R.MANIKANDAN Vs. STATE

JUDGEMENT

(1.) This writ petitioner filed this Writ Petition seeking for issuance of a Writ of Mandamus directing the respondents herein to grant permission for conducting the Aadal Padal programe on 14/7/2022 at about 07.00 p.m. onwards in connection with the festival of Sri Muthu Mari Amman temple and Vinayagar Temple, situated at Marimangalapuram, Yanaimalai Kuvari village, Arumpanoor Panchayat, Y.Kodikkulam Post, Madurai District, on the basis of the petitioner's representation, dtd. 6/7/2022.

(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 temple festival for the temple, by name, Sri Muthu Mari Amman temple and Vinayagar Temple, situated at Marimangalapuram, Yanaimalai Kuvari village, Arumpanoor Panchayat, Y.Kodikkulam Post, Madurai District is going to be held from 12/7/2022 to 15/7/2022. Subsequent to the same, in order to conduct a cultural programme on 14/7/2022, they sought permission of the police by giving a representation dtd. 6/7/2022. But, the second respondent has not considered the said representation. Since no order was passed, the petitioner has come before this Court for the above said relief.