BALU Vs. THE SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) ACCORDING to the Petitioner, he is one of the active members of 'Poovaali Friends Association'. In Sivagangai District, there is a Temple called Vallikannu Amman Temple, Poovaali, Koothandam Post, Sivagangai Taluk, Sivagangai District. This year, Sevvai Ursavam festival of the Amman Temple is scheduled to be held on 5/11/2014. In the said festival, Poojas would be performed as in the past. This year also, function would attract the large gathering of devotees and also the public.

(2.) ON 25/10/2014, the Petitioner had approached the Respondents to grant permission through postal representation for the cultural event to take place on 5/11/2014 in connection with Sevvai Ursavam festival in the petition mentioned Temple. Till now, the Second Respondent had not taken any reply to the request of the permission sought for by the Petitioner.

(3.) BE that as it may, at this stage, the Learned Counsel for the Petitioner informs this Court that the Petitioner is ready and willing to conduct 'Adal Padal Programme' in the village on 5/11/2014 between 07.00 p.m., and 10.00 p.m., and as such, the request of the Petitioner in this regard may kindly be considered by this Court.