LAWS(MAD)-2019-2-42

K.NEETHIMOHAN Vs. THE SUPERINTENDENT OF POLICE

Decided On February 21, 2019
K.Neethimohan Appellant
V/S
The Superintendent Of Police Respondents

JUDGEMENT

(1.) This petition has been filed to direct the respondents to grant permission and necessary protection to cultural programme on 24.02.2019 from 08.00 p.m., to 12.00 p.m., in the eve of 'Maasi' Yearly Thiruvizha of Arulmigu Sree Mariamman Thirukoil, situated at Thillampatti Village, Thiruvellarai Post, Mannachanallur Taluk, Trichy District.

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

(3.) The learned counsel for the petitioner would submit that the Villagers have conducted cultural programme for the temple festival every year peacefully. As per the tradition and customs, this year also the Villagers have planned to conduct cultural programme on 24.02.2019. In this regard, the petitioner gave a representation to the respondents on 19.02.2019. Since no action has been taken, the present writ petition has been filed.