R.Maruthupandi, & Anr. vs The District Collector, & Ors.

This Writ Petition has been filed seeking for issuance of a Writ of Mandamus directing the second respondent to conduct the peace Committee Meeting among the 4 Vagiyarahs in Maruthangudi Village, Madurai District for conducting proposed temple festival to Arulmigu Sri Maruthudaiyar Temple Festival on 09.06.2017 to 11.06.2017 based on the petitioner''s representation dated 19.04.2017.

By consent of both parties, the main Writ Petition is taken up for disposal.

The main grievance of the petitioner is that though he belongs to Kudumbanar Vagaiyarah and they have right to perform rituals during Kumbabisekam of Arulmigu Sri Maruthudaiyar Temple, but they were prevented by the respondents 5 and 6 to participate the temple festival.

The learned Additional Government Pleader appearing for the respondents 1 to 4 would submit that the peace committee was conducted on 05.06.2017, and hence the Writ Petition has become infructutious.

Mr.Meenakshisundaram, learned counsel for the respondents 5 and 6 submitted that the first petitioner belongs to Kudumbanar Vagaiyarah and he is residing in the Maruthangudi Village and the second petitioner is residing at some other village. Therefore the respondents 5 and 6 have no objection for the first petitioner to participate in the Kumbabisekam festival along with his family members and they would permit to perform rituals. However, the second petitioner can be permitted only worship the temple and he will not be allowed to perform rituals during Sami Aaduthal. The submission of the learned counsel is recorded. 5.The petitioner and respondents 5 and 6 are directed to maintain peace during the festival and if there is any violation, the respondent police is at liberty to take action as per the law.

With the above direction, the Writ Petition stands disposed of. No costs. Consequently, connected Miscellaneous Petition is closed.