SIVARAMAN Vs. THE INSPECTOR OF POLICE

JUDGEMENT

(1.) This Writ Petition has been filed seeking for the issuance of a Writ of Mandamus, directing the respondent to grant permission and protection for cultural event namely Adal padal scheduled to be held on 20.08.2017 at night 09.00 to 12.00 in connection with Avani Festival at Arulmigu Sri Kuttachi Mariamman Kovil at Panchathi Village, Aranthangi Taluk, Pudukkottai District by considering the petitioner's representation dated 28.07.2017.

(2.) Heard Mr.E.Balasubramanian, learned counsel appearing for the petitioner and Mr.N.S.Karthikeyan, learned Additional Government Pleader appearing for the respondent.

(3.) The learned counsel for the petitioner would submit that there is a temple called Arulmigu Sri Kuttachi Mariamman Kovil at Panchathi Village, Aranthangi Taluk, Pudukkottai District . Every year, Avani Festival is conducted in the said temple with cultural programmes. The petitioner is one of the members of Vizha committee of that temple. This year, Avani Festival at Arulmigu Sri Kuttachi Mariamman Kovil at Panchathi Village, Aranthangi Taluk, Pudukkottai District is proposed to be celebrated on 20.08.2017. In view of that, a Cultural Programme is scheduled on 20.08.2017. In this connection, a representation, dated 28.07.2017 was given to the respondent police, with a request to grant permission to conduct Aadal Padal. However, the respondent Police has not considered the request of the petitioner and hence, the petitioner is before this Court with this Writ Petition. The learned counsel for the petitioner further submitted that every year, cultural programmes in the temple festival are conducted in a peaceful manner by the villagers and there will be no untoward incident by the people of the village.