LAWS(MAD)-2022-9-111

S. VENKATESAN Vs. INSPECTOR OF POLICE

Decided On September 20, 2022
S. VENKATESAN Appellant
V/S
INSPECTOR OF POLICE Respondents

JUDGEMENT

(1.) Seeking permission to conduct cultural program in the event of i Chithraikatti Ellaimman Thirukoil at Ammaneri Village and Post, R.K.Pet Taluk, Thiruvallur District held on 25/9/2022 night between 7.p.m to 11.00 p.m, the petitioner made a representation dtd. 10/9/2022 to the respondent. As the same has not been considered, the present Criminal Original petition has been filed.

(2.) A mere apprehension cannot be a ground to reject the representation. There is absolutely no material before this Court to hold that there will be a law and order problem in the event of permission being granted. In such view of the matter, the petitioner is permitted to conduct cultural programme in the event of Temple Festival of Sri Chithraikatti Ellaimman Thirukoil at Ammaneri Village and Post, R.K.Pet Taluk, Thiruvallur District, however with the following conditions:-

(3.) The respondent is directed to issue necessary permission, incorporating the above conditions.