E. KATHAVARAYAN Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This Writ Petition has been filed to direct the first and second respondents to grant permission to conduct the cultural programme of Adal Padal on 30/8/2022 at 6.00 PM to 11.00 PM at "Sri Sitthi Vinayakar and Sri Renuga Parameswari Temple festival" Kuttiyandiyur Village, Tharangampadi Post, Tharangampadi Taluk, Mayiladuthurai District by consider and pass order on the representation dtd. 16/8/2022 made by the petitioner.

(2.) Heard the learned Counsel appearing for the petitioner and the learned Government Advocate (Crl.Side) appearing for the respondents.

(3.) The learned Government Advocate (Crl.Side) appearing for the respondents submitted that the police do not have any reservations on the place, where the function is to be conducted. However, there is an apprehension that some law and order problem may arise during the cultural programme. He would also submit that the Director General of Police, in his proceedings in Rc.No.007301/Genl.I(1)/2019 dtd. 9/4/2019, has issued circular to the Commissioner of Police, Superintendent of Police and all the Station Housing Officers, directing them to follow the procedure and instruct the petitioner seeking permission to conduct cultural programmes to comply with the conditions and permission may be granted subject to the petitioner agreeing to comply with the said conditions by filing necessary undertaking before the respondent police.