PERIYASAMY Vs. THE DISTRICT COLLECTOR

JUDGEMENT

(1.) This Writ petition has been filed for issuance of a Writ of Mandamus seeking a direction to the respondent to permit to conduct Vadamadu Manjuvirattu on 12.08.2017 and consequently provide adequate police protection for the traditional dramas that will be held on 11.08.2017 and 12.08.2017 in front of the Sri Kaarirudaya Ayyanar Kovil, Mudikarai Village, Kalayarkovil Taluk, Sivagangai District.

(2.) Heard the learned counsel appearing for the petitioner and the learned Special Government Pleader appearing for the respondents.

(3.) The petitioner states that he is the organizer of the temple function in respect of Sri Kaarirudaya Ayyanar Kovil, Mudikarai Village, Kalayarkovil Taluk, Sivagangai District. It is stated that every year in the Tamil month of Aadi, they are celebrating temple festival and in all such occasions they are conducting traditional dramas like 'Valli Thirumanam' and 'Arichandra Mayana Kandam'. Apart from the dramas, the villagers also conduct Vadamadu Manjuvirattu in the Tamil month of Aadi. When the Village Committee decided to conduct the programmes as in the past years, a representation was submitted. However the second respondent refused to accept the same, when it was presented to the second respondent on 03.08.2017. In the said circumstances, it was stated that the representation was submitted through online.