KANNAN Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) HEARD the Learned Counsel for the Petitioner and the Learned Additional Government Pleader for the Respondents.

(2.) ACCORDING to the Petitioner, he is the Member of the Vizha Committee of Arulmighu Sri Poorna Puskalambal Sametha Sri Ayyanar Patta Thirukovil in Merpanaikadu Village, Aranthangi Taluk, Pudukkottai District. The said Temple is to witness 'Kumbabisheka Festival' and the said festival is slated on 2/11/2014. The villagers in the village have arranged for cultural events on 2/11/2014 such as 'Adal Padal'. The Petitioner approached the Respondents with representation dated 17/10/2014 to grant him permission for the programme scheduled to be held on 2/11/2014. Till date, the Respondents had not rejected the claim of the Petitioner. That apart, the Petitioner also made a representation through 'Registered Post' on 25/10/2014.

(3.) PER contra, the Learned Additional Government Pleader appearing for the Respondents bring it to the notice of this Court that till date, the representations submitted by the Petitioner are pending and the same are not yet disposed off. Also, it is represented on behalf of the Respondents that if the permission in the subject matter in issue is granted, then, there is a possibility of cropping up of Law & Order problem.