U.GOMATHI MUTHU RANI Vs. PONNUSAMY

JUDGEMENT

(1.) Challenge in this writ appeal is to the order, dated 22.04.2016, made in W.A.(MD)No.7927 of 2016

(2.) Pursuant to our order, dated 27.04.2016, learned counsel appearing for all the parties agreed that the temple festivals be conducted by a responsible officer from the Hindu Religious and Charitable Endowment Department.

(3.) In the forenoon, Mr.V.Rajiv Rufus, learned counsel, submitted that one of the villagers by name V.Ullamudaiyar has filed separate W.P.(MD)No.8684 of 2016, seeking for a mandamus directing the Revenue Divisional Officer, Tenkasi, Tirunelveli District, to consider the representation of the petitioner therein and also sought for a direction to the respondents to fix separate dates to the rival factions to celebrate temple festivals, separately. He further submitted that the writ Court directed the petitioner therein to get himself impleaded in the present appeal. However, when W.A.(MD)No.807 of 2016 was taken -up, no impleading petition was placed before us, and in the abovesaid circumstances, we only indicated that any order passed in the present writ appeal would be binding on the villager who has chosen to file a separate writ petition.