MUTHAZHAGU Vs. SUPERINTENDENT OF POLICE, PUDUKKOTAI,

JUDGEMENT

(1.) This writ petitioner filed this Writ Petition seeking for issuance of a Writ of Mandamus directing the respondents, directing the respondents to grant permission and protection for cultural event namely, Adal Padal scheduled to be held on 25/3/2023 at about 07.00 p.m to 11.00 p.m in connection with " Ther Thiruvizha" in the month of "Panguni" in Arulmighu Sri Muthumariamman Temple at Thennagudi Village, Puthambur Post, Kulathoor Taluk, Pudukkotttai District by consider the petitioner's representation dtd. 10/3/2023.

(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, "Arulmighu Sri Muthumariamman Temple" at Thennagudi Village, Puthambur Post, Kulathoor Taluk, Pudukkotttai District, is going to be held on 25/3/2023. Subsequent to the same, in order to conduct a cultural programme on 25/3/2023 at 07.00 p.m., to 11.00 p.m., they sought permission of the police by giving a representation dtd. 10/3/2023. 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.