LAWS(MAD)-2014-10-110

RAMAN Vs. INSPECTOR OF POLICE

Decided On October 20, 2014
RAMAN Appellant
V/S
INSPECTOR OF POLICE Respondents

JUDGEMENT

(1.) ACCORDING to the Petitioner, he is the Member of Kumbabisheka Vizha 48th Mandagapadithar in Arulmigu Shree Sithi Vinayagar Temple at Chinnarakkampatti Village, Marngapuri Taluk, Trichy District and ''Kumbabishekam '' of that temple was celebrated on 4/9/2014.

(2.) THE Villagers of the Petitioner's Village have arranged for a cultural event in the form of 'Adal Padal programme' on 21/10/2014 at Chinnarakkampatti Village, Marungapuri Taluk, Trichy District. The programme consists of patriotic songs and devotional songs.

(3.) THE Petitioner made a representation in this regard to the Respondent in person on 9/10/2014. Also, through Registered Post, addressed to the Respondent, on 16/10/2014, the Petitioner has sought permission for conducting the said 'Adal Padal programme'. However, the Respondent had not so far disposed of the same.