K ARUNACHALAM Vs. DISTRICT COLLECTOR, TIRUNELVELI DISTRICT

JUDGEMENT

(1.) This Writ Petition is filed by one Mr.K.Arunachalam for issuing a Writ of Mandamus, directing the first respondent to consider the representation of the petitioner, dated 27.10.2017.

(2.) In the representation, dated 27.10.2017, the petitioner has requested the Executive Officer of Keezhapavoor Town Panchayat to reject the planning permission and the licence granted for running the marriage hall belonging to Arulmighu Muppidathiamman Temple and for taking action through Court to demolish the marriage hall.

(3.) From the representation, it is evident that there is a dispute in respect of the land surrounding the place where the marriage hall is constructed by the Temple known as Arulmighu Muppidathiamman Temple in Keezhapavoor Village.