K RAJANGAM Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THIS writ petition is a sequel to our decision in mohd. Gani v. The Superintendent of Police, Dindigul, 2005 (3) L. W 289.

(2.) THIS writ petition has been filed for a writ of mandamus directing the respondents 1 to 4 to avoid communal clashes by permitting funeral processions of Muslim community only through Mandukal street at balasamuthiram village, Palani Taluk, Dindigul District as per agreement dated 12. 4. 1998 reached between Muslim and Devendrakula Vellalar communities.

(3.) MOHAMED Gani filed Writ Petition No. 5202 of 1998 and prayed for police protection for funeral processions of Muslims according to the agreement dated 25. 1. 1998 and it is alleged that he did not make any member of the Devendrakula Vellalar community as a party in that writ petition. It is alleged that even according to the agreement dated 25. 1. 1998 Muslims have to use Mandukal street only and not Kottai Kaliamman Street.