LAWS(MAD)-2011-8-540

SELVARANI Vs. JOINT COMMISSIONER, HINDU RELIGIOUS AND CHARITABLE ENDOWMENTS(ADMN )DEPARTMENT; INSPECTOR OF POLICE; MUTHAIAH; JEGANNATHAN

Decided On August 12, 2011
Selvarani Appellant
V/S
Joint Commissioner, Hindu Religious And Charitable Endowments(Admn )Department; Inspector Of Police; Muthaiah; Jegannathan Respondents

JUDGEMENT

(1.) This writ petition has been filed by the petitioner to issue a Writ of Mandamus to forbear the second respondent from granting permission to perform drama in Veerakudi Village, Virudhunagar District, in the event of Aadi Theertha festival of Arulmigu Murugaiyanar Thirukkovil.

(2.) In view of the order that is to be passed, notice to the respondents 3 and 4 is dispensed with.

(3.) Heard Mrs.J.Anandha Valli, learned Counsel for the petitioner and Mr.TR.Janarthanam, learned Additional Government Pleader who takes notice for the respondents 1 and 2.