J.VIJAY Vs. THE INSPECTOR OF POLICE

JUDGEMENT

(1.) This Writ petition is filed for issuing a Writ of Mandamus, to direct the respondent to grant permission to conduct Innisai Kacheri on 02.11.2017 at about 7 pm to 3 am on the eve of Kodai Festival in ?Arulmigu Sree Mutharamman Temple? situated at Vallavanvilai Village, Radhapuram Taluk, Tirunelveli District.

(2.) Heard the learned counsel appearing for the petitioner and the learned Additional Government Pleader appearing for the respondent.

(3.) The learned counsel for the petitioner submitted that the villagers jointly decided Innisai Katcheri on 02.11.2017 at about 7 pm to 3 am in connection with Kodai festival in ?Arulmigu Sree Mutharamman Temple? situated at Vallavanvilai Village, Radhapuram Taluk, Tirunelveli District. He further submitted that in this connection, a representation was given to the respondent on 26.10.2017, with a request to grant permission and protection to conduct the programme on the above said date. However, the respondent police has not yet considered the said representation and hence, the petitioner is before this Court with this Writ Petition.