K.MARIKKALAI Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner and the learned Additional Public Prosecutor appearing for the respondents.

(2.) This writ petition has been filed to direct the respondents to permit the petitioner to conduct the petition mentioned events in connection with the festival of Sri Marriammal Temple, at Chokkanathanpatti Village, Kappalur Post, Thirumangalam Taluk, this evening and tomorrow.

(3.) There is strong opposition from the respondents. The specific stand of the respondents is that there are two communities in the village which are vying with each other with regard the administrative as well as worship rights in the temple in question. It is stated that as many as three FIRs have been registered in this regard. It was also stated that in the peace committee meeting convened by the Revenue Divisional Officer, it was agreed by both the parties that they would refrain from celebrating the festival. The learned Additional Public Prosecutor called upon this Court to dismiss the writ petition.