VENKATEASHWARAN Vs. DISTRICT COLLECTOR, SIVAGANGAI DISTRICT AND OTHERS

JUDGEMENT

(1.) This writ petition has been filed to direct the fourth respondent to grant permission for performing temple function and other cultural programmes other than Manjuvirattu, which are proposed to be held from 09.03.2018 to 11.03.2018 by Konar community people at Arulmigu Sri Kalungu Muneeswarar Temple situated at Ayyampatti Village, Ilayankudi Taluka, Sivagangai District based on the representation dated 05.03.2018.

(2.) The learned counsel for the petitioner has submitted that the petitioner is the one of the office bearers of the Gokula Yadavar Sangam and worshipper of Arulmigu Sri Kalungu Muneeswarar Temple. He further submitted that every year during the month of March, Manjuvirattu will be held during the temple festival. But for the past five years, it was not held due to no consensus arrived between two groups. He further submitted that on 23.05.2017 the people belonging to Udayar Community celebrated the temple festival and that time the petitioner's community did not prevent them. He further submitted that the petitioner's community have decided to perform Masi Festival from 09.03.2018 to 11.03.2018 and for that the petitioner has submitted a representation, dated 05.03.2018 before the fourth respondent seeking permission. But sofar, no order has been passed.

(3.) The learned Government Advocate has submitted that since there was no consensus arrived between two communities people namely Yadavar and Udayar, the fourth respondent has already submitted his report to the Revenue Divisional Officer, Sivagangai to initiate proceedings under Section 107 Cr.P.C , 1973and hence, permission cannot be granted to any of the parties for celebrating the festival. He further submitted that today (i.e., 08.03.2018) morning the petitioner's representation has been rejected and the same has been informed to the petitioner herein.