LAWS(MAD)-2019-10-126

D.DURAI MURUGAN Vs. SUPERINTENDENT OF POLICE

Decided On October 17, 2019
D.Durai Murugan Appellant
V/S
SUPERINTENDENT OF POLICE Respondents

JUDGEMENT

(1.) This petition has been filed to direct the respondents herein to grant permission and protection to conduct the Adal Padal Programme on 30.10.2019 at 7.00 pm to 10.30 pm in pursuant to the Thevar Jeyanthi Guru Poojai was in North Ilanthaikulam Village, Kayathar Taluk, Thoothukudi District.

(2.) By consent of both parties, the main Writ Petition is taken up for final disposal at the stage of admission itself.

(3.) The petitioner averred that he is a Member of the Committee, he along with the villages are belong to North Ilanthaikulam village and in their village, every year Thevar Jeyanthi Guru Poojai conducted for the past several years and this year they are celebrating 57th Thevar Jeyanthi Guru Poojai, on 30.10.2019. During the festival, a cultural programme like Aadal padal programme is being conducted for the past several years in a peaceful manner without any law and order problem. Likewise, in this year also, Thevar Jeyanthi Guru Poojai festival is scheduled for one day and there is a proposal to conduct Aadal padal programme on 30.10.2019. Therefore, the petitioner submitted a representation to the second respondent, seeking permission to conduct Aadal padal programme on 30.10.2019, but the respondents have not yet considered till date. Hence, the present petition has been filed.