V.NAGARAJAN Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This writ petition has been filed challenging the order passed by the 3rd respondent dated 22.01.2019, rejecting the permission sought for by the petitioner to conduct the music programme at the temple.

(2.) The petitioner is a resident of Sithamalli Village. The village consists of an old temple for which Kumba Abishegam was planned to be conducted by the villagers and also planned to have a music programme. The Kumba Abishegam was slated to be conducted on 23 rd and 24th of January 2019 and the music programme was fixed on 25.01.2019. The petitioner made a representation to the 3rd respondent seeking for permission and police protection to conduct the music programme. The 3 rd respondent by an impuged order dated 22.01.2019 rejected the permission and challenging the same, the present writ petition has been filed.

(3.) Heard Mr.A.Prakash, learned counsel appearing for the petitioner and Mr.M.Mohamed Riyaz, learned Additional Public Prosecutor, appearing for the respondents Police.