SATHAIAH Vs. THE INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner has come forward with this Writ Petition for issuance of a Writ of Mandamus, to direct the respondent to permit the petitioner to conduct Adal Padal cultural program in Arulmigu Veera Makaliamman Temple, Sithalankudieruppu Village, Pudukottai District on 04.08.2017 from 7.00 PM to 11.00 PM onwards and to provide adequate police protection.

(2.) The learned counsel for the petitioner submitted that the villagers jointly decided to conduct Adal Padal dance programme on 04.08.2017 in connection with a festival in Arulmigu Veera Makaliamman Temple situated at Sithalankudieruppu Village, Pudukottai District. He further submitted that in this connection, representations were given to the respondent on 24.07.2017 and 26.07.2017, 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.

(3.) Heard the learned counsel appearing for the petitioner and the learned Special Government Pleader appearing for the respondent.