POOSARI MEIYAN Vs. SUPERINTENDENT OF POLICE, SIVAGANGAI

JUDGEMENT

(1.) The learned Counsel appearing for the Petitioners submit that the Petitioners' ancestors participated in war with Pandya Kings. Therefore, they were presented with copper plate regarding the administration of Arulmigu Sri Ariyanachi Temple and Sri Puliyamalai Malaiyandi Temple at Puzhuthipatti Village, Sivagangai District. Hence, they seek permission of the Respondents to perform Pooja in the said temples for Panguni Festival on 25/3/2024 between 06.00 am to 10.00 pm.

(2.) When the learned Counsel appearing for the Petitioners was proceeding with arguments, the learned Counsel for the Intervenor submit that earlier also the father of the Petitioners had filed writ petitions, in w.P(MD)Nos.14559 of 2019, 4313 of 2022, in which, orders were granted in favour of the Petitioner therein. Subsequently, the Private Respondent had approached this Court for recall of that order, that was in the year 2022. Subsequently in the year 2023, there was no petition for claim for doing pooja.

(3.) The intervening party (intervening party had not filed any writ miscellaneous petition seeking to implead in this writ petition). To the query of this Court, the learned Counsel for the intervenor would submit that it is the method adopted by the petitioner herein to approach this Court at the last working day before the commencement of the festival and obtain order without impleading the rival parties.