BOARD OF TRUSTEES ARULMIGHU POOTTAI MARIAMMAN TEMPLE Vs. REVENUE DIVISIONAL OFFICER CUM EXECUTIVE MAGISTRAT

JUDGEMENT

(1.) HEARD both sides.

(2.) W.P.No.16762 of 2009 is filed by the Board of Trustees of Arulmighu Poottai Mariamman Temple represented by its President. The relief sought for in the writ petition is to set aside the order of the first respondent (The Revenue Divisional Officer-cum-Executive Magistrate, Kallakurichi) dated 27.07.2009. After setting aside the same to forbear the first respondent RDO from in any manner interfering with the Religious Rites and Customs of the petitioner in performing the Temple Car Festival of the Temple on the last Friday of Tamil month 'Aadi' as per the Hindu Custom and Usage.

(3.) WHEN the matter came up on 24.08.2009, this Court directed the respondents (HR & CE Department) to specify their stand by filing an affidavit relating to the route by which the car can be taken through.