RAMAN Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The writ petitioner filed this Writ Petition seeking for issuance of a Writ of Mandamus directing the respondents to grant necessary permission and provide adequate Police Protection for conducting the Valli Thirumanam to be held on 22/3/2023 and Adal Padal program to be held on 23/3/2023 at about 06.00 PM to 11.00 PM as part of Panguni Temple festival of Arulmigu Shri Muthalamman Temple at Sokkupillaipatti Village, Nilakottai Taluk, Dindigul District, by considering the petitioner's representation dtd. 11/3/2023.

(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 Shri Muthalamman Temple at Sokkupillaipatti Village, Nilakottai Taluk, Dindigul District", is going to be held on 22/3/2023 and 23/3/2023. Subsequent to the same, in order to conduct a cultural programme on 22/3/2023 and 23/3/2023, they sought permission of the Police by giving a representation dtd. 11/3/2023. But, the third 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.