LAWS(MAD)-2022-4-51

MATHIYALAGAN Vs. SUPERINTENDENT OF POLICE

Decided On April 01, 2022
MATHIYALAGAN Appellant
V/S
SUPERINTENDENT OF POLICE Respondents

JUDGEMENT

(1.) This Writ Petition is filed to issue a Writ of Mandamus directing the respondents to give permission for conducting Adal Padal on the Eve of Kumbabisegam for the temples at Sri Kottarakaruppu Swami, Sri Thottichi Amman, Sri Veeranan Swami Kovil at Soorakundu Village Melur Taluk Madurai District on 3/4/2022 based on the representation given by the petitioner dtd. 10/3/2022.

(2.) Heardhe learned counsel for the petitioner as well as the learned Additional Public Prosecutor appearing on behalf of the respondents.

(3.) Inan identical matter, a Division Bench of this Court in an order passed in W.P.(MD) No.8975 of 2017 dtd. 10/5/2017 [M.Sakthi Vs. State rep. by the Inspector of Police, Odapatti Police Station, Odapatti, Theni District], had granted permission to the petitioner therein to conduct cultural programme on certain conditions. The said conditions read as follows: