Madras High Court
M.Ramadass vs The District Collector on 30 April, 2024
Author: G.R.Swaminathan
Bench: G.R.Swaminathan
W.P(MD)No.10997 of 2024
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 30.04.2024
CORAM
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
W.P(MD)No.10997 of 2024
and
W.M.P(MD)No.9789 & 9791 of 2024
M.Ramadass ... Petitioner
Vs.
1.The District Collector,
District Collectorate Campus,
Madurai District,
Madurai.
2.The Superintendent of Police,
Madurai District.
Surveyor Colony,
Madurai.
3.The Revenue Divisional Officer,
Vellaraipatti,
Melur Taluk,
Madurai District.
4.The Tahsildar,
Melur Taluk,
Melur,
Madurai District.
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W.P(MD)No.10997 of 2024
5.The Inspector of Police,
Keelavalavu Police Station,
Keelavalavu,
Melur Taluk,
Madurai District.
6.Thenrasu
7.Palanisamy
8.Muniselvam
9.Ghousikan ... Respondents
Prayer: Writ petition is filed under Article 226 of the Constitution of
India, to issue a Writ of Mandamus, directing the respondents 1, 3 and 4
to resolve the dispute by conducting an enquiry immediately without
wasting time and thereafter only allow the respondents 6 to 9 to conduct
the Aanni Festival in the Thiruvettu Alagu Kovil, at Edaiyar Kovil Patti
on Tamil Month Aanni 7th and 8th (21.06.2024 and 22.06.2024) and not
before resolving the dispute and restore the denied the said Athiyan
Vakaiyarakkal rights of “Sool Goat capture”, “Sami Adu Vathu”and
“Kallanchi rights to the Athiyans Vakaiyarakkal”.
For Petitioner : Mr.K.Sathya Singh
For Respondents : Mr.K.Balasubramani
Special Government Pleader
for R.1, R.3 & R.4
Mr.A.Albert James
Government Advocate (Criminal Side)
R.2 & R.5
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W.P(MD)No.10997 of 2024
ORDER
When the matter was taken up for hearing, the learned Special Government Pleader submitted that the third respondent will convene peace committee meeting and endeavour to resolve the issue. It shall be convened during the second week of May 2024. It is hoped that during the said meeting all the outstanding issues will be resolved and the temple festival will be conducted in smooth and peaceful manner.
2.Recording the stand of the third respondent, this writ petition is disposed of. There shall be no order as to costs. Consequently, connected miscellaneous petitions are closed.
30.04.2024
NCC : Yes / No
Index : Yes / No
Internet : Yes / No
MGA
Note: Issue order copy on 30.04.2024.
To
1.The District Collector, District Collectorate Campus, Madurai District, Madurai.
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MGA
2.The Superintendent of Police, Madurai District.
Surveyor Colony, Madurai.
3.The Revenue Divisional Officer, Vellaraipatti, Melur Taluk, Madurai District.
4.The Tahsildar, Melur Taluk, Melur, Madurai District.
5.The Inspector of Police, Keelavalavu Police Station, Keelavalavu, Melur Taluk, Madurai District.
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