A.M. MURUGAN Vs. STATE

JUDGEMENT

(1.) This writ petition has been filed challenging the order of rejection passed by the respondent by not permitting the petitioner to conduct the cultural programme, which was planned to be held on 16/1/2019.

(2.) The petitioner is the Temple Committee President of Sree Sakthi Vanapathra Kaaliyamman Temple. Every year during the Pongal, cultural programmes used to be conducted, in which children will be asked to perform cultural activities and at the end of the programme, prizes will be distributed to the Children. The petitioner made a representation to the respondent police on 10/1/2019, seeking for permission and police protection to conduct the cultural programme. This was rejected by the respondent police only on the ground that it may result in a law and order problem.

(3.) The learned counsel for the petitioner would submit that the impugned order is illegal, since permission can never be rejected on an apprehension of a law and order problem. The learned counsel also relied upon the order of this Court in WP No. 516 of 2016 dtd. 7/1/2016, wherein this Court has held that permission for a cultural programme cannot be denied on a mere apprehension of a law and order problem.