ARUNAGIRIRAJAN Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This writ petitioner filed this Writ Petition seeking for issuance of a Writ of Mandamus, to direct the second respondent to give adequate police protection for the Puravi Eduppu festival on 5/4/2023 and 6/4/2023 for the Arulmigu Muthalamman Temple, at Thethampatti Village, Naththam Taluk, Dindigul District by considering the petitioner's representation dtd. 24/3/2023.

(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, "Arulmigu Muthalamman Temple" at Thethampatti Village, Naththam Taluk, Dindigul District, is going to be held on 5/4/2023 and 6/4/2023. Subsequent to the same, in order to conduct a cultural programme on 5/4/2023 and 6/4/2023, they sought permission of the police by giving a representation dtd. 24/3/2023. 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.