N. GANESAN Vs. DISTRICT COLLECTOR KARUR

JUDGEMENT

(1.) The Writ Petition has been filed to direct the the respondents-1 to 4 herein to initiate appropriate action against the respondents 5 to 9 herein for ex-communicating the petitioner and other 20 devotees (Pangalies) consequently direct the respondents 1 to 4 to give adequate police protection for celebrating the temple festival namely Thalai Kattu Pongal scheduled to be held on 17.12.2019 at Sri Periyakandi Amman, Sri Kannimarsamy, Sri Karuppannasamy and Sri Mahamuni Temples at Chokkalapuram, Lingamanaya Kanpatti, Pallapatii via., Aravakurichi Taluk, Karur District, by conducting peace committee meeting on the basis of the representations of the petitioner dated 25.11.2019 and 11.12.2019.

(2.) The learned counsel appearing for the petitioner would submit that the petitioner along with his family members are residing at Vangapalayam, Vengamedu Post, Karur Taluk, Karur District and they belong to Kulalar Community. He would further submit that Sri Periyakandi Amman, Sri Kannimarsamy, Sri Karuppannasamy and Sri Mahamuni Temples at Chokkalapuram, Lingamanaya Kanpatti, Pallapatii via., Aravakurichi Taluk, Karur District, belongs to petitioner and his family members have been worshipping in the above temples for a long time. He would further submit that once in every 12 years Kumbabishekam is conducted in the temple. The private respondents-5 to 9 who are administrating the temple are not allowing the petitioner and his family members to offer worship in the temples and are also preventing the other villagers not to have any sort of relationship with the petitioner. The respondents-5 to 9 have also ex-communicated the petitioner and his family members from the village. The petitioner had sent representation, dated 25.11.2019 requesting the respondents-1 to 4 to intervene and give protection to worship in the temple. He would also submit that the earlier in similar occasions, the petitioner was prevented and the petitioner has approached this Court by way of filing writ petition in W.P(MD)No. 10564 of 2019 and this Court by order, dated 26.06.2015 had directed the police officials to consider the representation of the pettioner and dispose of the representation.

(3.) The learned Government Advocate (crl. Side) would submit that based on the representations given by the petitioner, proceedings have been initiated by the fourth respondent and appropriate steps will be taken.