LAWS(MAD)-2015-12-73

M.VEERAMALAI Vs. STATE REPRESENTED BY

Decided On December 03, 2015
M.Veeramalai Appellant
V/S
STATE REPRESENTED BY Respondents

JUDGEMENT

(1.) The prayer in the Writ Petition is for a Writ of Mandamus to direct the second respondent to permit the petitioner along with other villagers of Peramur Village to conduct Offering festivals in the ensuing Tamil month of Karthigai, which falls on 13.12.2015 and also other festival throughout the year in the temple without the intervention of the rival group and also to direct the third respondent to provide police protection to the petitioner and other villagers of Peramur to conduct the festival in a peaceful manner.

(2.) By consent, the writ petition itself is taken up for final disposal.

(3.) Heard the learned counsel appearing for the petitioner and the learned Additional Government Pleader appearing for the respondents.