LAWS(MAD)-2022-4-65

V.GANESAN Vs. SUPERINTENDENT OF POLICE

Decided On April 27, 2022
V.GANESAN Appellant
V/S
SUPERINTENDENT OF POLICE Respondents

JUDGEMENT

(1.) The prayer in this writ petition is to direct the respondents herein to give appropriate permission for performing various events such as Karakkatam and Adal Padal on 2/5/2022 and 3/5/2022 during the celebration of Arulmigu Sabarivara Mariamman Temple Chitirai Festival at Inampuliur, Somarasanpettai Via, Srirangam Taluk, Trichy District.

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

(3.) In an 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: