SEKAR Vs. THESUPERINTENDENT OFPOLICE

JUDGEMENT

(1.) BY consent of parties, the writ petition itself is taken up for final disposal.

(2.) ACCORDING to the Petitioner, in his Village at Ayyapuram, Puliyankudi Municipality, Tirunelveli District, they used to celebrate 'Christmas Festival' in a grand manner. The major population of the Village of the Petitioner belong to 'Christian' religion. During the Christmas festival, they used to conduct 'Kabadi matches' through their Club and Kabadi matches would entertain the Village people irrespective of any caste and community.

(3.) PER contra, it is the submission of the Learned Additional Government Pleader for the Respondents that if the permission for conducting 'Kabadi Tournament' is granted on 27/12/2014 and 28/12/2014 in connection with 'Christmas Festival', then there is a possibility of cropping up of Law & Order problem in the Village and also in Tirunelveli District, there is a possibility of cropping up of communal problem.