N. LATHA Vs. SUPERINTENDENT OF POLICE AND OTHERS

JUDGEMENT

(1.) This Writ Petition has been filed to call for the records pertaining to the impugned order passed by the second respondent, dated 19.06.2018 and quash the same as illegal and consequently to direct the respondents to grant permission to use loudspeakers on 22.06.2018 from 10.00 p.m., to 03.00 a.m., for conducting Ani temple festival cultural programmes in Arulmigu Othapanai Sudalaimadasamy Temple, North Vijayanarayanam Village, Nanguneri Taluk, Tirunelvei District.

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

(3.) According to the petitioner, the petitioner has made a representation to the respondent police on 09.06.2018 seeking permission to use loudspeakers in Ani temple festival cultural programmes on 22.06.2018 from 10.00 p.m., to 03.00 a.m.,. The respondent rejected the said application by the impugned order dated 19.06.2018 stating that in view of the order passed by the this Court permission can not be granted to use loudspeakers in public beyond 10.00 p.m.,. Challenging the same, the petitioner is before this Court with the aforesaid prayer.