G SANKARANARAYANAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE petitioner has come forward to file the present writ petition seeking for a direction to the respondents 1 to 4 to provide permission and adequate protection to the petitioner and his community members to worship and celebrate Pongal Festival at Arulmigu Muthalamman Thirukoil, T.Karisalkulam, Sivakasi Taluk, Virudhunagar District, on 15.08.2012 and 16.08.2012.

(2.) THE writ petition came up for admission on 10.08.2012 and on that day, this Court directed the learned Additional Government Pleader to take notice for the respondents 1 to 4 and in respect of the private respondents 5 & 6, private notice was also permitted.

(3.) HOWEVER, when it was pointed out that the dates on which the celebration was scheduled to be taken place already expired, the learned counsel for the petitioner filed a memo ,dated 24.08.2012, stating that they are willing to conduct the festival on 05.09.2012 and 06.09.2012 on being given full police protection and that the preliminary arrangements like erecting "Panthalkall" and commencing the fasting and 'tying Kappu' etc., have to be done a week prior to the festival. Therefore, the dates were changed to 05.09.2012 and 06.09.2012.