Madras High Court
N.Marimuthu vs The District Collector on 1 February, 2018
Author: P.Rajamanickam
Bench: P.Rajamanickam
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 01.02.2018
CORAM
THE HON'BLE MR.JUSTICE P.RAJAMANICKAM
W.P.(MD) No.1800 of 2018
N.Marimuthu ... Petitioner
-Vs-
1.The District Collector,
Sivagangai District,
Sivagangai.
2.The Superintendent of Police,
Office of the Superintendent of Police,
Sivagangai.
3.The Revenue Divisional Officer,
Office of the Revenue Divisional Officer,
Sivagangai.
4.The Thasildhar,
Office of the Thasildar,
Kalayarkovil,
Sivagangai District.
5.The Inspector of Police,
Kalayarkovil Police Station,
Kalayarkovil,
Sivagangai District. ... Respondents
Prayer: Writ Petition filed under Article 226 of Constitution of India, to
issue a Writ of Mandamus, directing the respondents to consider the
petitioner's representations dated 18.01.2018 and 23.01.2018 and consequently
direct the respondents not to allow the Arulanandar Saparam Oruvalam in the
vicinity of the Sree Sornakaleeswarar temple streets.
!For Petitioner : Mr.R.Senthilkumar
For Respondents : Mr.N.Shanmuga Selvam
Additional Government Pleader
:ORDER
This writ petition has been filed to direct the the respondents to consider the petitioner's representations dated 18.01.2018 and 23.01.2018 and consequently direct the respondents not to allow the Arulanandar Saparam Oruvalam in the vicinity of the Sree Sornakaleeswarar temple streets.
2.Heard, Mr.R.Senthilkumar, learned counsel appearing for the petitioner and Mr.N.Shanmuga Selvam, learned Additional Government Pleader appearing for the respondents.
3.The learned counsel appearing for the petitioner submitted that the petitioner is the Union President of Hindu Munnani which is a non political organization and fight for the Hindu Rights and customs and also protect the temple properties. He further submitted that on 07.10.2014 fire caught in the temple temporary wooden shelter and major fire accident was prevented with the help of local people and fire service and due that fire accident a peace committee was arranged on 08.10.2014 by the second respondent in the presence of all revenue, political, non political and local functionaries. On the said peace committee meeting the second respondent formulated certain conditions and one of the most important condition is that ?other than Sree Sornakaleeswarar temple ceremonies, procession, bursting of crackers, preaching are totally banned?. He further submitted that now the respondents, violating the aforesaid condition, trying to give permission for conducting procession, bursting of crackers etc., and hence he request this Court, to direct the respondents to consider the petitioner's representation and pass appropriate orders.
4.The learned Additional Government Pleader has submitted that already a peace committee has been constituted and the peace committee meeting also scheduled to be held at 04.00 p.m. today and after knowing the out come of the peace committee meeting and also considering the decisions which were taken in the previous peace committee and subsequent violations said to have taken place, the fifth respondent will pass appropriate orders. He also submitted that the said peace committee meeting will be convened by the fourth respondent.
5.Considering the aforesaid submissions, the fourth respondent is directed to convene the peace committee meeting without postponing the same and he has to convey the decisions which are taken in the said meeting, to the fifth respondent. Thereafter, the fifth respondent has to consider the petitioner's representations and also the out come of the peace committee meeting and also the decisions which were taken in the previous peace committee meeting and if any violations taken place in the subsequent period, pass appropriate orders before 04.00 p.m. on 02.02.2018.
5.With the aforesaid observations, this writ petition is disposed of. No costs.
To
1.The District Collector, Sivagangai District, Sivagangai.
2.The Superintendent of Police, Office of the Superintendent of Police, Sivagangai.
3.The Revenue Divisional Officer, Office of the Revenue Divisional Officer, Sivagangai.
4.The Thasildhar, Office of the Thasildar, Kalayarkovil, Sivagangai District.
5.The Inspector of Police, Kalayarkovil Police Station, Kalayarkovil, Sivagangai District.
.