CHOKKAR Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) By consent, this Writ Appeal is taken up for final disposal.

(2.) Mr.M.Murugan, learned Government Advocate, accepts notice on behalf of the first and second respondents.

(3.) The appellant is the writ petitioner and he has filed W.P.(MD)No.22684 of 2017 against the respondents praying for issuance of a Writ of Mandamus, to accord permission and police protection to conduct Pooja with lamps [1] at Sri Poovanavar Vinayagar, Sri Pathirakaliyamman, Sri Mariyamman and Sri Navalingeshwarar Temple, A.Vellodu Village, V.Kallupatti West, Dindigul District, based on his representation dated 04.12.2017. The Writ Petition came to be dismissed at the admission stage itself on 15.12.2017 by assigning the reason that the writ petitioner has not impleaded the persons, who are really interested and also approached this Court with tainted hands and challenging the legality of the said order, the writ petitioner came forward to file this Writ Appeal.