MOORTHI Vs. SUPERINTENDENT OF POLICE, TRICHY

JUDGEMENT

(1.) The writ petitioner filed this Writ Petition seeking for issuance of a Writ of Mandamus directing the respondents to give the permission and adequate police protection for conducting 'Adal Padal' Dance and cultural Programme schedule to be held on 12/4/2023 in the eve of Arulmigu Sri Muthumariyamman Temple Panguni Pongal festival belongs to Sevalpatti, Sevalpatti Village, Marungapuri Taluk, Trichy District, on the basis of petitioner's representations dtd. 5/4/2023.

(2.) Mr.R.Suresh Kumar, learned Government Advocate (Crl. 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 writ petitioner submitted that Arulmigu Sri Muthumariyamman Temple Panguni Pongal festival belongs to Sevalpatti, Sevalpatti Village, Marungapuri Taluk, Trichy District, is going to be held on 12/4/2023 . Subsequent to the same, in order to conduct a cultural programme on 12/4/2023, they sought permission of the Police by giving a representation dtd. 5/4/2023. But, the second respondent has not considered the said representation. Since no order was passed, the writ petitioner has come before this Court for the above said relief.