V.SUGUNA Vs. V.PALANISAMY

JUDGEMENT

(1.) The appeal by the writ petitioner is directed against the order in W.P.No.725 of 2017 dated 03.02.2017.

(2.) This appeal has been filed by the appellant, who is third party to the writ petition, challenging the order passed in W.P.No.8313 of 2019 filed by the first respondent herein.

(3.) The said writ petition was filed by the first respondent praying for a direction upon the respondent Nos. 4 to 6 to give appropriate police protection to conduct Annual Panguni Festival on 26.03.2019, by the Hereditary Trustees situated at Arul Mighu Kaliamman Temple situated at Padaveedu Village, Natham Medu, Namakkal District.