K. RAJKUMAR Vs. 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 31/3/2023 night at about 6.00 p.m. to 11.00 p.m at Gandarvakkottai Taluk, Moganoor, Periyakottai Village, Arulmigu Devasena Udanurai Subramanya Swamy Temple, Pudukottai District and to provide adequate police protection based on the petitioner representation, dtd. 26/3/2023.

(2.) Mr.S.Manikandan, 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 'Thiru Vizha' of Gandarvakkottai Taluk, Moganoor, Periyakottai Village, Arulmigu Devasena Udanurai Subramanya Swamy Temple, Pudukottai 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. 26/3/2023. 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.