G RAMESH MURALI Vs. K VEERAPUTHIRAN

JUDGEMENT

(1.) This appeal arises out of an order passed in a writ petition filed by the first respondent herein directing the transfer of licence to put up stalls during a temple festival, from the appellant to the first respondent herein.

(2.) Heard Mr.N.Sathish Babu, learned counsel for the appellant, Mr.M.S.Suresh Kumar, learned counsel for the first respondent and Mr.A.K.Baskarapandian, learned Special Government Pleader for the respondents 2 and 3.

(3.) There is a famous temple by name Malaikottai Mariyamman Temple in Dindigul Town. A festival used to be conducted every year in the Tamil month of Masi for about three weeks. During celebrations, the authorities used to hold a Trade Fair in a play ground belonging to the third respondent herein, located just behind the temple. As part of the trade fair, several stalls used to be put up and a lot of items of entertainment value as in theme parks for children, used to be provided.