N. Asaithambi vs The District Collector, The Revenue Divisional Officer and Thangasamy Nadar

M. Duraiswamy, J.—The writ Petitioner has filed this writ petition to direct the first and second Respondents to convene a peace committee

meeting for conducting Kumbhabishegam of Arulmighu Selva Vinayagar Temple, Arulmighu Marriamman Temple and Arulmighu Bathrakaliamman

Temple, which shall be monitored by officials.

The learned Counsel appearing for the Petitioner submitted that the third Respondent and his men would prevent the writ Petitioner from

worshiping and participating in the Kumbhabishegam to be held on 27.05.2011.

The learned Counsel appearing for the third Respondent submitted that the third Respondent and his men would not prevent the Thalaikatdhars

from participating in the Kumbhabishegam function.

The learned Government Advocate appearing on behalf of the Respondents 1 & 2 submitted that instead of convening a peace committee

meeting, the Kumbhabishegam function itself may be monitored by an official to be appointed by this Court and the Police shall provide adequate

security for smooth celebration of Kumbhabishegam function.

Having regard to the submissions made by the learned Counsel 3 appearing for the Petitioner, the learned Government Advocate appearing for

the Respondents 1 & 2 and the learned Counsel appearing for the third Respondent, I deem it fit and proper to appoint the second Respondent,

the Revenue Divisional Officer, Kovilpatti, to monitor the Kumbhabishegam function to be conducted on 27.05.2011. The second Respondent

shall also get adequate police personnel for conducting the Kumbhabishegam to be held on 27.05.2011. In these circumstances, I find No.

necessity to convene a peace committee meeting

With these observations, the writ petition is disposed of. Consequently, connected miscellaneous petition is closed. No. costs.