J SELVARAJ Vs. DISTRICT COLLECTOR DINDIGUL DISTRICT

JUDGEMENT

(1.) THIS writ petition has been filed by the petitioner to issue a Writ of Mandamus to direct respondent Nos.1 to 5 to consider the petitioner's representation dated 22.07.2011 and grant permission to the members of the St.Antony's Church to go on Pilgrimage on 29.08.2011 from St.Antony Church to Perumalkovilpatti to Velankanni carrying statute of Mother Mary "Saparam" in a Tri-Cycle.

(2.) HEARD Mr.T.Lajapathi Roy, learned Counsel for the petitioner, Mr.M.Govindna, learned Special Government Pleader appearing for the respondents 1 to 5 and Mr.Sarvaghan Prabhu, learned Counsel appearing for the sixth respondent.

(3.) ON notice, the Special Government Pleader took instructions from the District Collector, the Superintendent of Police, the Deputy Superintendent of Police, the Revenue Divisional Officer and all Officials concerned and stated that the conduct of the pilgrimage of St,Antony's Church and the festival, includes the drawing of a chariot. The procession is causing grave law and order problem for past several years resulting in death in one case and an attempt to murder in another case. The authorities are finding it very difficult to control the members of the two religious groups and the situation is volatile and tense. They plead that permission if given will lead to law and order problem and breach of public peace.