PONNAMBALAM Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This writ petition has been filed to direct the respondents to grant permission to conduct the "Pongal Thiruvizha" as well as other programmes and also to conduct the "Aadal Padal" to be held on 13.05.2019 from 09.00 p.m., to 01.00 a.m., in the event of Festival of "Arulmigu Sree Kaliamman-Pampalamman Kovil" at Balasamuthirapatti, Vadaseri viz., Kulithalai Taluk, Karur District, without causing any disturbance to public order.

(2.) Heard the learned counsel appearing for the petitioner and the learned Government Advocate 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 "Pongal Thiruvizha" as well as other programmes and also to conduct the "Aadal Padal" programme on 13.05.2019. In this regard, the petitioner gave a representation to the respondents on 02.05.2019. Since no action has been taken, the present writ petition has been filed.