V.SUBRAMANIAM Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This Writ Petition has been filed seeking quash of the order of the second respondent dated 06.05.2019 and consequently, for a direction to the second respondent to grant permission to conduct the Aadal Padal programme and Devotee dances on 09.05.2019 at 7p.m. To 11 p.m in the festival of Arulmigu Mariamman Temple at Keranoor Village, Rasipuram Taluk, Namakkal District.

(2.) The learned counsel for the petitioner would submit that every year, Kodai Festival is being conducted at Arulmigu Mariamman Temple at Keranoor Village, Rasipuram Taluk, Namakkal District and Aadal Padal programme and Devotee dances is also conducted during the said festival. The petitioner applied for permission and also for protection to the respondents, by application dated 06.05.2019 to permit the petitioner to conduct the Aadal Padal and Devotee dances program. However, the said application has been rejected by the second respondent under the impugned order.

(3.) Ms.M.Prabhavathi, learned Additional Public Prosecutor appearing for the respondents would submit that, since this programme will be attended by persons belonging to various communities, there is a possibility of law and order problem.