R. GOVINDARAJ CHEZHIAN Vs. THIRU M. KARUNANIDHI

JUDGEMENT

(1.) THE present Writ Petition has been filed praying for the issue of a Writ of Quo Warranto calling upon the first respondent to showcase as to how and the authority under which the first respondent continues to be the Member of the Tamil Nadu State Legislature and the Chief Minister of Tamil Nadu.

(2.) THE petitioner herein, a resident of Ganguvarpatti and claiming to be a devout Hindu, claims that his family known as "Periyanaicker family" carried out various services in the local temples, that his ancestors have given large properties to Arulmigu Kamakshi Amman and to Arulmigu Muthallamman temple, that in those temples more than 1000 devotees gather and carry fire pot on their hands and take processions around the temples, that the petitioner is a social worker, keenly interested in the integrity of Indian community and that the present writ petition has been filed with respect to larger issue of constitutional importance.

(3.) THE petitioner refers to the Kundam Festival in Arulmighu Pannariamman temple, where devotees, irrespective of caste, creed or religion participate in fire walk, which is the main ritual during the said festival.