S. BALASUBRAMANIYAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This Writ Petition has been filed by the petitioner calling for the records of the respondent dtd. 25/3/2025 and quash the same and consequently directing the respondent to grant permission and police protection to conduct cultural programme (Adal padal Nigalchi) in the event of Keelaperumazhai Village Arulmigu Siraimettamman Temple festival at Thiruthuraipoondi Taluk, Thiruvarur District on 8/4/2025 between 06.00 PM and 11.00 PM.

(2.) The petitioner averred that he along with the villagers belong to Keelaperumazhai village and in their village, there is a temple called Arulmigu Siraimettamman Temple festival. It is a rich heritage and ancient temple. During the temple festival, a cultural programme like Aadal padal programme is being conducted in a peaceful manner without any law and order problem. Likewise, in this year also, Arulmigu Siraimettamman Temple Festival is scheduled on 8/4/2025 and there is a proposal to conduct Aadal padal programme on 8/4/2025 between 06.00 pm to 11.00 pm. Therefore, the petitioner submitted a representation to the respondent, seeking permission to conduct Aadal padal programme on 8/4/2025. The respondent, without considering the above circumstances, mechanically rejected permission to conduct Aadal padal programme for the reason that if they conduct Aadal padal programme, there will be a law and order problem. Hence, the present Criminal Original petition has been filed.

(3.) The learned counsel appearing for the petitioner would submit 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 8/4/2025.