LAWS(MAD)-2023-3-330

S. KRISHNAN Vs. SUPERINTENDENT OF POLICE, MADURAI

Decided On March 29, 2023
S. KRISHNAN Appellant
V/S
SUPERINTENDENT OF POLICE, MADURAI Respondents

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 of Karagattam Programme to be celebrated on 31/3/2023 on the basis of the petitioner's representation dtd. 22/3/2023 in connection with the Panguni Utsav Festival at Sri Uchini Maha Kaliamman Temple Festival, A.D.Colony, Kulamangalam, Madurai District.

(2.) Mr.P.Kottaichamy , 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 Uchini Maha Kaliamman Temple Festival, A.D.Colony, Kulamangalam, Madurai District, is going to be held on 31/3/2023. Subsequent to the same, in order to conduct a cultural programme on 31/3/2023, they sought permission of the Police by giving a representation dtd. 22/3/2023. 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.