Madras High Court
Sundaram vs The District Collector on 17 December, 2021
W.M.P(MD)No.8119 of 2019
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 17.12.2021
CORAM:
THE HONOURABLE DR.JUSTICE G.JAYACHANDRAN
W.P(MD)No.8119 of 2019
Sundaram ... Petitioner
Vs.
1.The District Collector,
Trichy District,
Trichy.
2.The Tahsildar,
Srirangam Taluk,
Trichy District.
3.The Executive Officer,
A/m Mariamman Temple,
Inampuliyur,
Office at Somarasampettai,
Srirangam Taluk,
Trichy District.
4.The Inspector of Police,
Somarasampettai Police Station,
Srirangam Taluk,
Trichy District. ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of India,
seeking for the issuance of Writ of Mandamus, directing the respondents to
give adequate police protection to render hereditary Vettiyan service in
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W.M.P(MD)No.8119 of 2019
Chithirai Festival and all other festivals and functions in our village, in the
light of the Decree and Judgment of this Court made in S.A.No.711 of 1969
dated 17.11.1971.
For Petitioner : No appearance
For R1, R2 & R4 : Mr.B.Thanga Aravindh
Government Advocate
For R3 : Mr.Ramesh Mahadev
ORDER
No representation for the petitioner.
2. In this writ petition, the petitioner seeks mandamus to direct the
respondents to give adequate police protection while discharging their
hereditary service to the Arulmigu Mariamman Temple, Inampuliyur,
Srirangam Taluk, Trichy District during Chithirai festival as Vettiyan and beat
drums. The Inspector of Police, Somarasampettai police station, who is the
fourth respondent in this writ petition, has furnished the closure report
through the Government Advocate, wherein, it is stated that the petitioner
and the rival group were called for enquiry in respect of the complaint given
by the petitioner and the parties are agreed to settle their dispute through
the Executive Officer, Arulmigu Mariamman Temple, Inampuliyur and the
Tahsildar, Srirangam Taluk. Therefore, the petitioner has requested the
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W.M.P(MD)No.8119 of 2019
fourth respondent police not to proceed his complaint further and he is
withdrawing the same.
3. The third respondent, the Executive Officer of Arulmigu
Mariamman Temple, Inampuliyur appeared before this Court through Video
Conferencing and states that the hereditary Vettiyan of the temple have
divided into two groups and creating Law and Order problem therefore,
from the year 2018, the Chithirai festival of the said temple has not been
conducted. The descendent of the Pitchandai Vagaiyara has always
recognised as hereditary Vettiyan of the Temple and none of them are
prevented from discharging their service as Vettiyan.
4. Recording the above said submission made by the learned
Government Advocate appearing on behalf of the fourth respondent and the
Executive Officer representing the third respondent, the writ petition is
dismissed. No costs.
Index : Yes / No
Internet : Yes / No 17.12.2021
am
https://www.mhc.tn.gov.in/judis
W.M.P(MD)No.8119 of 2019
To
1.The District Collector,
Trichy District,
Trichy.
2.The Tahsildar,
Srirangam Taluk,
Trichy District.
3.The Executive Officer,
A/m Mariamman Temple,
Inampuliyur,
Office at Somarasampettai,
Srirangam Taluk,
Trichy District.
4.The Inspector of Police,
Somarasampettai Police Station,
Srirangam Taluk,
Trichy District.
https://www.mhc.tn.gov.in/judis
W.M.P(MD)No.8119 of 2019
DR.G.JAYACHANDRAN, J.
am
W.P(MD)No.8119 of 2019
17.12.2021
https://www.mhc.tn.gov.in/judis
