LAWS(MAD)-2021-10-150

LAKSHMANAN Vs. DISTRICT COLLECTOR

Decided On October 08, 2021
LAKSHMANAN Appellant
V/S
DISTRICT COLLECTOR Respondents

JUDGEMENT

(1.) The petitioner has filed the present Writ Petition for issuance of a Writ of Mandamus, directing the respondents to grant permission for conducting the procession deity of Arulmigu Sri Mariamman Temple situated at Saliyar Street, Sankarankovil Road, Tirunelveli Town, Tirunelveli, during the night on 15/10/2021, by considering his representation, dtd. 7/10/2021.

(2.) Heard Mr.S.M.Anantha Murugan, learned counsel appearing for the petitioner and Mr.R.Ragavendran, learned Government Advocate appearing for the respondents and perused the materials available on record.

(3.) When the matter is taken up for hearing today, Mr.S.M.Anantha Murugan, learned counsel appearing for the petitioner would submit that the petitioner would be satisfied, if suitable direction is issued to the second respondent to consider his representation, dtd. 7/10/2021. It is also submitted that the procession is being taken out for time immemorial with some religious faith, however, in view of Covid 19 Pandemic, this year, at least the Priest and the Committee Members may be permitted to participate in the procession function to be held on 15/10/2021.