SENTHIL KUMAR Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This writ petition has been filed directing the respondents to provide police protection and to grant permission for conduct sports competition and cultural programs (Oota potti, Thavalai Potti, Isai Kettu Itam Pitithal, Kondu Yerithal, Oosiyil Nool Korthal, Murukk Katithal, Kayiru Iloothal, Panai Utaithal, Pattu Potti, Katturai Potti, Pechu Potti, Vinadi Vinakkal, Oviya Potti, Adal Patal for Children, Maruveta Potti) for women and children Thai Pongal festival from 15.01.2019 to 16.01.2019 and to direct the respondents to grant permission of use Mic Set in Pongal festival program from 14.01.2019 at about 3.00 p.m. to 17.01.2017 at about 6.00 p.m. in near Masanan Kovil, Sundarajapuram village, Rajapalayam Taluk, Virudhunagar District, in accordance with law, within the time stipulated by this Court.

(2.) Heard the learned counsel appearing for the petitioner and the learned Additional Public Prosecutor appearing for the respondents.

(3.) The learned counsel for the petitioner would submit that the petitioner is the founder of "Devandraula velalar Tamilar Ilangaiyar Narpani Mantram" and that the said Narpani Mantram and the village people have decided to celebrate the Pongal festival and to conduct sports competition for women and children with cultural music program from 14.01.2019 to 17.01.2019 near Masanan Kovil, Sundarajapuram Village, Rajapalayam Taluk, Virudhunagar District. He would further state that for the past 8 years, they are conducting the said festival. In this regard, the petitioner gave a representations to the respondents on 01.01.2019 and 02.01.2019. Since no action has been taken, the present writ petition has been filed.