LAWS(MAD)-2019-5-51

C.SUBRAMANI Vs. SUPERINTENDENT OF POLICE

Decided On May 30, 2019
C.Subramani Appellant
V/S
SUPERINTENDENT OF POLICE Respondents

JUDGEMENT

(1.) This Criminal Original Petition has been filed to direct the respondents to grant permission to perform the program of 'Adal Padal' on 16.06.2019 at about 6.00 p.m. to 11.00 p.m. at "Sri Selvavinayakar, Sri Navasakthi Kaliamman and Sri Ammachar Amman Temple Maha Kumbabishega festival"? situated at Thennagaram Village, Thennagaram Post, Kalasapakkam Taluk, Tiruvannamalai District and to provide adequate police protection based on the petitioner's representation dated 04.05.2019.

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

(3.) The learned counsel for the petitioner would submit that the temple festival will be celebrated in a grand manner every year and during the festival, the villagers planned to conduct Cultural Programme on 16.06.2019. In this regard, the petitioner gave a representation to the respondent on 04.05.2019. Since no action has been taken, the present petition has been filed.