A. SARAVANAN Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This writ petitioner filed this Writ Petition seeking for issuance of a Writ of Mandamus directing the respondents, to direct the respondents herein to give the permission and protection for conducting Aaadal Paadal Cultural Programme on 24/3/2023 at about 7.00 p.m to 11.P.m in connection with Sri Muthalamman, Sri Bagavathi Amman and Sri Kaliamman Temple in Vadamadurai, Vedasanthur Taluk, Dindugal District, based upon my representations dtd. 15/3/2023.

(2.) Mr.S.Manikandan, 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 festival for the temple, by name, "Sri Muthalamman, Sri Bagavathi Amman and Sri Kaliamman Temple" at Vadamadurai, Vedasanthur Taluk, Dindugal District, is going to be held on 24/3/2023. Subsequent to the same, in order to conduct a cultural programme on 24/3/2023 at 7.00 p.m., to 11.00 p.m., they sought permission of the police by giving a representation dtd. 15/3/2023. 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.