P.KANAGARAJ 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 Sri Arulmigu Muthuraman Temple Festival at North Subramaniyapuram, Arumuganeri, Tiruchendoor Taluk, Thoothukudi District, scheduled to be conducted on 24.08.2017 for the Aadal Padal Dance programme, on the basis of the petitioner's representation, dated 05.08.2017.

(2.) Heard Mr.R.Amarnath, 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 Sri Arulmigu Muthuraman Temple at North Subramaniyapuram, Arumuganeri, Tiruchendoor Taluk, Thoothukudi District. The petitioner is one of the members of Festival Committee of the said temple. Every year, Avani Festival is conducted in the said temple with cultural programmes. This year, Avani Festival in Sri Arulmigu Muthuraman Temple Festival at North Subramaniyapuram, Arumuganeri, Tiruchendoor Taluk, Thoothukudi District, is proposed to be celebrated on 24.08.2017. In view of that, a Aadal Padal Programme is scheduled on 24.08.2017. In this connection, a representation, dated 05.08.2017 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.