LAWS(MAD)-2019-5-87

C.RAVICHANDIRAN Vs. SUPERINTENDENT OF POLICE

Decided On May 08, 2019
C.Ravichandiran Appellant
V/S
SUPERINTENDENT OF POLICE Respondents

JUDGEMENT

(1.) This writ petition has been filed to direct the respondents to grant permission to conduct the cultural programme namely "Adal Padal" to be held on 12.05.2019 in the eve of Chithirai Theemithi festival of "Arulmighu Palathu Maga Mariamman Kovil" at Musiri, Thiruchirapalli District, without causing any disturbance to public order.

(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 the temple festival every year peacefully. As per the tradition and customs, this year also the villagers have planned to conduct "Adal Padal" programme on 12.05.2019. In this regard, the petitioner gave a representation to the respondents on 04.05.2019. Since no action has been taken, the present writ petition has been filed.