K. POONGUDI Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) ALL the four cases more or less raise a similar contention namely the petitioner wants to organize a dance programme in connection with the temple festival in the village.

(2.) In this case the petitioner seeks for a direction to the respondents 2 & 3 to consider the representation of the petitioner dated 12.03.2012 and to grant permission for conducting a dance and music programme on 29.03.2012 and 30.03.2012 in the light of the Sri.Muthaalamman Tempel North Vaanji Amman Temple Thiruvizha at Malaipatti Village, Usilampatti Taluk, Madurai District. When this writ petition came up on 27.03.2012, notice was taken by the learned Special Government Pleader and thereafter, two adjournments were given. Only today, the matter came up for final disposal. The subject matter of this writ petition has become infructuous. But, since the similar issues are raised in the other three writ petitions, they were dealt with together along with this writ petition.

(3.) In this writ petition, the petitioner seeks for a direction to the 2nd respondent to grant permission for conducting a dance programme in the style of 'Natchathira Kondattam' scheduled to be held on 16.08.2012 in connection with the Kodai Vizha of Arulmigu Devi Shri Mutharamman Thirukkoil, Vijayaramapuram, Sathankulam Taluk, Thoothukudi District. A representation was also sent seeking for permission to conduct the programme, in connection with the said temple festival which is scheduled to be conducted from 09.08.2012 to 18.08.2012. It is seen that there will be a cinema star function also in the festival.