S. KALIYAMOORTHY Vs. REVENUE DIVISIONAL OFFICER KUMBAKONAM

JUDGEMENT

(1.) BY consent, the Writ Petition is taken up for final disposal at the time of admission itself. Mr. N.S.Karthikeyan, the learned Additional Government Pleader takes notice for the respondents 1 to 4 and Mr. Sankar, learned counsel takes notice for the respondents 5 & 6.

(2.) THE prayer sought for in the writ petition is for issuance of writ of mandamus to direct the first respondent to permit the petitioner to celebrate Karagam festival at Arulmigu Aadhi Nandhavanathu Mariamman Temple Pettai North east Street, Kumbakonam and lifting the Kargam by the petitioner.

(3.) THERE was certain dispute with regard to performing the ritual in the said temple and the there was objection by the respondents 5 & 6 and their group of people. Ultimately, it resulted in law and order situation. Apart from that, there were other allegations, which was taken note of by the first respondent in exercise of his powers under Section 107 Cr.P.C and an order was passed on 21.03.2014 stating that no celebrations could be conducted and an enquiry was also fixed.