CHINNASAMY Vs. REVENUE DIVISIONAL OFFICER, DEVAKOTTAI, SIVAGANGAI DISTRICT

JUDGEMENT

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

(2.) The petitioner, namely Chinnasamy apprehends that his right to conduct Pooja during Panguni Festival in Shri Balamariamman Temple, Manambuvayal Village, Devakottai Taluk will be affected.

(3.) When the matter was taken up for hearing, the learned counsel appearing for the respondents informs the Court that the third respondent herein had already filed a petition in W.P(MD).No. 6267 of 2019 and the said writ petition was disposed of on 18/3/2019. In fact, the said order has been enclosed by the writ petitioner himself in the typed set of papers. The prayer made in the said writ petition was for directing the authorities to provide police protection for the peaceful conduct of the festival in question from 19/3/2019 to 27/3/2019. The learned Judge of this Court directed the Tahsildar, Devakottai Taluk to depute an appropriate person to conduct the festival. Liberty was given to the third respondent herein, namely Thiru. Ganesan as well as the rival parties to make their contributions for conducting the same. It was further observed that both the parties are entitled to worship in the temple. It was further directed that the festival should be conducted as per Hindu Agama/Culture. The Tahsildar was given liberty to seek police protection also for ensuring the smooth conduct of the festival.