/C and according to the petitioner, the land was given pursuant to a gift to the people of the petitioner's community about 52 years ago by one Muthukamatchi Pillai for worshipping god Madurai Veeran, goddess Pattalamman and god Karuppasamy. According to the petitioner, they have been worshipping the said gods for the past 52 years and a Maha Kumbhabhisekham was decided to be conducted for which money was received as Thalaikattu Vari for the three gods. It is the allegation that the private respondents stopped the entry of the worshippers of god Karuppasamy and restricted to go near the statue of god Karuppasamy. Therefore, the petitioner has approached this Court by way of this writ petition for the relief stated supra.