P. MURUGAVEL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) HEARD Mr. R. Alagumani, the learned counsel appearing on behalf of the petitioner, as well as Mr. K. Chellapandian, the learned Additional Advocate General, assisted by Mr. N.S. Karthikeyan, the learned Additional Government Pleader appearing on behalf of the respondents.

(2.) THIS Writ Petition has been filed praying that this Court may be pleased to issue a Writ of Mandamus directing the respondents to grant permission and to provide adequate police protection to celebrate Thiyagi Immanuvel Sekaranar death anniversary, scheduled to be held, on 11.09.2014, at Ulavar Santhai Ground, Trichy, by considering the representation of the petitioner, dated 19.08.2014.

(3.) THE learned counsel had further submitted that a sizable number of persons, belonging to Devendrakula Velalar Community, are residing in the various districts of the State of Tamil Nadu. Thiyagi Immanuvel Sekaranar is a freedom fighter, belonging to Devendrakula Velalar Community. He was born, on 09.10.1924. He had also participated in the Quit India Movement, during the year, 1942. He had served in the Indian Army, as a Hawildar. He had died, on 11.09.1957. The death anniversary of Thiyagi Immanuvel Sekaranar is being celebrated on the 11th of September, every year, at Paramakudi, in Ramanathapuram District. However, it is alleged that the gathering of a large number of political leaders and the other persons at Paramakudi, to celebrate the death anniversary of Thiyagi Immanuvel Sekaranar, has been causing innumerable hardships for the various sections of the society and has also led to law and order situations, disturbing the normal life of the people living in the area concerned. In such circumstances, it had been decided to celebrate Thiyagi Immanuvel Sekaranar death anniversary, at Ulavar Santhai Ground, Trichy, and therefore, the petitioner had sent a representation, dated 19.08.2014, to the various authorities, including the respondents herein, seeking necessary permission for conducting the death anniversary celebration of Thiyagi Immanuvel Sekaranar, on 11.09.2014, at Ulavar Santhai Ground, Trichy. However, there has been no positive response from the authorities concerned, till date. In such circumstances, the petitioner has preferred the present Writ Petition, before this Court, under Article 226 of the Constitution of India.