A.AZHAGUMUTHU Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Since the issue involved in these Writ Petitions are one and same, they are taken up together and a common order is being passed.

(2.) The learned counsel for the petitioner in W.P.No.14856 of 2019 would contend that the member of their communities are not permitted to participate in the temple festival and though there was a Peace Committee Meeting, the said issue was not concluded. Now, the upper caste people are conducting the Temple Festival with regard to which HR and CE has no control and hence seeks for an injunction from carrying on the present temple festival. Another Writ Petition, viz., W.P.No.14921 of 2009, has been filed by the petitioner to continue the temple festival, which has already commenced on 03.05.2019.

(3.) Further, the learned counsel for the petitioner, viz., for Azhagumuthu in W.P.No.14856 of 2019 has expressed that they are concerned about the 'Thiruther Vadam Pidithal' which is scheduled on 29.05.2019; in respect of Selliamman Temple, 'Sri Selliyamman Temple Festival', date has been scheduled on 24.05.2019 and in respect of other temple functions, they had already proceeded from 03.05.2019.