K.A.LOGAN Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) "GOD" never goes and knocks the doors of the worshippers for celebration of festivals in the Temples or places of worship. In the name of God, there should not be any dispute and clash which are unfortunately happening invariably in many villages leading to communal clash, group clash causing loss of precious human lives, sustaining of injuries, damage and loss to the properties and consequently loss of peace, violation of human rights. When such is the reality, the celebration itself could be avoided. If such a volatile situation exists, it has to be sorted out. Otherwise, festival need not be conducted.

(2.) TEMPLE festivals are joyful occasions where people with their relatives congregate and celebrate by worshiping God with their respective prayers for prosperity, advancement, peace, happiness of individuals, family, group of people or the whole humanity or the world. It is a time to forget the sorrows and sufferings by leaving there to God with prayer to guide the worshiper to come out of the problems. Such a solemn occasion should not be a cause for any dispute, difference, hatred, clash and unrest.

(3.) HERE is a case which relates to a dispute regarding conduct of a temple festival. The petitioner, who is claiming to be a Nattamai of the village, is before this Court, seeking a Writ of Mandamus to direct the first respondent to provide adequate police protection on 12.06.2013, on which date, the villagers decided to celebrate the Arulmighu Muthalamman Temple Festival at Alagapuri, Parali Pudur, Natham Taluk, Dindigul District.