R.Subramanian vs The Commissioner
- Court
- Madras High Court
WP(MD) Nos. 29507 & 29521 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 15-10-2026
CORAM
THE HON'BLE MR JUSTICE SENTHILKUMAR
RAMAMOORTHY
WP(MD) Nos. 29507 & 29521 of 2026
CNR:{HCMD011429322026}
In W.P.(MD) No.29507 of 2026:
R.Subramanian
..Petitioner(s)
Vs
1. The Commissioner
The Hindu Religious and Charitable Endowments
Department,
Nungambakkam,
Chennai. Chennai
2. The Joint Commissioner/Executive Officer
Sri Arulmigu Subramaniaswamy Temple,
Tiruchendur Taluk,
Thoothukudi District.
3. The Revenue Divisional Officer
O/o. The Revenue Division Officer
Tiruchendur Taluk
Thoothukudi District.
4. The Tahsildar
O/o. The Tahsildar
Tiruchendur Taluk
Thoothukudi District.
5. The Inspector of Police
Tiruchendur Temple Police Station
Tiruchendur Taluk
Thoothukudi District
6. Chidambara Vathiyar
__________
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WP(MD) Nos. 29507 & 29521 of 2026
7. Pothu Thirisuvathandrargal Sabaa
Rep. By Its President
..Respondent(s)
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India, praying this Court to issue a Writ of MANDADMUS directing the
2nd to 4th respondent herein to consider the Petitioner’s representation
dated 17.09.2026 and further direct them take appropriate steps by
removing the lock and restraining the Rival Claimants from locking
Arasalwar Pillaiyar Temple, Theppakulatheru, Tiruchendur,
Thoothukudi District under protection granted by the 5th Respondent
herein.
For Petitioner(s): M/s.D.Deepamathi
For Respondent(s): Mr.R.Parthiban
Special Government Pleader for
R1, R3 & R4
Mr.M.Muthugeethaniyan
Standing Counsel for R2
Mr.R.Mohamed Riyaz
Government Advocate (Crl.Side) for
R5
Mr.V.Meenakshi Sundaram for R6
In WP(MD) No. 29521 of 2026
Chidambara Vathiyar
Akhtar
Thirisuthanthirar Arasalwar Kovil,
Tiruchendur,
Thoothukudi District.
..Petitioner(s)
Vs
1. The Commissioner
The Hindu Religious and Charitable Endowments
Department,
__________
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WP(MD) Nos. 29507 & 29521 of 2026
Nungambakkam
Chennai.
2. The Joint Commissioner/Executive Officer
Sri Arulmigu Subramaniaswamy Temple
Tiruchendur Taluk,
Thoothukudi District
3. The Revenue Divisional Officer
O/o. The Revenue Division Officer
Tiruchendur Taluk
Thoothukudi District.
4. The Tahsildar
O/o. The Tahsildar
Tiruchendur Taluk
Thoothukudi District.
5. The Inspector oPolice
Tiruchendur Temple Police Station
Tiruchendur Taluk
Thoothukudi District
6. Pothu Thirisuvathandrargal Sabaa
Rep. By Its President
..Respondent(s)
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India, praying this Court to issue a Writ of MANDAMUS directing the
1st to 4th Respondent herein to consider the Petitioner’s representation
dated 14.09.2026 and further direct them take appropriate steps by
removing the lock and restraining the Rival Claimants from locking
Arasalwar Pillaiyar Temple, Theppakulatheru, Tiruchendur,
Thoothukudi District under protection granted by the 5th Respondent
herein.
For Petitioner(s): Mr.N.Meenakshi Sundaram
Senior Counsel
for Mr.D.Nallathambi
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WP(MD) Nos. 29507 & 29521 of 2026
For Respondent(s): Mr.R.Parthiban
Special Government Pleader for
R1, R3 & R4
Mr.M.Muthugeethaniyan
Standing Counsel for R2
Mr.R.Mohamed Riyaz
Government Advocate (Crl.Side) for
R5
Mr.G.Thalaimutharasan for R6
COMMON ORDER
Both these Writ Petitions pertain to Arasalwar Pillaiyar Temple,
which was also the subject matter of W.P.(MD) No.28924 of 2026, which
was disposed of on 05.10.2026.
2. Learned counsel for the petitioner in both these Writ Petitions
submits that the temple concerned was unlocked after the institution of
these Writ Petitions.
3. Mr.R.Parthiban, learned Special Government Pleader, accepts
notice for respondents 1, 3 and 4 in both Writ Petitions and has handed
over order dated 12.10.2026 of the Joint Commissioner with regard to the
unlocking of the temple and measures relating thereto. Said order is taken
on record.
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WP(MD) Nos. 29507 & 29521 of 2026
4. Taking note of the said submission, these Writ Petitions are
disposed of by further holding that the observations in paragraphs 9 to 11
of the earlier order dated 05.10.2026 in W.P.(MD) No.28924 of 2026
shall continue to operate.
5. These Writ Petitions are disposed of on the above terms. There
shall be no order as to costs.
15-10-2026
Index: Yes/No
Speaking/Non-speaking order
Neutral Citation: Yes/No
apd
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WP(MD) Nos. 29507 & 29521 of 2026
To
1. The Commissioner
The Hindu Religious and Charitable Endowments Department,
Nungambakkam,
Chennai. Chennai
2. The Joint Commissioner/Executive Officer
Sri Arulmigu Subramaniaswamy Temple,
Tiruchendur Taluk,
Thoothukudi District.
3. The Revenue Divisional Officer
O/o. The Revenue Division Officer
Tiruchendur Taluk
Thoothukudi District.
4. The Tahsildar
O/o. The Tahsildar
Tiruchendur Taluk
Thoothukudi District.
5. The Inspector of Police
Tiruchendur Temple Police Station
Tiruchendur Taluk
Thoothukudi District
__________
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WP(MD) Nos. 29507 & 29521 of 2026
SENTHILKUMAR RAMAMOORTHY, J.
apd
WP(MD) Nos. 29507 & 29521 of 2026
15-10-2026
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