S.PONNUSAMY Vs. THE SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This writ petition has been filed seeking to quash the impugned order passed by the second respondent, dated 07.07.2018 and consequently, direct the second respondent to grant permission and protection to conduct Adal padal programme scheduled to be held on 11.07.2018 in connection with ?Aani Festival? in Arulmigu Sri Kannan Kovil, at Ponthampuli, Rameshwaram, Ramanathapuram District.

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

(3.) According to the petitioner, he made a representation to the second respondent to grant permission to conduct Aadal Padal programme to be held on 11.07.2018. The said representation was rejected on the ground that if the permission is granted, it will create a law and order problem and hindrance to free flow of traffic. Challenging the aforesaid order, the present writ petition has been filed.