P. RAJASEKARAN Vs. THE DISTRICT COLLECTOR, THE SUPERINTENDENT OF POLICE AND THE ANIMAL WELFARE BOARD OF INDIA

JUDGEMENT

(1.) THE petitioner has come forward with this writ petition seeking to issue a writ of mandamus, directing the 1st respondent to grant permission and necessary protection for conducting Jallikattu at Sakkudi Village, Madurai North Taluk, Madurai, District, on the eve of Arulmigu Muppili Swamy Temple Maha Shivaratri Festival, on 08.03.2014, based on the representation made by the petitioner, dated 17.01.2014. Heard the learned counsel for the petitioner and the learned Special Government, who has taken notice on behalf of respondents 1 and 2. By consent, the main writ petition is taken -up for final disposal at the admission stage itself.

(2.) ACCORDING to the petitioner, it is the usual practice of conducting "jallikattu" event, every year, during "Maha Shivaratri" festival in their village and in order to conduct 'jallikattu' event during this year also, he made a representation on 17.01.2014, to the 1st respondent seeking permission to conduct 'jallikattu' event on 08.03.2014. It is the grievance of the petitioner that so far there is no response from the 1st respondent and hence he is constrained to approach this Court with the present writ petition.

(3.) THE learned Special Government Pleader appearing for the respondents submitted that they would follow the directions issued by the Hon'ble Apex Court, as well as this Court, in their earlier orders, relating to the conducting of 'Jallikattu', scrupulously, while permitting the petitioner to conduct the "Jallikattu" event on the date and place specified in the writ petition.