S. SARAVANAN Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) ACCORDING to the Petitioner, there is a Temple called 'Sri Uchini Mahakaliamman Kovil' which belongs to the Petitioner's Community. The Temple has an historic background. As per Tradition and Custom, this year also, the Petitioner and others are conducting ''Pongal Vizha' festival for 'Sri Uchini Mahakaliamman Kovil', Kulalar Street, Srivilliputhur, Virudhunagar District from 4/11/2014 to 7/11/2014.

(2.) IN regard to the conduct of festival in question, the Petitioner and other Committee Members met the Third Respondent and requested him to grant permission for conducting 'Adal Padal Programme' on 5/11/2014 at 8.00 p.m. He made representation dated 30/10/2014 to the Third Respondent seeking permission to conduct the Dance Programme in question. However, the Third Respondent had not granted permission till date.

(3.) PER contra, it is the submission of the Learned Additional Government Pleader appearing for the Respondents that the function place is in main road and during last year, there was no 'Adal Padal Programme' and if permission is granted, then it will hinder traffic and also there is a possibility of cropping up of Law & Order problem. That apart, the dais is also in a state of closing the road.