PUTHIYA TAMILAGAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) W.P.M.P. No. 21036 of 2005 is a miscellaneous petition filed in W.P. No. 9235 of 2005. We also have before us impleading petitions, viz. W.P.M.P. Nos. 21313 and 21583 of 2005 and a direction petition, viz. W.P.M.P. No. 21388 of 2005.

(2.) WE have heard the learned counsels for the writ petitioners and for the newly impleaded parties, including the Panchayat President as well as the learned Advocate General.

(3.) THUS, it appears that the orders which have been passed by this Court as well as the learned Commissioner are to the effect that the preliminary rituals and poojas can be done by the Nattars, but when the preliminary rituals are over and when the Car Procession starts, all Hindus, irrespective of caste, creed or community, shall be entitled to partake in pulling the Car.