BALAKRISHNAN Vs. SUPERINTENDENT OF POLICE, THENI

JUDGEMENT

(1.) This writ petitioner filed this Writ Petition seeking for issuance of a Writ of Mandamus, to direct the respondents to grant necessary permission and provide adequate police protection for conducting the Village Cultural Programme (Adal Padal) on 12/4/2023 at about 06.00 p.m to 11.00 p.m as part of annul temple festival of Arulmighu Shri Sandhana Mariamman Temple at Kurangani, Bodinayakkanur Taluk, Theni District by considering the petitioner's representation dtd. 3/4/2023.

(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, "Arulmighu Shri Sandhana Mariamman Temple" at Kurangani, Bodinayakkanur Taluk, Theni District, is going to be held on 12/4/2023 at 06.00 p.m to 11.00 p.m. Subsequent to the same, in order to conduct a cultural programme on 12/4/2023 at 06.00 p.m to 11.00 p.m, they sought permission of the police by giving a representation dtd. 3/4/2023. 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.