HINDU MUNNANI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner organisation with an object of gathering the devotees of Lord Murugan has proposed to conduct an event in the name of Muruga Bakthargalin Aanmeega Maanadu on 22/6/2025 from 3.00pm to 8.00pm. They got permission from a private land owner near Vandiyur toll plaza, Pondikovil ring road and has also applied for necessary permission from the 3rd and 4th respondents. For the success of the conference they intend to establish miniatures of all the six abodes of Lord Murugan (Aarupadai veedu) in the venue and sought for a separate permission to conduct the poojas by gathering devotees and for distributing prasadam from 10/6/2025 to 22/6/2025 for two hours in the morning 10.00 am to 12.00 pm and in the evening from 5.00 pm to 7.00 pm.

(2.) In the main application submitted by the petitioner's organisation seeking for permission to conduct the conference on 22/6/2025 certain queries have been made by the 3rd respondent police and the request of the petitioner for conducting pooja for the miniatures of Lord Murugan in the venue from 10/6/2025 to 22/6/2025 was denied by the 3rd respondent by his order in C.No.65/AC/ANR/Camp/MC/2025 - 4/6/2025 on the following grounds:

(3.) Challenging this order dtd. 4/6/2025 of the Assistant Commissioner, rejecting the request of the petitioner for the permission for the event on account of the main event on 22/6/2025, the petitioner has filed a writ petition in WPCRL(MD)No.110 of 2025. In this writ petition it was represented that the request for the main event / conference on 22/6/2025 is still under consideration of the respondent police since the petitioner has not answered the queries made by them. Since the request of the petitioner for the main event has not been considered by the respondent police, this Court adjourned the writ petition in WPCRL(MD)No.110 of 2025 to 13/6/2025 and directed the respondent police to take a decision on the petitioner's application for the event on 22/6/2025 on or before 12/6/2025.