C. SELVARAJ Vs. THE SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) HEARD both sides.

(2.) ACCORDING to the Petitioner, there is a temple called Sri Marutha Kali Amman Kovil in his village and he is a Temple Committee member of Sri Marutha Kaliammal Kovil Thiruvizha Committee. The said village was constructed by their forefathers. The said temple is in existence from time immemorial. The deity in the said temple was worshipped by their ancestors and they used to celebrate Karthigai festival every year in the Tamil month of Karthigai.

(3.) PER contra, the Learned Additional Government Pleader for the Respondents submits that in the year 2012, a problem arose between two communities, as a result of which, in Cr.No. 187 of 2012, under Sections 341, 294(b), 323 and 324 of I.P.C, a case was registered. As such, if permission to conduct the Aadal Padal programme is granted to the petitioner on 03.12.2014, then, there is a possibility of cropping up of communal clash and in this regard, the respondents raised this kind of objection.