LAWS(MAD)-2014-10-70

K. PANDIYARAJAN Vs. SUPERINTENDENT OF POLICE

Decided On October 17, 2014
K. Pandiyarajan Appellant
V/S
SUPERINTENDENT OF POLICE Respondents

JUDGEMENT

(1.) ACCORDING to the Petitioner, a temple by name Sri Muthalamman Kovil, which is situated at North Street, Jampulliputtur Post, Aandipatti, Theni District was constructed by his forefathers and the temple is in existence from time immemorial. The deity in the said temple was worshipped by their ancestors .

(2.) THE Villagers of the Petitioner's Village have decided to celebrate the Temple festival by conducting 'Adal Padal programme' on 22/10/2014 at Muthalamman Kovil which is situated at North Street, Jampulliputtur Post, Aandipatti, Theni District. The programme consists of several traditional and cultural dance and songs.

(3.) THE Petitioner made a representation in this regard to the Second Respondent in person on 9/10/2014. After receiving the same, the Second Respondent had not given any receipt or given any permission in this regard. Thereafter, the Petitioner had made representation to the First Respondent on 13/10/2014, but no action was taken till date.