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Judgment
K.Murali Shankar, J
The writ petitioner filed this Writ Petition seeking for issuance of a Writ of Mandamus directing the respondents 1 to 6 to stay the Kudamuzhuku Festival and also inauguration of new idol which has to conducted by the respondents 7 to 9 scheduled to be held on 09.02.2023 and 10.02.2023 for Arulmighu Annai Kalimuthu Mariyamman Temple situated at Ammapuram @ Pasiyapuram Village, Keeladi Post, Thirupavanam Taluk, Sivagangai District who is conducting the festival without following the will executed by the petitioner's grandmother late Kalliammal and also the order passed in O.S.No.42 of 2008 before the District Munsif Court, Manamadurai or allow the petitioner and other legal heirs to conduct festival along with them.
Heard the learned counsel appearing for the writ petitioner, the learned Government Advocate (Civil Side) appearing for the respondents 1, 4 and 5, the learned Additional Public Prosecutor appearing for the respondents 2, 3 and 6 and the learned counsel appearing for the respondents 7 to 9.
The main contention of the writ petitioner is that the private respondents have already changed the idol of the temple.
The learned counsel appearing for the respondents 7 to 9 would submit that they have not changed the idol and they are going to conduct Kumbabishekam for the existing idol.
The learned Government Advocate (Civil Side) appearing for the respondents 1, 4 and 5 has filed the report of the fifth respondent.
Considering the fact that the temple festival scheduled to be held on 09.02.2023, the fourth respondent is directed to conduct a peace committee meeting in this regard on 07.02.2023 and consider the claims of both the parties and decide the same.
With the above direction, this writ petition stands disposed of. No costs. Consequently, connected Miscellaneous Petition is closed.