RASU MAZHAVARAYAR Vs. DISTRICT COLLECTOR PUDUKOTTAI

JUDGEMENT

(1.) ADMIT. The learned Additional Advocate General has already taken notice for the respondents. By consent, the writ petition itself is taken up for final disposal.

(2.) THIS writ petition has been filed praying for a writ of mandamus directing the first respondent to give permission to conduct "Manjuvirattu" event along with Sri Muniandaver Temple festival on 16.04.2008 at Rappusal Village, Illupur Taluk, Pudukottai District.

(3.) HEARD Mr. M. Suresh Kumar, learned counsel for the petitioner and Mr. T. Raja, learned Additional Advocate General appearing for the respondents.