KIDA MUTUVOR SANGAM Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) Mr.M.Sakthi Kumar, learned Government Advocate (Crl. Side) takes notice on behalf of the respondent. By consent, the writ petition has been taken up for final disposal at the state of admission itself.

(2.) It is the case of the petitioner that he is the president of Kida-Mutuvor Sangam and as part of Thai and Aadi festival every year, the Sangam conducts the event of 'Kida-Muttu' at Mamarathupatti, Madurai District. According to the petitioner, the said event is conducted without any violence, cruelty to the goats, participating in the event, and without any untoward incident. Seeking permission to conduct the said event, the petitioner Sangam filed this writ petition.

(3.) The learned Government Advocate (Crl. Side), on instructions, submitted that conduct of the event 'Kida-Muttu' is a cognizable offence as defined under Ss. 31 and 11(1)(n) of the Prevention of Cruelty to Animals Act, 1960 and the permission sought for by the petitioner is in violation of Ss. 11(1)(n) and 26 of the Act.