S.M. VENKATESAN Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) ACCORDING to the Petitioner, he is one of the Festival Committee Members of Arulmighu Sri Villayuthamudaiya Ayyanar Swamy Sri Muthiah Swamy Kovil situated at 22nd Ward, Kochadai, Madurai District, in order to conduct Purattasi Festival from 14/10/2014 to 20/10/2014. The Festival Committee had decided to conduct Pooja from 14/10/2014 to 20/10/2014. Also the festival Committee had planned to celebrate seventh day Pooja in a grandeur on 19/10/2014.

(2.) THE Member of the Festival Committee had approached the Respondents on 7/10/2014 in person to grant permission for conducting 'Adal Padal Kalai Event' and on 10/10/2014, also, sent a representation to the Respondents. Till date, the representation of the Petitioner as President of the Festival Committee addressed to the Second Respondent has not made with a positive response.

(3.) PER contra, the Learned Additional Government Pleader for the Respondents brings it to the notice of this Court that the Second Respondent/Inspector of Police, S.S.Colony Police Station has an objection to the effect that if the permission in subject matter in issue is granted, then, by so conducting the said 'Adal Padal' festival, it will be a hindrance to the traffic. Also, it is brought to the notice of this Court on behalf of the Respondents that the representation of the Petitioner dated 10/10/2014 is pending as on date.