MURUGAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Original Petition has been filed by the petitioner, to set aside the impugned order passed by the second respondent on 01.04.2019, thereby rejecting permission to conduct the Aadal Padal programme to be held on 20.04.2019 and 21.04.2019 on the eve of "Thorabathi amman Temple, Kiliyanur Village, Vanur Taluk, Villupuram District,"? and quash the impugned order along with the consequential prayer for granting permission and an adequate police protection to conduct the Aadal Padal programme on 20.04.2019 and 21.04.2019.

(2.) The petitioner averred that for the past 50 years the Thorabathi amman Temple festival is conducted in a peacful manner and this year also they would like to conduct the festival, which is scheduled to held from 17.04.2019 to 24.04.2019. During the temple festival, a cultural programme like Aadal padal programme has been organized by the village people on the 4th and 5th day of the temple festival. Therefore, the petitioner submitted a representation to the respondent, seeking permission to conduct Aadal padal programme on 20.04.2019 and 21.04.2019. The respondent Police has mechanically rejected permission to conduct Aadal padal programme for the reason that due to forth coming elections the Election Conduct Rules are in force and if the cultural program is conducted, there will be law and order problem. Aggrieved by the same, the petitioner has filed the present petition with the aforesaid prayer.

(3.) Heard Mr.V.Janarthanan learned counsel appearing for the petitioner and the Mr.M.Mohamed Riyaz, Additional Public Prosecutor appearing for the respondents.