MANICKAM Vs. THE SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) ACCORDING to the Petitioner, he is a resident of Thoppur Village, Thiruparankundram Taluk, Madurai District. There is a powerful deity called 'Arulmigu Sri Vadakkuva Selviamman'. Their village people used to celebrate the 'Annual Urchavam' in a grand fashion and many devotees in and around worship the deity. The 'Annual Urchavam' is scheduled to be held on 9/11/2014.

(2.) THE 'Annual Urchavam' of the Temple was performed in a peaceful manner with the participation of entire public without any discrimination on the ground of religion, caste or class. The Petitioner has arranged for 'Adal Padal Programme' on 9/11/2014 in connection with 'Annual Urchavam' of Sri Vadakkuva Selviamman Kovil situate in Thoppur Village, Thiruparankundram Taluk, Madurai District. The Second Respondent has not considered the representation of the Petitioner dated 3/11/2014 till this date. As such, the Petitioner is constrained to file the present Writ Petition before this Court.

(3.) BE that as it may, at this stage, the Learned Counsel for the Petitioner informs this Court that the Petitioner is ready and willing to conduct 'Adal Padal Programme' in the village on 9/11/2014 between 07.00 p.m., and 10.00 p.m., and as such, the request of the Petitioner in this regard may kindly be considered by this Court.