E. RAJKUMAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This Criminal Original Petition has been filed by the petitioner, to set aside the impugned order passed by the first respondent dated 25.02.2020 made in Na.Ka.No.07/SDO-K/MIKE/2020, thereby rejecting permission to conduct the Aadal Padal programme to be held on 08.03.2020 during the night time at 07.00 P.M on the eve of 'Masi Magam " festival at Sri Periya Nayagi Amman Temple, Papini Village, Kangayam Taluk, Tiruppur District and quash the impugned order along with the consequential prayer for granting permission and an adequate police protection to conduct the Aadal Padal programme on 08.03.2020.

(2.) The petitioner averred that he along with the villages are belong to Papini village and in their village, there is a temple called Sri Periya Nayagi Amman Temple. It is a rich heritage and ancient temple and for the past several years, they are celebrating 'masi magam' festival. During the temple festival, a cultural programme like Aadal padal programme is being conducted for the past several years in a peaceful manner without any law and order problem. Likewise, in this year also, Sri Periya Nayagi Amman Temple is scheduled for three days and there is a proposal to conduct Aadal padal programme on 08.03.2020 at about 07.00 P.M. Therefore, the petitioner submitted a representation to the first respondent, seeking permission to conduct Aadal padal programme on 08.03.2020. The fiirst respondent, without considering the above circumstances, mechanically rejected permission to conduct Aadal padal programme for the reason that if they conduct Aadal padal programme, there will be a law and order problem. Hence, the present Criminal Original petition has been filed.

(3.) Heard Mr.M.R.Thangavel, learned counsel appearing for the petitioner and the Mr.M.Mohamed Riyaz, Additional Public Prosecutor appearing for the respondents.