VAIRA MOHAN Vs. SUPERINTENDENT OF POLICE, MADURAI DISTRICT

JUDGEMENT

(1.) The learned Counsel for the Petitioner submitted that the Petitioner had filed this petition seeking to quash order passed by the second respondent in e.f.vz;.07/fh.M.jp.jh.t./202 dtd. 4/3/2024 and with a consequential direction to the second respondent to grant permission and accord adequate police protection for conducting Sri Valli Thirumanam Drama on 8/3/2024 and Village Cultural Program on 9/3/2024 in Sithaalai Village, Thirumangalam Taluk, Madurai District, based on the petitioner's representation dtd. 29/2/2024.

(2.) It is the further contention of the learned Counsel for the Petitioner that in the previous year also, he had moved Writ Petition in W.P.(MD).No.3263 of 2023 for the same relief and this Court vide order dtd. 16/2/2023, granted permission and also extended Police protection on 20/2/2023 between 07.00 p.m to 11.00 p.m., based on the Petitioner's representation given to the Respondents on 13/2/2023.

(3.) It is the further contention of the learned Counsel for the Petitioner that the Petitioner was under impression that this year, there will not be any problem and he will be granted permission. Instead, the second Respondent rejected the petition seeking permission. Therefore, the Petitioner was forced to file this Writ Petition seeking direction, as was granted last year.