K.RAJAMANI Vs. JOINT COMMISSIONER

JUDGEMENT

(1.) Heard both sides.

(2.) The writ petitioner is a resident of N.Panchampatti Village, Dindigul District. Kumbabisekam for a Hindu Temple in the village is to be held on 3/11/2025. In connection with the said event, the petitioner wants to conduct "Annadhanam (distribution of food)". In the vicinity of the temple, there is an open ground in S.No.202/3. The petitioner requested the second respondent to permit him to organize the event in the said open ground. The Tahsildar, Athur Taluk rejected the petitioner's request vide order dtd. 24/10/2025 and allotted him an alternative site which happens to be a public road ie., N.Panchampatti to Munnilaikottai Road. Challenging the said rejection order, this writ petition has been filed.

(3.) Ms.Subathra, the Inspector of Police, Chinnalapatti Police Station is present in person. Her stand is that if the event is allowed to be conducted in the petition-mentioned ground, it will give rise to law and order issues. The learned Special Government Pleader appearing for the Revenue also endorsed the same.