ARIYANAGIPURAM MELATHERU Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This writ petition has been filed to direct the respondents to consider the representation dated 12.02.2018 and pass appropriate orders to give permission and adequate police protection for Masi Maham Kodai festival scheduled to be held from 26.02.2018 to 01.03.2018 in Arulmuruga Shri Subramania Swamy Thirukovil, Ariyanayagipuram, Kadayanallur Taluk, Tirunelveli District.

(2.) Heard the learned counsel appearing for the petitioner, the learned Additional Government Pleader appearing for the respondents 1 and 2 and the learned counsel appearing for the third respondent.

(3.) The learned counsel appearing for the petitioner has submitted that the petitioner is the President of the Ariyanayagipuram Melatheru Hindu Nadar Uravinmurai Mahamai Kovilgal Nala Sangam. He further submitted that there are three famous temples namely "Arulmigu Vadakasi Amman Thirukovil", "Arulmuruga Shri Subramania Swamy Thirukovil" and Arulmigu Sudalai Veerasamy Thirukovil, which were constructed 200 years ago and worshipped by Ariyanayagipuram Melatheru Hindu Nadar Community peoplesand all these temples are having some immovable properties and cultivable land, which are all administered and cultivated by Melatheru Hindu Nadar Uravinmurai Mahamai, which is a old Mahamai in the village. Every year, the Nadar community people will celebrate Masi Maham Kodai festival in the aforesaid temple. Even in the previous year, for celebrating the Purattasi Kodai festival in the aforesaid temple, the Mahamai President Mr.Mariappan has filed a writ petition in W.P.(MD).No.18945 of 2017 before this Court, seeking police protection and this Court has passed an order on 11.10.2017 granting police protection and also permission for conducting the Purattasi festival.