M.KANNAN @ SOLAI KANNAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Since the issues involved in all these writ petitions are one and the same, they are disposed of by this common order.

(2.) Totally six writ petitions have been filed, out of which, two writ petitions, viz. W.P.(MD) Nos.2277 of 2025 & 15565 of 2023, are filed seeking for directions from the respondents concerned to prevent the 8th respondent/ Sikkandar Badhusha Dharga, rep. by its Jamath Members, Thiruparankundram, Madurai District, at any point of time, from performing any form of animal sacrifice in entire Thiruparankundram Hill and also from serving food prepared by animal sacrifice and not to conduct prayer or any other gathering in Nellithoppu at Arulmighu Subramaniaswamy Thirukovil at Thirupparankundram, Madurai District, based on their representations.

(3.) Meanwhile, writ petition in W.P.(MD) No.8523 of 2017 is filed by the petitioner therein to consider his representation dtd. 1/5/2015 seeking for appropriate action to provide civic amenities such as proper road, street lights, drinking water supply and toilet in the interest of the public visiting the Dharka and Temple. W.P.(MD) No.23198 of 2023 has been filed seeking for a direction from the respondents 1 to 3 therein, not to interfere the petitioner/Y.Ozeer Khan, Senior Managing Trustee, Hazarath Sulthan Sikkandar Badhusha Avuliya Dargah and Mosque, Thiruparankundram, Madurai District, day to day administration of Hazarath Sulthan Sikkandar Badhusha Avuliya Dargah and Mosque and consequently to direct them not to prevent the petitioner from carrying the renovation works and construction works in the place of the said Dargah and Mosque situated at the Top Hill of Thiruparankundram, Madurai on the basis of the his representation dtd. 17/8/2023.