D. VEERAPPAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioners in all these writ petitions pray for the issue of a Mandamus, to direct the concerned Authorities viz., the respective Inspectors of Police, to grant permission to the petitioners to conduct dance programmes on the occasion of the festival of the local temples.

(2.) I have heard the respective counsel appearing for the petitioners and Mr.V.Jayaprakash Narayanan, learned Special Government Pleader appearing for the respondents.

(3.) The case of the petitioners in all these writ petitions is almost the same. According to the petitioners, the people of the villages, in which the petitioners are residing, had decided to conduct the annual temple festival on different dates during February/March 2014 and that during the said festival, they want to conduct cultural dance programs. The petitioners claim that they sent representations to the Inspectors of Police of the local Police Stations and that since their representations were not considered, they had come up with these writ petitions, seeking a Mandamus to direct the respondents to permit them to conduct cultural dance programs during the festival.