M SELVAM Vs. HOME SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The petitioner is a resident of Thanthai Periyar Nagar, Avaniyapuram, Madurai and came forward to file the present Writ Petition styled as Public Interest Litigation. According to him, it is a regular practice for the people of Avaniapuram crossing across religious and communal barrier, used to conduct Jallikattu during the month of ?Thai? on the eve of festival of pongal. The petitioner would further state that he came across an information that the Jallikattu will be conducted on 14.01.2018 and however, it was not preceded by any meeting with the participation of the people belonging to all community. However, a notice for invitation has been printed, as if the sixth respondent is the President of the Committee, one Periyasamy is the Vice President, Thiru.M.Ramasamy is the Secretary, Thiru.A.Mayandi is the Treasurer and Thiru.K.Packiathevar, Thiru.R.Karuppiah, Thiru.S.Pitchai, Thiru.C.Chokkesh are the part of the said committee.

(2.) The petitioner also expressed that the consent of the people belonging to all community is not taken prior to the conduct of Jallikattu on 14.01.2018 and it would definitely create law and order problem and the people belonging to other community, on 08.01.2018, had also submitted a representation to the Collector of Madurai District and the Commissioner of Police, Madurai City.

(3.) It is also a specific stand of the petitioner that unless prior communal representation given and a committee constitutes to conduct Jallikattu representing them, there may not be a smooth conduct of the said function and in the result, law and order would be a casualty and in this regard, he has also submitted a representation, dated 08.01.2018 and 10.01.2018 to the respondents and since it failed to invoke any kind of response, the petitioner came forward to file the present writ petition.