ASHOK Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) ACCORDING to the Petitioner, the devotees of Shri Vinayagar and Shri Murugan Temple, Chittankadu village, Pudukkottai District is celebrating festival every year and devotees and many tourists from various parts of the Country visit the temple and offers prayers at Shri Vinayagar and Shri Murugan Temple, Chittankadu village, Pudukkottai District. The festival celebrated for various years in a peaceful manner with the participation of entire public without any discrimination of religion, caste or class.

(2.) THE Villagers of the Petitioner's Village have arranged for a cultural event in the form of 'Adal Padal programme' on 23/10/2014 at Chittankadu Village, Pudukottai District. The programme consists of Folk and other Western Music and Songs and there will not be any indecency in the programme.

(3.) THE Petitioner made a representation in this regard to the Second Respondent in person on 4/10/2014. Also, through Post, addressed to the Respondents on 9/10/2014, the Petitioner has sought permission for conducting the said 'Adal Padal programme'. However, the Respondents rejected the same without assigning any reason.