MAHENDRAN Vs. STATE

JUDGEMENT

(1.) This writ petitioner filed this Writ Petition seeking for issuance of a Writ of Mandamus directing the respondents to grant permission and protection to conduct Karagattam and Aadal Paadal Programme on 8/9/2022 and 9/9/2022 respectively at Arulmigu Shri Mahamariamman Temple, Sirunavalur, Trichy by considering petitioner's representation, dtd. 8/8/2022.

(2.) The learned Government Advocate (Criminal Side) takes notice for the respondents. By consent, this writ petition is taken up for final disposal at the admission stage itself.

(3.) The learned counsel appearing for the petitioner submitted that Mahakumbabishekam for the temple, by name, Sri Shithi Vinayager Kovil situated at Murungai Kollai, Thithani post, Karambakudi, Pudukkottai District is going to be held on 9/9/2022. Subsequent to the same, in order to conduct a cultural programme i.e., Karagattam and Aadal Paadal Programme on 8/9/2022 and 9/9/2022, they sought permission of the police by giving a representation dtd. 8/8/2022. But, the respondents have not considered the said representation. Since no order was passed, the petitioner has come before this Court for the above said relief.