LAWS(MAD)-2019-1-601

S.MUTHALAIMUTHU Vs. SUPERINTENDENT OF POLICE

Decided On January 18, 2019
S.Muthalaimuthu Appellant
V/S
SUPERINTENDENT OF POLICE Respondents

JUDGEMENT

(1.) This Writ Petition has been filed to direct the second respondent to grant permission for yearly festival of Sri Mathiraiveeran Thirukovil, Velampatti, Vayalogam Post, Illuppur

(2.) Taluk, Pudukkottai District St.Vanathu Anthoniyar Church, Porathakudi, Palayakkottai Post, Manapparai Taluk, Trichy District, for the "Adal Padal Dance Programme" on 20.01.2019 at about 06.00 p.m. based on the petitioner's representation to the second respondent dated 06.01.2019. 2. Heard the learned counsel appearing for the petitioner and the learned Additional Public Prosecutor appearing for the respondents.

(3.) The learned counsel for the petitioner would submit that the Festival Committee of Sri Mathiraiveeran Thirukovil, Velampatti, Vayalogam Post, Illuppur Taluk, Pudukkottai District St.Vanathu Anthoniyar Church, Porathakudi, Palayakkottai Post, Manapparai Taluk, Trichy District, have conducted dance programmes for the temple festival every year peacefully. As per the tradition and customs, this year also the Festival Committee have planned to conduct dance programme on 20.01.2019. In this regard, the petitioner gave a representation to the second respondent on 06.01.2019. Since no action has been taken, the present writ petition has been filed.