P.SAKTHIVEL Vs. SUPERINTENDENT OF P OLICE

JUDGEMENT

(1.) This petition has been filed to direct the respondents to grant permission to perform the program of 'Arulisai', 'Thirukalyanam' and Annadhanam from 23.11.2019 to 25.11.2019 at day and night in connection with temple festival at Arulmigu Ayya Temple is situated at Arasampathi, Karambavilai, Swamy Thoppu Post, Kanyakumari District and to provide adequate police protection based on the petitioner's representation, dated 11.11.2019.

(2.) By consent of both parties, the main Writ Petition is taken up for final disposal at the stage of admission itself.

(3.) The petitioner averred that he is an Organizer of the Committee, he along with the villagers are belong to Arasampathi village and in their village, there is a temple called at Arulmigu Ayya Temple. It is a rich heritage and ancient temple and for the past several years, they are celebrating the festival. During the temple festival, a cultural programme like 'Arulisai', 'Thirukalyanam' programmes is being conducted for the past several years in a peaceful manner without any law and order problem. Likewise, in this year also, at Arulmigu Ayya Temple is situated at Arasampathi, Karambavilai, Swamy Thoppu Post, Kanyakumari District, festival is scheduled for three days and there is a proposal to conduct 'Arulisai', 'Thirukalyanam' from 23.11.2019 to 25.11.2019. Therefore, the petitioner submitted a representation to the second respondent on 11.11.2019, seeking permission to conduct 'Arulisai', 'Thirukalyanam' from 23.11.2019 to 25.11.2019. The second respondent, without considering the above circumstances, mechanically rejected permission to conduct 'Arulisai', 'Thirukalyanam' programme for the reason that if they conduct 'Arulisai', 'Thirukalyanam' programme, there will be a law and order problem. Hence, the present Criminal Original petition has been filed.