LAWS(MAD)-2015-3-267

GANESAN Vs. THE DISTRICT COLLECTOR AND ORS.

Decided On March 31, 2015
GANESAN Appellant
V/S
The District Collector and Ors. Respondents

JUDGEMENT

(1.) THIS Writ Petition has been filed to direct the respondents 1 to 4 to take immediate steps to forbear the construction of Mariamman Temple by one of the groups under the leadership of the respondents 5 and 6 excommunicating 22 families in Survey No. 489/1, Government Natham Poramboke Land situated at Siruvayal Village, Paramakudi Taluk, Ramanathapuram District.

(2.) THE petitioner is an agriculturist and his Village consist totally 70 families. According to the petitioner, originally two families were excommunicated during the year 2009. Subsequently, 22 families were excommunicated and seven families including the petitioner's family were driven out of his Village and there exists permanent and perennial enmity between two groups for more than two decades.

(3.) THE following cases were registered in connection with the persisting dispute between the two groups: