M PARASAKTHIVEL Vs. DISTRICT COLLECTOR DINDIGUL DISTRICT

JUDGEMENT

(1.) SINCE the issue raised in both the writ petitions relate to removal of Kurumbar Vinayagar Temple in north Giri Veedhi in Giri Valam Road around Arulmigu Dhandayuthapaniswamy Temple , Palani, they are being disposed of by the following common order.

(2.) ONE Parasakthivel, a resident of Palani has filed w. P. No. 3408/2005 as Public Interest Litigation praying for a writ of mandamus directing the respondents-District Collector, Dindigul and Commissioner, Palani municipality to take immediate action to remove the encroachment and unauthorised structure of Kurumbar Vinayagar Temple to the extent of 17'x7. 9' on the Road Margin in North Giri Veedhi in Giri Valam Road around Arulmigu dhandayuthapaniswamy Temple, Palani.

(3.) HEARD learned counsel for petitioners as well as respondents.