LAWS(MAD)-2016-6-51

K.MURUGAN Vs. THE SUPERINTENDENT OF POLICE

Decided On June 08, 2016
K.MURUGAN Appellant
V/S
The Superintendent Of Police Respondents

JUDGEMENT

(1.) The writ petition has been filed for issuance of a Writ of Mandamus, directing the respondents herein to grant permission and protection to conduct the Aadalum Paadalum dance programme on 13.06.2016 from 8.00 p.m to 11.00 p.m in pursuant to the Vaikasi festival of Arulmighu Sri Muthumariamman Temple, Situated at Kollanvayal Village, Silattur Post, Aranthangi Taluk, Pudukkottai District, by considering the petitioner's representation dated 03.06.2016.

(2.) Mr.D.Muruganandam, learned Additional Government Pleader, takes notice for the respondents. By consent, the writ petition itself is taken up for final disposal.

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