S.T. KALYANASUNDRAM Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The present batch of writ petitions relates to the conduct of Avaniyapuram Jallikkattu Festival scheduled to be held on 15.01.2020 on the day of Pongal Festival, 2020.

(2.) The District Collector, Madurai District, had conducted a Peace Committee Meeting with regard to the smooth conduct of the Jallikkatu Festival at Avaniyapuram Village based on the suggestions/objections received from various parties concerning the conduct of Jallikkattu Festival on the occasion of Pongal Festival, 2020 and after considering the same, the District Collector, Madurai District, by his proceedings in Na.Ka.No.53264/2019/C3, dated 03.01.2020, passed certain resolutions for the conduct of Jallikkattu Festival in a peaceful manner. Aggrieved over the same, some of the parties have moved this Court with the present writ petitions seeking the following reliefs:

(3.) Heard the submissions of the respective learned Counsel for the petitioners, Mr.K.Chellapandian, learned Additional Advocate General assisted by Mr.VR.Shanmuganathan, learned Special Government Pleader appearing for the State and Mr.Veera Kathiravan, learned Senior Counsel appearing for the private respondent.