SENTHILKUMAR Vs. THE INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner has come forward with this Writ Petition for issuance of a Writ of Mandamus seeking a direction to the respondent to grant permission and adequate police protection to conduct Aadal Padal programme on 21.08.2017 during the nighttime from 07.00 p.m to 02.00 a.m on the eve of Sri Veeramakaliamman Temple situated in Minikiyur Village, Kovilpatti Post, Marungapuri Taluk, Trichy District based on the petitioner's representation dated 16.08.2017 within the time limit that may stipulated by this Court.

(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 to conduct Aadal Padal Dance Programme on 21.08.2017 in connection with a festival in Sri Veeramakaliamman Temple situated in Minikiyur Village, Kovilpatti Post, Marungapuri Taluk, Trichy District. He further submitted that in this connection, a representation was given to the respondent on 16.08.2017, with a request to grant permission and protection to conduct the programmes on the above said date. However, the respondent has not taken any action in this regard. Hence, the petitioner is before this Court with this Writ Petition.