R. KUPPUSAMY Vs. STATE

JUDGEMENT

(1.) Seeking permission to conduct cultural programme in the event of Temple Festival of Thagara Kuppam Village Arulmigu Shree Kaliamman Temple, Tirupattur Taluk & District, the petitioner made a representation dated 10.03.2020 to the respondent. As the same has not been considered, the present Criminal Original petition has been filed.

(2.) Heard the learned counsel appearing for the petitioner and the learned Additional Public Prosecutor appearing for the respondent.

(3.) The learned Additional Public Prosecutor, on instructions, would submit that there is likelihood of arising law and order problem.