PONSELVAN Vs. DISTRICT COLLECTOR KARUR DISTRICT

JUDGEMENT

(1.) This Writ Petition has been filed seeking for a direction, directing the respondents 1 to 7 to reconstitute the organizing committee by persons who do not support either A party or B party as per the peace committee proceeding dated 19.08.2019 issued by the 2nd respondent for conducting the temple festival at Sree Kanaga Thoniyamman Kovil, situated at Thimmachipuram, Kulithalai Taluk, Karur District.

(2.) The learned counsel for the petitioner submitted that the petitioner and the 8th respondent had conducted the above said temple festival, prior to 2015. After 2015, the 8th respondent has stated that he belongs to the majority community and therefore, he would separately conduct the festival, due to that, he created many issues and as such the festival could not be conducted for the past four years. In order to conduct the festival in the said temple, the second respondent conducted a peace committee meeting on 12.07.2019, in which, the petitioner party called as 'A' party and the 8th respondent party called as 'B' party. Both were participated in the peace committee meeting, in which, the second respondent has passed a resolution that since both 'A' and 'B' party had taken a different stand for conducting the temple festival, there will be no festival in the year 2019 and that the temple festival will be conducted in the year 2020. Thereafter, the 2nd respondent, namely, the Revenue Divisional Officer, Karur District, Karur again conducted a peace committee meeting on 19.08.2019, in which he has passed the resolution that the 16 youth persons not from either 'A' party or 'B' party should be constituted to conduct the festival in the above said temple and the said committee in support of 'A' party should conduct the festival for the year 2019 and the same committee in support of 'B' party should conduct the festival for the year 2020; the said 16 members should be selected in consultation with 'A' and 'B' party; the festival to be conducted for three days for the year 2019-2010; the list of the organizing committee, consisting of 16 members are to be handed over on or before 21.08.2019 at about 5.00 p.m before the 2nd respondent herein and in respect of conducting festival, the said organizing committee get prior permission from the Hindu Religious and Charitable Endowment Department.

(3.) The learned counsel for the petitioner further submitted that 'A' party members without consulting the 'B' party namely, the petitioner herein, formed the organizing committee and included thee members from 'A' party and decided to conduct the festival that too without submitting the list of organising committee members to the second respondent and without getting prior permission from the HR & CE Department. Therefore, the learned counsel for the petitioner prays before this Court that the organizing committee has to be reconstituted and the members of the organizing committee should not be from either 'A' party or 'B' party.