S.KALIYAMOORTHY Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) Heard the learned counsel on either side.

(2.) The subject matter pertains to the affairs of Sri Aathi Nandavanathu Mariamman Temple, Kumbakonam. There is a dispute between Kaliyamoorthy and Sankar, the petitioners in both these writ petitions, with regard to the conduct of certain festivals. In this regard, the Sub Collector, Kumbakonam issued certain proceedings on 01. 08. 2014. The Sub Collector had recorded that in as much as consensus could not be arrived at between the parties, in view of the need to maintain the public peace, it was decided not to permit either party to conduct any festival and that both the parties should abide by the outcome of the Court proceedings. This order is under challenge at the instance of both the parties.

(3.) It is obvious that the order passed by the Sub Collector was more in the nature of the drawing of a peace committee meeting minutes. It does not have any legal consequence as such. The Executive Magistrate does not appear to have followed the procedure laid down under Section 145 of Cr. P. C. Therefore, the order impugned in both the writ petitions cannot have any legal force. That apart, the proceedings indicate that it was confined to the year 2014. The impugned order had worked itself out. Accordingly, these Writ Petitions have become infructuous.