G. CHINNAIAH Vs. SUPERINTENDENT OF POLICE, MADURAI

JUDGEMENT

(1.) This writ petitioner filed this Writ Petition seeking for issuance of a Writ of Certiorarified Mandamus, calling for the records relating to the rejection order in Na.Ka.No.15/Alangai.Ka.Ni./2023, dtd. 7/3/2023, passed by the 2nd respondent and quash the same and consequently, direct the 2nd respondent to grant permission and protection to perform cultural events i.e., Adalpadal program scheduled to be held on 27/3/2023 "Panguni Festival" at Arulmigu Shree Sellathamman Thirukovil at Kondayampatti Village, Vadipatti Taluk, Madurai District.

(2.) Mr.B.Nambiselvan, learned Additional Public Prosecutor 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 writ petitioner submitted that festival for the temple, by name, "Arulmigu Shree Sellathamman Thirukovil at Kondayampatti Village, Vadipatti Taluk, Madurai District, is going to be held on 27/3/2023. Subsequent to the same, in order to conduct a cultural programme on 27/3/2023, they sought permission of the police by giving a representation dtd. 7/3/2023. But, the second respondent has considered and rejected the said representation. Challenging the same, the writ petitioner has come before this Court for the above said relief.