T.RAJARAM Vs. THE EXECUTIVE OFFICER

JUDGEMENT

(1.) With brotherhood lost within the members of the same community, the petitioner and the 4th respondent, who represent rival factions, have approached this Court, not to resolve any disputes involving their inter se rights of substantial quality, but for finding solution for as petty an issue as organsing 'mandagapadi'. It is with amazing stamina the legal system accommodates these issues, that which forging amity between them could have enabled them to avoid.

(2.) The name of the temple is Sree Santhanamariamman Kovil, Uthamapalayam, and it is administered by the H.R. & C.E.Department, and is under the care of its Executive Officer / first respondent herein.

(3.) The Temple festival is under way. 13.02.2019 is the sixth day of the festival. In connection with the same, there arose a difference between the petitioner group and the 4th respondent's group, as to the manner in conducting the Mandagapadi. It is unfortunate that they choose to waste their energies for disturbing their peace and that of others on an issue that should have spread joy and peace in the society. The learned counsel appearing for the first respondent submitted that the controversy is all about for decorating the idol, in the out side of the temple and the same is creating controversy between the groups.