LAWS(MAD)-2023-4-238

M. RAJA Vs. SUPERINTENDENT OF POLICE

Decided On April 05, 2023
M. RAJA Appellant
V/S
SUPERINTENDENT OF POLICE Respondents

JUDGEMENT

(1.) This writ petitioner filed this Writ Petition seeking for issuance of a Writ of Mandamus, directing the Respondents to grant permission and necessary protection to conduct the "Adal Padal" Programme on 7/4/2023 at 06.00 pm to 11.00 pm in connection with "Panguni Pongal Thiru Vizha" of Arulmigu Devi Sri Mariamman Thirukovil at Ganesapuram, Karaikudi, Sivagangai District.

(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 Devi Sri Mariamman Thirukovil" at Ganesapuram, Karaikudi, Sivagangai District, is going to be held on 7/4/2023. Subsequent to the same, in order to conduct a cultural programme on 7/4/2023 at 06.00 p.m., to 11.00 p.m., they sought permission of the police by giving a representation dtd. 17/3/2023. 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.