LAWS(MAD)-2018-7-554

KEDARA GOWRI NONBU COMMITTEE, REPRESENTED BY ITS PRESIDENT Vs. SUPERINTENDENT OF POLICE, MADURAI DISTRICT

Decided On July 20, 2018
Kedara Gowri Nonbu Committee, Represented By Its President Appellant
V/S
SUPERINTENDENT OF POLICE, MADURAI DISTRICT Respondents

JUDGEMENT

(1.) This Writ Appeal is directed against the order of the Writ Court made in W.P(MD)No.17089 of 2007, dated 31.10.2013 in dismissing the Writ Petition filed by the appellant herein.

(2.) The Writ Petitioner sought for a Mandamus directing the respondents 1 and 2 to provide adequate police protection to the Petitioner to conduct the Kedara Gowri Nonbu at Sri Rukmani Satyabama Sri Gokulakrishnan Thirukoivil situated at Naganakulam, Peria Kanmoi, Thirupalai-III Bit, Madurai North, Madurai District on 03.11.2013 from 00 p.m. to 9.00 p.m by considering the representation made by the Petitioner on 24.09.2013 and 09.10.2013.

(3.) The Writ Court after considering the rival submissions of the parties, has chosen to dismiss the Writ Petition, on the reason set out therein. As against the said order, the present Writ Appeal is filed.