S. SASITHARAN Vs. SUPERINTENDENT OF POLICE, CUDDALORE DISTRICT

JUDGEMENT

(1.) The present Writ Petition has been filed for the issuance of a Writ of Certiorarified Mandamus to call for the records relating to the impugned order made in Na.Ka.No.10/Ka.Thu.Ka.Pa/2025, dtd. 16/2/2025 passed by the second respondent, quash the same and consequently direct the respondents to grant permission and protection to conduct cultural program (Dance and Music Program) in Arulmigu Sri Mariamman Aalayam situated at Muthandikuppam Village, Panruti Taluk, Cuddalore District scheduled to be held on 24/2/2025 from 6.00 p.m to 10.30 p.m.

(2.) The learned counsel for the petitioner submits that a temple namely, Arulmigu Sri Mariamman Aalayam situated at Muthandikuppam Village, Panruti Taluk, Cuddalore District, for the past several decades, the villagers and the neighbouring villagers used to celebrate the festival in a grandeur manner every year. Accordingly, the villagers have decided to celebrate the Arulmigu Sri Mariamman Aalayam temple festival for this year by collecting funds from the public of the said villagers. The said festival was scheduled to be conducted on 24/2/2025. Therefore, the petitioner submitted a representation to the second respondent, seeking permission and protection to conduct cultural program in Arulmigu Sri Mariamman Aalayam on 24/2/2025. The second respondent, without considering the above circumstances, mechanically rejected permission to conduct dance and music programme for the reason that if they conduct dance and music programme, there will be a law and order problem. Hence, the present Writ Petition is filed.

(3.) The learned counsel appearing for the petitioner further submits that this Court repeatedly directs the police officials to grant permission to conduct Aadal Padal programme and other related programmes with certain conditions. Therefore, he prayed to quash the impugned order and prayed to grant permission to conduct Aadal padal programme on 24/2/2025.