G.PANDI Vs. THE DISTRICT COLLECTOR

JUDGEMENT

(1.) "An orthodox Brahmin once brought with him his puja casket with a view to give it to His Holiness and receive it back with his blessings. His Holiness took it and opened it, and scanned the several images therein. Then he picked up a saligrama stone (Where it is believed some aspect of Maha Vishnu is immanent) and exclaimed, 'Why, the Lord here has been starved for seven years.' The disciple was taken aback at this accusation and said, 'So far as I remember, I have not been remiss in my worship to justify such a charge. If I have unconsciously erred, I am certainly prepared to abide by your Holiness's directions.

(2.) Uthapuram Village of Peraiyur Taluk in Madurai District shot to notoriety in the year 2010. Dispute arose between Pillaimar Community and Pallar Community members over what came to be known as "Untouchability wall". Writ Petitions were filed and eventually disposed of in terms of the agreement arrived at between the parties. The compromise was as follows: <IMG>JUDGEMENT_18_LAWS(MAD)7_2024_1.jpg</IMG> Shri Asra Garg, I.P.S was the then Superintendent of Police, Madurai (Rural) and consensus was arrived at only due to his tireless efforts. That is why encomium was paid to him vide order dtd. 20/3/2012 in W.P(MD)No.10500 of 2010 etc batch. Following the disposal of the writ petitions, Kumbabishekam (Consecration ceremony / renovation) was performed for the village temple.

(3.) It appears that in April 2014 persons belonging to Scheduled Caste wanted to introduce new forms of worship and once again disputes arose. Crime No.64 of 2014 was registered on the file of Elumalai Police Station. The temple remains closed for the last 10 years. Hence this writ petition has been filed for forbearing the authorities from stopping the Pillaimar Community from opening the temple and offering customary worship.