E NAGARAJ Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The petitioner has come forward with this Writ Petition for issuance of a Writ of Certiorarified Mandamus, to call for the records relating to the rejection order in Na.Ka.No.141/Kaa Thu Ka/Ve Vu Ko/2017, dated 11.08.2017 passed by the respondent and quash the same and unconstitutional and consequently direct the respondent to grant permission for placing Vinayagar idols on the places mentioned in the representation, dated 10.08.2017 and to grant permission and police protection for the procession of Vinayagar Chathurthi Festival scheduled to be commenced on 28.08.2017 at about 11.00 a.m starting from R.S. Road, Vadamadurai to Nariparai for the immersion of lord Vinayagar idols.

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

(3.) The learned counsel appearing for the petitioner states that he is the Union President of Hindu Makkal Katchi, Vadamadurai. It is stated that the people in the Vadamadurai Union is used to celebrate the Vinayagar Chathurthi festival in a grand manner and already Vinayagar statues made of clay was installed in every village, which coming under the union for worship by the villagers. Though this year the festival was organized by the petitioner well in advance and intimation was given to the respondent also. The permission was refused by the respondent by an order dated 11.08.2017. In the impugned order, on the following ground the rejection of permission was refused: