ANANDHAN Vs. STATE

JUDGEMENT

(1.) This Writ Petition has been filed for a Writ of Certiorarified Mandamus, to call for the records in pursuant to the impugned order passed by the respondent dtd. 30/1/2019, thereby rejecting permission to conduct the cultural dance programme to be held on 9/2/2019 during the evening time on the eve of temple festival of "Sri Muneeshwarankoil" situated at Perumbakkam Village, Chengam Taluk, Thiruvannamalai District and quash the impugned order along with the consequential prayer for granting permission and an adequate police protection to conduct the cultural dance programme on 9/2/2019.

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

(3.) The petitioner averred that he along with the villagers are belong to Perumbakkam village and in his village, there is a temple called "Sri Muneeshwarankoil". It is a rich heritage and ancient temple and for the past many years, they are celebrating temple festival. During the temple festival, a cultural programme like Aadal padal programme is being conducted for the past many years in a peaceful manner without any law and order problem. Likewise, in this year also, "Sri Muneeshwarankoil" temple festival is scheduled to be conducted and there is a proposal to conduct Aadal padal programme on 9/2/2019 at about 07.00 p.m. Therefore, the petitioner submitted a representation to the respondent, seeking permission to conduct Aadal padal programme on 9/2/2019. The 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.