M GOPALAKRISHNAN Vs. DISTRICT COLLECTOR, MADURAI DISTRICT, MADURAI

JUDGEMENT

(1.) This Writ Appeal has been filed challenging the order, dated 05.01.2018, made in W.P.(MD)No.23223 of 2017. The writ petitioner is the appellant.

(2.) It is the case of the appellant / writ petitioner that there is a temple at Sambiranipatti village and the same being called as "Arulmighu Mandhai Vellimalaiyandi Swamy" and that the villagers used to celebrate Pongal festival in the temple, every year, on 1st day of Tamil month of "Thai" from time immemorial. Where to celebrate this Pongal Festival seems to be the issue between the writ petitioner and the rival groups in the same village. The learned Single Judge has passed an order, dated 05.01.2018, directing the fifth respondent i.e., the Deputy Superintendent of Police, Melur, Madurai District, to call the appellant / writ petitioner and the 9th respondent, and to conduct an enquiry with regard to the rival claims and pass appropriate orders, on or before 10.01.2018.

(3.) It is pointed out that when the Deputy Superintendent of Police, Melur, Madurai District, conducted an enquiry, the writ petitioner / appellant herein raised an objection that enquiry must be conducted by the Revenue Divisional Officer and not by the Deputy Superintendent of Police.