@JUDGMENTTAG-ORDER
P. Jyothimani, J.@mdashHeard the learned Counsel for the Petitioner as well as the learned Counsel for the Respondents.
2. Admittedly, the Petitioner has already filed a suit claiming right over the passage and the suit came to be dismissed and the first appeal also dismissed and the second appeal filed before this Court was admitted. In the mean time, the present writ petition has been filed, forbearing the Respondents and by putting up compound wall or gate and altering the existing road leading to the temple from Tayamangalam Road in S. No. 43/9, K.K. Pallam Village, Manamadurai Taluk. It is always open to the Petitioner to claim such relief in the second appeal which is stated to have been admitted by this Court.
3. In such view of the mater, giving liberty to the Petitioner to file such application in the second appeal, the writ petition is closed, as no further orders are necessary. No costs. Consequently, connected miscellaneous petitions is closed.
