LAWS(MAD)-2019-3-30

S SAMPATH Vs. INSPECTOR OF POLICE

Decided On March 06, 2019
S Sampath Appellant
V/S
INSPECTOR OF POLICE Respondents

JUDGEMENT

(1.) This petition has been filed to direct the respondents to grant permission to conduct the cultural programme to be held on 08.03.2019 about 08.00 p.m. to 12.00 a.m. to be conducted at the Arulmigu Sree Pidari Amman Temple festival in KulathurNayakkarpatti, Gandarvakottai Taluka, Pudukottai District based on the petitioner's representation dated 26.02.2019.

(2.) Heard the learned counsel appearing for the petitioner and the learned Government Advocate (Crl. Side) appearing for the respondents.

(3.) The learned counsel for the petitioner would submit that the Villagers have conducted cultural programme for the Sivarathiri festival every year in the Tamil month of Masi peacefully. As per the tradition and customs, this year also the Villagers have planned to conduct Innisai Kacheri to be held on 08.03.2019 at about 8.00 p.m at the Arulmigu Sree Pidari Amman Temple festival in KulathurNayakkarpatti, Gandarvakottai Taluka, Pudukottai District In this regard, the petitioner gave a representation to the respondents on 26.02.2019. Since no action has been taken, the present writ petition has been filed.