A.ELANGOVAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The Petitioner has preferred the instant Contempt Petition praying for passing of an order by this Court to punish the Respondents for the act of Contempt in not obeying the orders passed by this Court in W.P.(MD)No.10203 of 2017, dated 02.06.2017.

(2.) Head both sides.

(3.) According to the Petitioner, he belongs to Thalivasal, Mullipadi Village and for the past several years, they are conducting Temple festival in the month of Vaikasi in Sri Mariamman Sri Bagavathiamman Temple. Therefore, they made all arrangements for conducting the Temple festival in a very grand manner from 06.06.2017 to 11.06.2017 and several devotees from various parts of the country would participate in the festival with each of them undertaking their own fasting to fulfill their vows before the deity and they would tender their 'offerings' followed by six days full programme, which would be conducted by the Temple festival committee with the cop- operation of the entire villagers. In fact, all the villagers belong to the several communities/different faith would actively participate in the village festival.