K. RAMASAMY Vs. THASILDAR VEDASANDUR TALUK

JUDGEMENT

(1.) The learned Counsel for the Petitioner submitted that the Petitioner had filed this petition seeking to quash the proceedings in C.No. 20/H1PS/2024 dtd. 22/3/2024 and with a consequential direction to the respondents for granting permission and providing police protection to conduct the annual village temple festival of Arulmighu Sri Vinayagar, Sri Kaliyamman, Sri Mariyamman, Sri Muniyandi and Sri Karuppanasamy situated at S.Paraipatty, Singarakottai Village, Vedasandur Taluk, Dindigul District, scheduled to be held from 31/3/2024 to 2/4/2024.

(2.) The learned Government Advocate (Criminal Side) on instructions of the Respondents 1 to 3 would submit that there are rival groups in the village and therefore, peace committee meeting was convened. In the peace committee meeting, the Petitioner did not accept the proposal of the Tahsildar and filed this Writ Petition.

(3.) The learned Counsel for the fourth Respondent would submit that previous year, there had been clashes in the village and therefore, F.I.R has been registered against the Petitioner as well as the fourth Respondent. This year, the Tahsildar had conducted peace committee meeting, in which, the fourth Respondent conceded to allow the Petitioner to conduct the temple festival, but not allowed him to act as Mariamman Kovil Poosari. The learned Counsel for the Petitioner submits that the Poosari had been appointed by the H.R. & C.E Department. The Petitioner has only approached this Court, seeking permission to conduct the festival. The learned Counsel for the fourth Respondent also filed a similar Writ Petition, seeking directions from this Court to the Respondents herein, to consider the representation of the fourth Respondent as writ petitioner, to conduct the emple festival.