VIJAYA KUMAR Vs. THE DISTRICT COLLECTOR AND OTHERS

JUDGEMENT

(1.) The Writ Petition has been filed seeking to issue a Writ of Mandamus, directing the respondents 1 to 5 to take immediate action against the respondents 6 to 14 for conducting Katta Panchayat/Kangaroo Court and giving illegal diktats shunning the 27 families including the petitioner in Sunnambukulam Village, Gummidipoondi Taluk, Tiruvallur District, in accordance with law.

(2.) Learned Counsel appearing for the petitioner submitted that the petitioner's family and his relatives are completely outlogged and ostracized in participating in any of the functions organized in Sunnambukkalam Village, Gummidipoondi, Tiruvallur District. With the result, when the village festival is going to be held every year, the respondents 6 to 14 are not even collecting the contributions to meet the common expenditure borne by all the villagers for celebrating the village festival. Secondly, they were not even permitted to take part in the ''Thee Mithithal'' Festival. Thirdly, it is also canvassed before this Court that ''Kappu Kattu'' is also one of the important parts of the festival and in that also, the petitioner and his family members were not permitted to take part.

(3.) Continuing his argument, the learned Counsel for the petitioner further submitted that both this Court and the Apex Court have repeatedly held that majority in a village cannot by holding Katta Panchayat keep one family or few families out of common public function. Since the festival has been scheduled to be go on from tomorrow i.e. from 22.06.2018 onwards, a direction be issued, directing the respondents 1 to 5 to take immediate action against the respondents 6 to 14 for conducting Katta Panchayat/Kangaroo Court and giving illegal diktats shunning the 27 families including the petitioner in Sunnambukulam Village, Gummidipoondi Taluk, Tiruvallur District, in accordance with law.