Prayer: Writ Petition filed under Article 226 of the Constitution of India, praying for issuance of a writ of Mandamus, directing the Respondent No. 1 and 2 to grant police protection to the petitioner for performing worships and Poojas at Sakthi Eazhu Kannimar @ Kaliyamman Temple situated at Kayampatti Village, Kulamangalam Post, Madurai District.
P.N Prakash, J.:— This writ petition has been filed, seeking a direction to the respondent Nos. 1 and 2 to grant police protection to the petitioner for performing worships and Poojas at Sakthi Eazhu Kannimar @ Kaliyamman Temple situated at Kayampatti Village, Kulamangalam Post, Madurai District.
2. It is the case of the petitioner that he is the Poojari of Sakthi Eazhu Kannimar @ Kaliyamman Temple situated at Kayampatti Village, Kulamangalam Post, Madurai District and that he is being prevented from performing poojas by Chandran, the third respondent herein and therefore, the petitioner is before this Court for Police Protection.
3. Heard Mr. K. Sivabalan, learned counsel appearing for the petitioner and Mr. T.S Mohammed Mohideen, learned Additional Government Pleader appearing for respondents 1 and 2.
4. Learned Additional Government Pleader appearing for the respondents 1 and 2 submitted that there is a dispute between the petitioner, who claimed to be Poojari, and the third respondent, who claimed to be Samiyadi. However, the learned Additional Government Pleader submitted that there is no tension prevailing in the area and that the Police are providing usual bandobust for the temple festival going to be held on 08.03.2017
5. Recording the submissions of the learned Additional Government Pleader, this Court directs respondents 1 and 2 to provide the normal bandobust for the peaceful conduct of the festival and as regards the right of the petitioner and the third respondent, the same has to be decided only in the appropriate forum.
6. With the above direction, this Writ Petition is disposed of. No costs.