C GANESAN Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This writ petition has been filed to quash the order passed by the second respondent dated 21.01.2018 and direct the respondents to grant permission to conduct Innisai Kacheri from 10.00 p.m to 3.00 a.m on 23.01.2018 in the eve of Temple Kodai Festival in Arulmigu Ramalinga Udanurai Sreee Sivakamiammal, Sree Nambi Singaperumal temple situates in Panagudi Village, Radhapuram Taluk, Tirunelveli District.

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

(3.) The learned counsel appearing for the petitioner has submitted that the Executive Officer of the Hindu Religious and Charitable Endowments Department has passed an order granting permission to Adi Dravidar community people to celebrate the function in the said temple on 201.2018 and on behalf of the said community, the petitioner has submitted a representation before the respondents and since no order has been passed on the said representation, the petitioner has filed W.P.(MD).No.1032 of 2018 before this Court. He further submitted that this court, by an order dated 19.01.2018, directed the petitioner to submit a fresh representation with relevant documents before the second respondent on or before 21.01.2018 and if such representation is made by the petitioner, the second respondent has to consider the said representation and also enquire the Executive Officer of the Hindu Religious and Charitable Endowments Department of the concerned temple and pass appropriate orders on or before 22.01.2018. He further submitted that as per the aforesaid directions issued by this Court, the petitioner has submitted a representation to the respondents on 20.01.2018, seeking permission for conducting Innisai Kacheri programme on 201.2018 from 10.00 p.m to 000 a.m. He further submitted that the second respondent, citing the judgment of the Honourable Supreme Court of India Church of God (Full Gospel) in India Vs K.K.R.Magestic Colony Welfare Association and Others, (2000) 7 SCC 282and also Rule 5 of Noise Pollution (Regulation and Control), Rules, 2000, granted permission to the petitioner to complete all the programmes before 10.00 p.m. He further submitted that this Court has already granted permission in W.P.(MD).No.1009 of 2018, dated 19.01.2018, for celebrating the function even beyond 10.00 p.m on 22.01.2018 for another person namely A.Sundaram and hence, the same kind of order may also be passed in this petition also.