M SINGAM Vs. SUPERINTENDENT OF POLICE, MADURAI DISTRICT

JUDGEMENT

(1.) This Writ petition has been filed for issuance of a writ of mandamus, directing the respondents to grant permission to the petitioner to celebrate the Vinayagar Sathurthi Festival to be held on 25.08.2017 to 27.08.2017 by installing the Vinayagar Idol in the open auditorium of Thottapanayakanoor Village, Usilampatti Taluk, Madurai District and further provide adequate police protection to the festival.

(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 every year the villagers have jointly conducted Vinayagar Chadurthi Festival and this year also the villagers jointly decided to conduct writ of Mandamus directing the Respondents to consider the petitioner's representation dated 21.08.2017 and grant permission to conduct Vinayagar Chathurthi festival on 25.08.2017 to 27.08.2017 the open auditorium of Thottapanayakanoor Village, Usilampatti Taluk, Madurai District. He further submitted that in this connection, a representation was also given to the respondents dated 21.08.2017, with a request to grant permission and protection to conduct the programmes on the above said dates. In the representation of the petitioner, dated 21.08.2017, the petitioner has stated the particulars of the place, in which the Vinayagar Idol is kept and the route, in which the procession will take place, on 25.08.2017 to 27.08.2017. It is also stated the manner, in which the Pooja and other things should be performed, as decided by the public as well as the members of the committee, who have undertaken to organize the Vinayagar Chadurthi Festival. In such circumstances, the petitioner states that they are entitled to get permission and also police protection for three days, namely on 25.08.2017 to 27.08.2017