S.ILANGO Vs. THE DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The prayer in the Writ Petition is for a Writ of Mandamus to direct the second respondent to dispose of the petitioner's representation dated 25.11.2015 praying to conduct the Kalakal event (Musical programme) scheduled to be held on 09.12.2015 at "Amalathayea Thangem Neeyea Amali Nagar Alaya Abishga Peruvzhla" at Thiruchendur.

(2.) Heard the learned counsel appearing for the petitioner and the learned Additional Government Pleader appearing for the respondents.

(3.) The learned counsel for the petitioner would submit that the villagers jointly decided to conduct cultural programme such as 'Musical programme' in 'Amalathayea Thangem Neeyea Amali Nagar Alaya Abishga Peruvzhla' on 09.12.2015 and that the respondents may be directed to give protection to perform the said programme during the temple festival. He would further submit that in this connection, a representation was given to the respondent police on 25.11.2015 with a request to grant permission to conduct the said programme on the above said date, however, the respondent Police has not considered the said representation and hence, the petitioner is before this Court with this Writ Petition.