VIJAYAKUMAR Vs. DISTRICT COLLECTOR; SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This writ petition has been filed to direct the first respondent to permit the petitioner's village to conduct the religious Jallikattu @ Manjuvirattu on 02.01.2009 or any other subsequent date and consequently direct the second respondent to give sufficient police protection in the eve of Arulmigu Sri Nallandi Ayyanar Temple of Venthanpatty Village, Thirumayam Taluk, Pudukkottai District of peaceful manner based on the representation given by the petitioner dated 04.12.2008 and 15.12.2008.

(2.) Heard the learned Counsel for the petitioner and also Mr. D.Sasikumar, learned Government Advocate, who took notice on behalf of the respondents.

(3.) The long and short of the grievance of the petitioner as found set out in the affidavit accompanying the writ petition as well as from the submissions made by the learned Counsel for the petitioner, is to the effect that when the petitioner approached the first respondent viz., the District Collector, Pudukottai District, with representations dated 04.12.2008 and 15.12.2008 seeking permission to conduct the Jallikattu @ Manjuvirattu on 02.01.2009 at Sri Nallandi Ayyanar Temple of Venthanpatty Village, Thirumayam Taluk, Pudukkottai District, the first respondent; but there is no positive response. Hence, this writ petition.