C. SELVAM Vs. STATE

JUDGEMENT

(1.) This Writ Petition has been filed by the petitioner, to set aside the impugned order passed by the second respondent dtd. 1/9/2022 made in Na.Ka.No.01/C8.Ka.Ne/Munarivipu/2021, thereby rejecting permission to conduct the Aadal Padal programme to be held on 6/9/2022 during the night time at 06.00 P.M on the eve of "A/M Sri Muthu Mariamman, Sri Kaliamman and Muniyappan Temple, situated at Naarsampatti Village, Singarapettai Post, Uthangarai Taluk, Krishnagiri District, and quash the impugned order along with the consequential prayer for granting permission and an adequate police protection to conduct the Aadal Padal programme on 6/9/2022.

(2.) The petitioner averred that he along with the villagers are belong to Naarsampatti Village, Singarapettai Post, Uthangarai Taluk, Krishnagiri District and in their village, there is a temple called A/M Sri Muthu Mariamman, Sri Kaliamman and Muniyappan Temple. It is a rich heritage and ancient temple and they are celebrating the festival. During the temple festival, a cultural programme like Aadal padal programme is being conducted in a peaceful manner without any law and order problem. Likewise, in this year also, A/M Sri Muthu Mariamman, Sri Kaliamman and Muniyappan Temple temple festival is scheduled on 6/9/2022 and there is a proposal to conduct Aadal padal programme on 6/9/2022 at about 06.00 P.M. to 10.00 P.M. Therefore, the petitioner submitted a representation to the second respondent, seeking permission to conduct Aadal padal programme on 6/9/2022. The second respondent, without considering the above circumstances, mechanically rejected permission to conduct Aadal padal programme for the reason that if they conduct Aadal padal programme, there will be a law and order problem. Hence, the present writ petition has been filed.

(3.) Heard Mr.I.Siddiq, learned counsel appearing for the petitioner and the Mr.S.Santhosh, learned Government Advocate (Crl.Side) appearing for the respondents.