S MALAICHAMY Vs. ARUPPUKKOTTAI MUNICIPALITY

JUDGEMENT

(1.) BY consent of both the parties, the main Writ Petition itself is taken up for disposal.

(2.) THE petitioner has approached this Court to issue Writ of Mandamus forbearing the respondents herein, their men, agents, subordinates or any one claiming under them from in any manner demolishing or removing the super structure of the temple situate at T.S.No.106, Chokkalingapuram Devangar High School Road @ East Car Street being Arulmighu Poomariamman Temple premises situate therein at Aruppukkottai Town, otherwise than by due process of law.