MANAGER, SIVAGANGAI DEVASTHANAM, SIVAGANGAI DISTRICT Vs. K RAVI

JUDGEMENT

(1.) This appeal is against a judgment and an order, dated 30th January, 2018, passed by the learned Single Bench in W.P.(MD).No.1596 of 2018, heard along with an application in W.M.P.(MD).No.1686 of 2018.

(2.) The writ petitioner / 1st respondent, Mr.K.Ravi filed the writ petition praying for a Writ of Mandamus, directing the respondent Nos.1 to 5 being the District Collector, Sivagangai District; the Tahsildar, Kalaiyarkoil Taluk, Sivagangai District; the Tahsildar, Devakottai Taluk, Sivagangai District; the Manager, Sivagangai Devasthanam being the appellant herein and the Festival Committee, Sri Periyanayaki Amman Temple, represented by its member Mr.M.Samy Ayya, Uruvatti, Devakottai Taluk, Sivagangai District, to permit the writ petitioner, his family members and the Dalit Community families of Uruvatti Village to participate in "Thaipoosam Festival" in Sri Periyanayagi Amman Temple, Uruvatti, which is administered by the Sivagangai Devasthanam, on 30th January, 2018 and 31st January, 2018.

(3.) It appears that the parties to the writ petition agreed to allow all the devotees, including the writ petitioner / 1st respondent, to participate in the temple festival and further agreed to allot 11th day for the purpose of performing Mandagapadi rituals and functions by the community to which the writ petitioner / 1st respondent belongs.