LAWS(MAD)-2019-5-85

P.RAMANATHAN Vs. SUPERINTENDENT OF POLICE

Decided On May 08, 2019
P.RAMANATHAN Appellant
V/S
SUPERINTENDENT OF POLICE Respondents

JUDGEMENT

(1.) The prayer in the writ petition is to direct the respondents to conduct the Arulmigu Throwpathi Amman Temple Festival as per customary practice beyond 12 AM by using loudspeakers as stated in the petitioner's representation dated 03.05.2019.

(2.) Heard the learned counsel appearing for the petitioner and the learned Additional Government Pleader appearing for the respondents.

(3.) The learned counsel for the petitioner would submit that the temple festival is being conducted by the villagers every year peacefully. As per the tradition and customs, this year also the Villagers have planned to conduct the Throwpathi Amman Temple festival from 05.06.2019 to 16.06.2019 beyond 12 AM. In this regard, a representation has also been submitted to the respondents on 03.05.2019. Since the said representation has not been considered so far, the present writ petition has been filed.