KALIYAPPAN Vs. THE INSPECTOR OF POLICE

JUDGEMENT

(1.) ACCORDING to the Petitioner, the President of the Celebration Committee of the Temple viz., 'Arulmigu Sri Sivapackia Sithivinayagar Kovi'l at Ramanathapuram Village, Sivagiri Taluk, Tirunelveli District, is desirous to celebrate 'Purattasi Pongal Thiruvizha' and many devotees in and around the Village and other parts of the State ordinarily come and worship the 'Deity'. The said festival is scheduled to take place on 15.10.2014 and the Petitioner approached the Respondent in person with a Representation, dated 09.10.2014, to grant permission for the programme scheduled to take place on 15.10.2014. On the very same day, the Respondent/Inspector of Police, Vasudevanallur Police Station, Tirunelveli District, had rejected the request of the Petitioner. As such, the Petitioner is constrained to file the present Writ Petition.

(2.) PER contra, it is the submission of the Learned Additional Government Pleader that if the permission is granted to the Petitioner so as to enable him to take steps in regard to conduct of the 'Adal Padal' cultural programme, scheduled to take place on 15.10.2014, at the Petition Temple, then there is a possibility for cropping up of numerous problems relating to Law and Order and accordingly, the Respondent has not granted permission to the Petitioner, to conduct the said 'Adal Padal' programme on 15.10.2014.

(3.) IN view of the fact that the Petitioner is desirous of conducting of 'Aadal Padal' cultural programme on 15.10.2014, this Court grants permission to the Petitioner to conduct the said programme in the Petition Temple on 15.10.2014 between 7.00 p.m. and 10.00 p.m., subject to the following conditions: -