RAJA Vs. SUPERINTENDENT OF POLICE TRICHY DISTRICT

JUDGEMENT

(1.) This Writ Petition has been filed for a Writ of Certiorarified Mandamus, to quash the impugned order passed by the 2nd respondent in his proceedings, dated 07.09.2019 and consequently, to direct the respondents to permit the petitioner to conduct "Aadal Padal"? on 11.09.2019 in the eve of Arulmigu Sri Aarvayee Amman Temple's Kumbabisegam belongs to Sithambur Village, North Sithambur Post, Musiri Taluk, Trichy District.

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

(3.) The petitioner averred that he is the member of the Arulmigu Sri Aarvayee Amman Temple's Kumbabisegam belongs to Sithambur Village, North Sithambur Post, Musiri Taluk, Trichy District, the villagers and the petitioner planned to conduct Adal Padal programme on 11.09.2019 in the eve of said Arulmigu Sri Aarvayee Amman Temple's Kumbabisegam, for which, they gave a representation to the 2nd respondent on 04.09.2019. But, the second respondent, without considering the facts and 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.