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Judgment
Pushpa Sathyanarayana, J
The prayer of the petitioner is to quash the order of the first respondent dated 28.06.2016 in G.O.(Ms.)No.207, Tourism, Culture and Charitable Endowment (A.Ni.5-2) Department, confirming the order of the second respondent dated 11.04.2014 in R.P.No.77/2013/D2, the order of the third respondent dated 17.02.2013 made in Rc.No.1085/2013, and the order of the fourth respondent dated 29.01.2013 in Na.Ka.No.4563/2012/E1, and to direct the respondents 1 to 4 to grant necessary permission to the petitioner community to conduct the "60 Koodi Kumbidum Vizha" at Arulmighu Veerapathiraswamy Temple alias Veereswaraswamy Temple at Amaragunthi Village, Omalur Taluk, Salem District.
The dispute between the petitioner and respondents 5 to 7 is with respect to conducting the "60 Koodi Kumbidum Vizha" at Arulmighu Veerapathiraswamy Temple alias Veereswaraswamy Temple at Amaragunthi Village, Omalur Taluk, Salem District.
After hearing the parties for sometime, without going into the merits of the matter, the following arrangement was agreed with by both the parties :
(i). The petitioner, who is known as Balelaru Vangusam Committee, is permitted to perform the aforementioned "60 Koodi Kumbidum Vizha" outside the temple, which is also permitted by the first respondent in the impugned order. The respondents 5 to 7 have no objection for the same.
(ii). After performing the "60 Koodi Kumbidum Vizha", which is conducted outside the temple, the petitioner Balelaru Vangusam Committee is permitted to perform Abishegam and offerings to the main deity inside the temple on the same day.
(iii). The third respondent is directed to fix the date, on which the said Vizha could be conducted and ensure that the date fixed should not overlap with the date proposed by the private respondents.
(iv). The third respondent is also directed to ensure the maintenance of peace inside and outside the temple premises during the performance of the Vizha as well as Abishegam, with the assistance of the jurisdictional police.
(v). The respondents 5 to 7 are directed to extend their cooperation for conducting the Vizha and the Abishegam.
(vi). The parties shall appear before the third respondent for all the hearings and extend their co-operation in this regard.
(vii). The above arrangement shall continue for the future also, till a decision is taken finally under Section 63 of the Hindu Religious and Charitable Endowments Act, 1951.
With the above directions, the writ petition is disposed of. There will be no order as to costs. Consequently, W.M.P.No.34478 of 2016 is closed.