M.VEMBURAJ Vs. COMMISSIONER

JUDGEMENT

(1.) learned counsel appearing for the petitioner and Mr.A.Muthukaruppan, learned Additional Government Pleader appearing for the respondents 1 to 4.

(2.) By consent on either side, this Writ Petition itself is taken up for final disposal. In the light of the order we propose to pass herein, notice to the respondents 5 to 7 are dispensed with.

(3.) The petitioner and the respondents 5 to 7 and other group of persons are fighting with each other claiming right to administer the affairs of the temple, which is a village temple. From the documents filed, we find that right from the year 1999, when the festival of Kumbabisheham comes there is a problem in the locality and the Tahsildar is required to conduct a Peace Committee Meeting.