T. BALASUNDARAM Vs. JOINT COMMISSIONER

JUDGEMENT

(1.) The petitioner villager of Mallakotti and the devotee ofArulmighu Chinnasanthi Veeranan and Periyasanthi Veeranan temple filed this writ petition.

(2.) The prayer sought for by the petitioner is that to direct the respondents 1 to 5 to take adequate measures for the prevention of intruders, more particularly the 6th respondent herein from indulging in any acts of intrusion or disturbance either in the temple premises or in the vicinites thereof during Eruthu Kaattu vizha procession on 3/7/2022.

(3.) The grievance of the petitioner is that the sixth respondent despite the order of the Joint Commissioner that there is no special privilege given to anybody for the temple for the past 18 years and all are treated equal. Further some person to spoil the peace and tranquility in the area as well as to cause disturbance in the annual temple festival. He further submitted that the sixth respondent through Jayabalan filed a wit petition in WP(MD) No.13341 of 2022 and this Court had directed that the Deputy Superintendent of Police, Inspector of Police, SS Kottai Police Station to prevent the 6th respondent from claiming any special privilege in the temple festival. According to the petitioner, it is an defensive tactics employed by the petitioner therein. Thereafter, the said Jayabalan had not made any objections.