LAWS(MAD)-2020-1-147

S. MUTHUKUMAR Vs. DISTRICT COLLECTOR

Decided On January 13, 2020
S. Muthukumar Appellant
V/S
DISTRICT COLLECTOR Respondents

JUDGEMENT

(1.) The petitioner has filed the above writ petition seeking a Writ of Mandamus to direct the respondents herein to permit the registered bulls and bull tamers by selecting them through computerized lot system to give equal opportunity to the bulls and bull tamers to take part in the Jallikattu events and to replace the bulls, bull tammers on every intervals by considering the petitioner's written representation dated 01.02.2019 in accordance with law.

(2.) Heard the submissions of the learned Counsel for the petitioner and Mr.K.Chellapandian, learned Additional Advocate General assisted by Mr.VR.Shanmuganathan, learned Special Government Pleader appearing for the State.

(3.) Though the petitioner has filed the above writ petition seeking to conduct the Jallikattu Events at Avaniyapuram, Alanganalur and Palamedu, by selecting the registered bulls and bull tamers through computerized lot system, since we have already disposed of similar writ petitions in respect of conduct of Jallikattu Events at Avaniyapuram and Alanganallur, we are inclined to pass the following order only in respect of conduct of Jallikattu at Palamedu scheduled to be held on 16.01.2020.