K. MURUGAVELRAJAN Vs. STATE

JUDGEMENT

(1.) HEARD Mr. K.K. Kannan, the learned counsel appearing on behalf of the petitioner, as well as Mr. K.Chellapandian, the learned Additional Advocate General, assisted by Mr. B.Pugalendhi, the learned Special Government Pleader, appearing on behalf of the respondents.

(2.) THIS Writ Petition has been filed praying that this Court may be pleased to issue a Writ of Mandamus, forbearing the respondents from preventing the petitioner and his party men, from celebrating Thiyagi Immanual Sekaran Guru Poojai, scheduled to be conducted, on 11.09.2014, at Paramakudi, in Ramanathapuram District, using Taxies and hired vehicles to travel to Paramakudi.

(3.) PER contra, Mr. K.Chellapandian, the learned Additional Advocate General appearing on behalf of the respondents had submitted that certain restrictions have been imposed by the authorities concerned, during the celebration of Thiyagi Immanual Sekaran memorial day, on 11.09.2014, at Paramakudi, in Ramanathapuram District, in order to prevent the occurrence of law and order situations and to prevent loss of lives and properties. An order had been passed, under Section 144(1) of the Code of Criminal Procedure, last year, in ROC. No. C2/55960/2013, dated 08.09.2013, imposing certain restrictions, during the celebration of Thiyagi Immanual Sekaran memorial day, on 11.09.2013.