K.MANJULA Vs. STATE

JUDGEMENT

(1.) The Petitioner has prayed for issuance of a Writ of Mandamus directing the respondents to allow the Petitioner to continue to run shop No.2 in the Arulmighu Bathrakaliyamman Thirukkovil in Kalliyammankovilpatti, Trichy District by considering the Petitioner's representation dated 13.1.2019, in accordance with law.

(2.) Mr.V.Anand, learned Government Advocate takes notice for the respondents 1 to 4 and Mr.A.N.Ramanathan, learned counsel takes notice for the fifth respondent. By consent of both parties, the Writ Petition is taken up for final disposal at the admission stage itself.

(3.) The learned counsel for the Petitioner would submit that he has been harassed by the fifth respondent/temple authorities to vacate the shop which has been put up adjacent to the temple compound wall .