LAWS(MAD)-2019-5-111

K.BERKMANS Vs. SUPERINTENDENT OF POLICE

Decided On May 08, 2019
K.Berkmans Appellant
V/S
SUPERINTENDENT OF POLICE Respondents

JUDGEMENT

(1.) This writ petition has been filed to direct the second respondent herein to give permission with protection to conduct the cultural function Aadal - Paadal at Saveriyarpattanam, St.Saveriyar Church public stage connection with the 10th year Annual Festival of St.Saveriyar church, Saveriyarpattanam, Devakottai, Sivagangai District, following the car procession from 10.00 p.m., onwards on 11.05.2019 based on the petitioners representation dated 25.04.2019.

(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 the temple festival every year peacefully. As per the tradition and customs, this year also the Villagers have planned to conduct the cultural programme i.e. Aadal Padal on 11.05.2019, in the eve of Saveriyarpattanam, St.Saveriyar Church public stage connection with the 10th year Annual Festival of St.Saveriyar church, Saveriyarpattanam, Devakottai, Sivagangai District. In this regard, the petitioner gave representations to the respondents on 25.04.2019 and 02.05.2019. Since no action has been taken, the present writ petition has been filed.