PRASATH Vs. STATE

JUDGEMENT

(1.) This petition has been filed to direct the respondent police to consider the representation submitted by the petitioner and pass appropriate orders for providing police protection and permission for conducting cultural programme (Aadal Paadal).

(2.) The learned counsel for the petitioner has submitted that even thought he petitioner has submitted representation before the respondent well in advance seeking permission and police protection for conducting temple festival and also for conducting cultural programme, so far the respondent police has not passed any order any hence he requests to direct the respondent police to dispose of the representation submitted by the petitioner at an early date.

(3.) The learned Government Advocate (Crl. Side) has submitted that because of the law and order problem the representation is kept pending.