T.PALANISAMY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This Criminal Original Petition has been filed by the petitioner, to set aside the impugned order passed by the respondent dated 13.02.2019 made in Na.Ka.No.12/KANG.KA.VA/2019, thereby rejecting permission to conduct the Aadal Padal programme to be held on 20.02.2019 on the eve of "? Sri Periya Nayagi Amman Temple Festival at Papini Village, Kangayam Taluk, Tiruppur 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 20.02.2019.

(2.) The petitioner averred that he along with the villages are belong to Papini Village and in their village, there is a temple called Sri Periya Nayagi Amman Temple. It is a rich heritage and ancient temple and for the past many years, they are celebrating kodai festival. During the temple festival, a cultural programme like Aadal padal programme is being conducted for the past many years in a peaceful manner without any law and order problem. Likewise, in this year also, Sri Periya Nayagi Amman temple festival is scheduled for two days and there is a proposal to conduct Aadal padal programme on 20.02.2019. Therefore, the petitioner submitted a representation to the respondent, seeking permission to conduct Aadal padal programme on 20.02.2019. The respondent, without considering the above circumstances, mechanically rejected permission to conduct Aadal padal programme for the reason that if they conduct Aadal padal programme, there will be a law and order problem. Hence, the present Criminal Original petition has been filed.

(3.) Heard the learned counsel appearing for the petitioner and the learned M.Mohamed Riyaz, Additional Public Prosecutor, appearing for the respondent.