LAWS(MAD)-2016-6-42

N.MANIKANDAN Vs. THE SUPERINTENDENT OF POLICE

Decided On June 08, 2016
N.Manikandan 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 to grant permission to perform cultural programme of Adal Padal Dance Programme (Kiramiya Kalai Nigalthi) on 12.06.2016 in connection with the Festival in Arulmighu Kaliamman Kovil at Vannivelampatti Village, Peraiyur Taluk, Madurai District.

(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.