P.SIVANANDHAM Vs. COLLECTOR SALEM DISTRICT

JUDGEMENT

(1.) Mr. R. Rajeswaran, Learned Special Government Pleader takes notice for the Respondents. The Petitioner has filed the present Writ Petition seeking for issuance of an order by calling for the records in Na.Ka. No. 9651/2013/C2 dated 05.5.2013 passed by the First Respondent and quash the same. Further, the Petitioner has sought for issuance of an order in directing the Respondents to grant permission to conduct the 'bull playing' in Arulmighu Vennankodi Muniyappan Temple, Puthur Agraharam Village, Salem on 23.5.2013 in pursuant to the his representation dated 08.5.2013.

(2.) It comes to be known that the Petitioner has made a representation on 18.3.2013 to the Respondents seeking permission to conduct the Festival on 23.5.2013. The Fourth Respondent received the said representation and forwarded the same to the Respondents 1, 5 and 7 through urgent note in Na.Ka. 1506/2013/A2 dated 26.3.2013 for conducting enquiry and for filing report. On 05.5.2013, the First Respondent has passed the impugned order rejecting the representation of the Petitioner. Hence, the Petitioner has projected the present Writ Petition.

(3.) While perusing the order of rejection dated 05.5.2013 passed by the Collector, it is evident that in Serial No. 1, it is mentioned that S.L.P. No. 10281 of 2009 arising out of this Court's order in W.P. No. 11478 of 2006, has been pending and no decision has been taken.