CHINNADURAI Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed by the petitioner, to set aside the impugned order passed by the respondent dated 30.03.2019, thereby rejecting permission to conduct the Aadal Padal programme to be held on 19.04.2019 in the event of Sri Navalakshmi Thayar Temple Kumbabishegam Festival at Malayarasankuppam Village, Gingee Taluk, Villupuram District, and quash the impugned order along with the consequential prayer for granting permission and an adequate police protection to conduct the Aadal Padal programme on 19.04.2019.

(2.) The petitioner averred that he along with the villages are belong to Malayarasankuppam Village and in their village, there is a temple called Sri Vanadurgai Amman Temple and Sri Navalakshmi Thayar Temple. It is a rich heritage and ancient temple, they are celebrating Kumbabishegam festival and Chithrapavurnami festival. During the temple festival, a cultural programme like Aadal padal programme is being conducted for the past 9 years in a peaceful manner without any law and order problem. Likewise, in this year also, Sri Vanadurgai Amman Temple and Sri Navalakshmi Thayar Temple is scheduled and there is a proposal to conduct Aadal padal programme on 19.04.2019. Therefore, the petitioner submitted a representation to the respondent, seeking permission to conduct Aadal padal programme on 19.02.2019. The respondent, without considering the above 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 Criminal Original petition has been filed.

(3.) Heard Mr.G.Magesh Kumar learned counsel appearing for the petitioner and the Mr.M.Mohamed Riyaz, Additional Public Prosecutor appearing for the respondent.