S. THENSAMY Vs. DEPUTY SUPERINTENDENT OF POLICE, SRIVILLIPUTHUR

JUDGEMENT

(1.) The learned Counsel for the Petitioner submitted that in the affidavit filed in support of the Writ Petition, the date for conducting Karakatam has been wrongly mentioned as 26/4/2024 and the cultural programme viz., Karakatam is scheduled to be held on 26/3/2024. He seeks this Court to rectify the same.

(2.) On perusing the records, the submission of the learned Counsel for the Petitioner is accepted and the date of cultural event is corrected as 26/3/2024.

(3.) The learned Counsel for the Petitioner submitted that the Petitioner had filed this petition seeking to quash the order dtd. 20/3/2024 and with a consequential direction to the respondents for providing necessary permission to conduct Karakatam on 26/3/2024 and Adal Padal Cultural Programme scheduled to be held on 27/3/2024 in connection with Muthalamman festival, Thambipatti.