S. MATHIYALAGAN Vs. DEPUTY 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 permission to perform the program of Adal Padal Program on 29/3/2023 night at about 6.00 p.m. to 11.00 p.m at Veerasingampettai Village, Arulmigu Sri Mariyamman Temple, Thiruvaiyaru Taluk, Thanjavur District, and to provide adequate police protection based on the petitioner's representation dtd. 24/3/2023.

(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 festival for the temple, by name, "Arulmigu Sri Mariyamman Temple, Thiruvaiyaru Taluk, Thanjavur District, is going to be held on 29/3/2023 at Veerasingampettai Village. Subsequent to the same, in order to conduct a cultural programme on 29/3/2023, they sought permission of the Police by giving a representation dtd. 24/3/2023. 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.