R. PANDI Vs. SUPERINTENDENT OF POLICE, DINDIGUL DISTRICT

JUDGEMENT

(1.) This Writ Petition has been filed for a Writ of Certiorarified Mandamus, to call for the records of the 2nd respondent by his impugned proceedings in Na.Ka. No. 16/KA.Aa/PIPS/2019, dated 04.09.2019 and quash the same and consequently direct the respondents to grant permission for conduct Adal Padal program on 14th September 2019 at Kattakaman Patti, Sri Irulappa Swamy Temple festival, based on the representation of the petitioner, dated 31.08.2019.

(2.) By consent, the writ petition itself is taken up for final disposal.

(3.) The petitioner averred that he along with the villages are belong to Kattakamanpatti village and in their village, there is a temple called Sri Irulappa Swamy Temple. It is a rich heritage and ancient temple and for the past several years, they are celebrating kodai festival. During the temple festival, a cultural programme like Aadal padal programme is being conducted for the past several years in a peaceful manner without any law and order problem. Likewise, in this year also, Sri Irulappa Swamy Temple festival is scheduled for two days and there is a proposal to conduct Aadal padal programme on 14.09.2019. Therefore, the petitioner submitted a representation to the second respondent, seeking permission to conduct Aadal padal programme, on 14.09.2019. The second 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 writ petition has been filed.