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Judgment
9 paragraphs · 489 wordsD. Hariparanthaman, J.—The Petitioner has come up with the present writ petition for a mandamus directing the Respondents 2 and 3 to grant permission to the Petitioner for conducting the 9th day car festival and following other events to be held on 17.04.2011 in Aram Valartha Nayaki Udanurai Iyyarappar Temple, Thiruvaiyaru, Thanjavur District by considering the Petitioner''s representation dated 25.03.2011.
The learned Counsel appearing for the Petitioner Mr. K. Mahendran has drawn my attention to the order dated 22.04.2011, wherein the Petitioner was permitted last year to conduct the car festival.
In view of the above stated position, the Respondents 2 and 3 are directed to consider the claim of the Petitioner to conduct the 9th day car festival and following other events to be held on 17.04.2010 in Aram Valartha Nayaki Udanurai Iyyarappar Temple, Thiruvaiyaru, Thanjavur District and more particularly at "Chevvai Padithurai".
The learned Counsel appearing for the 4th Respondent submit that his group shall also be permitted to participate in the temple festival and to make Annadhanam and also to display fireworks.
It is needless to say that any person can participate in the temple festival and nobody can prevent either the 4th Respondent or any other person, who are willing to participate in the festival. It is needless to further say that the Respondents 2 and 3 shall provide necessary police protection at the time of the festival to oversee that no law and order problem is created in the temple festival.
Both the learned Counsel appearing for the Petitioner as well as the learned Counsel appearing for the 4th Respondent have agreed for the consent order.
The learned Counsel appearing for the 4th Respondent has not disputed the right of the Petitioner relating to 9th day car festival along with other related events. According to the learned Counsel appearing for the 4th Respondent, he will not disturb the right of the Petitioner to conduct events on the occasion of car festival. According to him, and the 4th Respondent will participate in the car festival and will make Annadhanam and also will display fireworks, without disturbing the Petitioners'' events.
The place where the Annadhanam could be made and the place, where the fireworks could be displayed by the 4th Respondent are in dispute. The learned Counsel appearing for the Petitioner has suggested that the 4th Respondent shall make Annadhanam in A.N.S. Kalyana Mandapam and the same was readily agreed to by the learned Counsel appearing for the 4th Respondent. Likewise, the learned Counsel appearing for the Petitioner has suggested that the 4th Respondent shall display the fireworks at "Purakoodu Padithurai" and the learned Counsel appearing for the 4th Respondent has agreed to the aforesaid place. Accordingly, the 4th Respondent shall make Annadhanam and display fireworks at the aforesaid places respectively.
The writ petition is ordered accordingly. No order as to costs. Consequently, connected miscellaneous petition is closed.