LAWS(MAD)-2019-5-141

P. KALAISELVAN Vs. SUPERINTENDENT OF POLICE, TRICHY

Decided On May 10, 2019
P. Kalaiselvan Appellant
V/S
Superintendent Of Police, Trichy Respondents

JUDGEMENT

(1.) This writ petition has been filed to to direct the second respondent to grant permission to conduct Gramiya Kalai Nigalchi(Adal Padal) Programme on 12/5/2019 in Sri.Veppilai Perumal Swamy Temple, Manapparai, Trichy District and to give necessary police protection to the said programme.

(2.) Heard the learned counsel appearing for the petitioner and the learned Additional Public Prosecutor 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 ''Gramiya Kalai Nigalchi(Adal Padal)'' Programme on 12/5/2019 at about 08.00 p.m. to 11.00 p.m. In this regard, the petitioner gave a representation to the respondents on 2/5/2019. Since no action has been taken, the present writ petition has been filed.