S.PALAVESAMUTHU Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Government Advocate (Crl.) for the respondents 1 to 3 and the learned counsel for the fourth respondent.

(2.) The case of the petitioner is that there is a practice of lighting lamp at the summit of Sootupothai Malai near Ervadi, Vallioor, Tirunelveli District on the occasion of Karthigai Deepam. This year the festival falls on 19/11/2021. His apprehension is that the police authorities may at the instance of the fourth respondent prevent them from doing so. Hence, he has filed this writ petition for being provided with adequate police protection for conducting the petition mentioned event.

(3.) The learned Government Advocate (Crl.) appearing for the official respondents submitted that the place has been classified as government poromboke. The District Collector had granted permission to the fourth respondent trust to develop the site. The District Collector had granted permission only to the fourth respondent to perform the event. He therefore submitted that there is no merit in the writ petition.