SINGARAJ Vs. SUPERINTENDENT OF POLICE, DINDIGUL

JUDGEMENT

(1.) THE petitioner has come forward with this Writ Petition seeking to quash the impugned order of the second respondent, dated 28.10.2013 and for a direction to the respondents to grant permission to conduct cock -fight from 03.11.2013 to 05.11.2013 for three days on account of the function of Deities Sri Vinayagar, Sri Kaliamman, Sri Bagavathiamman temple function situated in Rajagoundanur, Viruthalaipatti Village, Vedasanthur Taluk, Dindigul District.

(2.) THE petitioner would contend that every year in the village, the villagers use to conduct cock fight, a traditional game, during temple festival. It is contended that this year also seeking permission from the authorities to conduct cock -fight from 03.11.2013 to 05.11.2013, the petitioner made a representation to the second respondent on 28.10.2013 but, the same was rejected on 28.10.2013. Hence, the petitioner is constrained to approach this Court with the present Writ Petition for the aforesaid relief.

(3.) HEARD Mr.S.Chandrasekar, learned Government Advocate, on the submissions made by the learned counsel for the petitioner. He would submit that in the event of this Court granting permission, stringent conditions may be imposed for the smooth conduct of the event.