R PANDIARAJ Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) This writ appeal is directed against the order passed by the learned Single Judge in W.P(MD)No.18309 of 2018, dated 27.08.2018, wherein a direction was given by this Court.

(2.) The Writ of Mandamus was earlier filed by the very same appellant directing the official respondents to take suitable action and to ensure peace and security to perform Mulaipari Utchavam on or before 5th day of Tamil month ie., on 21.08.2018 at Arulmighu Muthu Mariamman Temple, Vilathur, Mana Madurai Taluk, by completing painting works and other renovation works based on his representation, dated 13.08.2018.

(3.) When the Writ Petition came up for hearing, the learned Government Advocate, on instructions, submitted that when there was an attempt to conduct the festival, there was a group clash between the parties and resulted in filing First Information Reports, which are also now pending in Crime Nos.78 and 79 of 2017. Further, the learned Government Advocate had expressed his apprehension that any permission granted to conduct the festival would only result in law and order problem.