K.J. SELVAKUMAR Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The prayer sought for in this Criminal Original Petition is for a direction to the second respondent to grant permission and bandobast to conduct cultural program (Aadal Padal) at Kollankovil, Kandasmipalayam Village Arulmigu Sri Maga Kaliamman Kovil Thiruvizha on 04.01.2018 by considering the petitioner's representation dated 30.12.2017 at North Street, Kodumudi, Kandasamipalayam Village and Post, Erode District.

(2.) I have heard Mr.V.Ravichandran, learned counsel appearing for the petitioner and Mr.R.Ravichandran, learned Government Advocate appearing for the respondents.

(3.) The petitioner claimed to be one of the member of the orgainzing committee for the temple festival, and as a part of the festival, he claimed that, on 04.01.2018, they have fixed for a cultural program (dance program-in tamil it is called as Aadal Padal Nigazchi). It is further claimed by the petitioner, in order to get police protection for performing the said program, he had sent a representation to the second respondent on 30.12.2017 seeking permission. However, permission was not granted on the ground that if permission is granted, law and order problem would arise in the village. Therefore, the petitioner has approached this Court by filing this petition seeking the aforesaid prayer.