G. KUMAR ALIAS SAIKALYANI Vs. STATE

JUDGEMENT

(1.) Seeking permission to conduct the Maha Sivarathiri on 4/3/2019 followed by Mayana Kollai festival on 5/3/2019, the petitioner made a representation dtd. 25/2/2019 to the respondent. As the same has not been considered, the present Criminal Original petition has been filed.

(2.) Heard the learned counsel appearing for the petitioner and the learned Additional Public Prosecutor appearing for the respondents.

(3.) The learned Additional Public Prosecutor, on instructions, would submit that there is likelihood of arising law and order problem.