M. PERIYASAMY Vs. DISTRICT COLLECTOR, SIVAGANGAI DISTRICT, SIVAGANGAI

JUDGEMENT

(1.) Heard the learned counsel on either side.

(2.) The petitioner wants this Court to direct the Tahsildar, Thirupuvanam, Sivagangai District to hand over the keys pertaining to the petition mentioned temple so as to enable the conduct of the festival scheduled to be held from 4/3/2019 to 6/3/2019. It is seen that in view of the cropping up of dispute between the petitioner's group and one Duraipandi vagaiyara, the fifth respondent had to step in and locked the temple.

(3.) Right to Worship is a fundamental right. That is why this Court constrained to interfere. But then, rival parties have not been shown as respondents in this writ petition.