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Judgment
G.R.Swaminathan, J
Heard, Mr.V.M.Jegadeeshapandian, learned counsel appearing for the writ petitioner and Mr.M.Lingadurai, learned Special Government Pleader appearing for respondents 1 and 2 and Mr.B.Thanga Aravindh, learned Government Advocate (Crl. Side) appearing for the third respondent and Mr.R.Maheswaran, learned counsel appearing for the fourth respondent.
The subject matter pertains to conducting of Kumbabishekam for the petition mentioned temple. The learned counsel appearing for the fourth respondent informs this Court that the process has already started and that Kumbabishekam is proposed to be held on 27.01.2023.
It may not be proper for this Court to intervene at this point of time. However, the petitioner is very much entitled to take part in the function along with other worshippers and devotees. The presence of the petitioner in the event shall not be prevented. The petitioner has some grievance regarding the employment of certain phrases in the invitation card. He points out that the temple is located in Paraikuttam Village. But the invitation card reads that the temple belongs to Marukalkuruchi village.
These aspects can be independently agitated by the petitioner later in appropriate proceedings before the appropriate forum. I make it clear that this order shall not be understood to mean that it endorses to the claims of the fourth respondent. The only direction that has now been given is that Kumbabishekam process that has already started shall be allowed to conclude peacefully. The third respondent is directed to ensure that law and order is maintained.
Leaving open all the other contentions of the writ petitioner, this writ petition stands disposed of. No costs. Consequently, connected miscellaneous petition is closed.