K. GANESH Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This writ petitioner filed this Writ Petition seeking for issuance of a Writ of Mandamus directing the Respondents 1 to 3 to permit the petitioner to conduct the Adal Padal Programme and Pattu Kacheri, which is scheduled on 7/4/2023 and 8/4/2023 in Arulmigu Muniyandi Samy, Arulmigu Sri Muthalamman, Arulmigu Sri Ayyanar Samy, Arulmigu Sri Karuppanna Samy situated at Alanganallur Village Vadipatti Taluk of Madurai District based upon the representation of the petitioner 30/3/2023.

(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 festival for the temple, by name, Arulmigu Muniyandi Samy, Arulmigu Sri Muthalamman, Arulmigu Sri Ayyanar Samy, Arulmigu Sri Karuppanna Samy, Alanganallur Village Vadipatti Taluk of Madurai District is going to be held on 7/4/2023 and 8/4/2023. Subsequent to the same, in order to conduct a cultural programme on 7/4/2023 and 8/4/2023 they sought permission of the police by giving a representation dtd. 30/3/2023. But, the 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.