R.SELVARAJ Vs. THE ASSISTANT SUPERINTENDANT OF POLICE

JUDGEMENT

(1.) The petitioner has come forward with this Writ Petition for issuance of a Mandamus seeking a direction to the respondent to grant permission to perform the Temple Festival from 31.07.2017 at 07.00 PM to 02.08.2017 at 07.00 AM including with 'Karakattam' is to be conducted on 02.08.2017 night at about 01.00 AM at Arulmigu Batrakaliamman Thirukovil situated in Kaniyalankudiyeruppu, Karisal Post, Cheranmahadevi Taluk, Tirunelveli District and to provide adequate police protection based on petitioner's representation dated 14.07.2017.

(2.) The learned counsel for the petitioner would submit that the villagers jointly decided to conduct ?Karakattam? programme from 31.07.2017 at 07.00 PM to 02.08.2017 at 07.00 AM, onwards during the temple festival of ?Arulmigu Batrakaliamman Thirukovil? situated in Kaniyalankudiyeruppu, Karisal Post, Cheranmahadevi Taluk, Tirunelveli District. He would further submit that in this connection, a representation was given to the respondent on 14.07.2017, with a request to grant permission and protection to conduct the programme on the above said dates. However, the respondent Police has granted permission for only on 31.07.2017 vide order dated 15.07.2017 and hence, the petitioner is before this Court with this Writ Petition.

(3.) The learned Special Government Pleader appearing for the respondent would submit that this Court may grant permission for ?Karakattam? programme with stringent conditions. He would further submit that there is no adverse report against the Petitioner in conducting the ?Karakattam? programme.