R VASANTHA RAJENDRAN Vs. DISTRICT SUPERINTENDENT OF POLICE, INSPECTOR OF POLICE, PRESIDENT NATESAR ALAYAM AND SECRETARY NATESAR ALAYAM

JUDGEMENT

(1.) The Petitioner has approached this Court with a prayer, for issuance of a writ, in the nature of mandamus, directing the Respondent Nos. 1 and 2 to stop or control the noise pollution caused by the Respondents Nos. 3 and 4 by using amplifiers and loud speakers, outside the Natesar Alayam, Illathar Samudayam, Manavalakurichy, Kanyakumari District.

(2.) Para 3 of the affidavit filed in support of this petition reads as under:

(3.) In view of the fact that the Petitioner already approached the civil court and decree was passed in his favour, which has attained finality. The Petitioner instead of executing the decree, has filed this writ petition seeking a writ, in the nature of mandamus, which on the face of it, is not maintainable, specially when the execution proceedings have been stayed by this Court, in a revision petition.