PERIYASAMY Vs. STATE

JUDGEMENT

(1.) In all these cases, the petitioners seek for a direction to the respective respondent (s) to permit them to conduct the cultural/dance programme by considering their respective representations.

(2.) The case of the petitioners in all these writ petitions is almost the same. According to the petitioners, the people of the villages, in which the petitioners are residing, have decided to conduct the annual temple festival on different dates during February/March 2014 and that during the said festival, they want to conduct cultural dance programs. The petitioners claim that they sent representations to the Inspectors of Police of the local Police Stations. Since their representations were not considered, they have filed these writ petitions, seeking a Mandamus to direct the respondent (s) to permit them to conduct cultural dance programs during such festival.

(3.) I heard the learned counsel for the respective petitioners and the learned Additional Government Pleader appearing for the respondents and perused the materials placed on record.