D.RAMU Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The matter pertains to the parking of vehicles at a land in Thiruppampuram village, which is owned by Arulmigu Shesapureeswarar temple in Kudavasal Taluk, Tiruvarur District.

(2.) The grievance of the petitioner, at the time that the petition was received, was that despite the relevant land belonging to the temple, the fourth respondent as the president of the village panchayat was seeking to take steps for the village panchayat to collect parking charges for vehicles being parked on the temple property.

(3.) On behalf of the State, it is submitted that pursuant to the previous order of July 16, 2021, the fourth respondent can take no further steps in respect of the tender notice issued on July 15, 2021.