LAWS(MAD)-2019-6-518

PALANIVELAN Vs. SUPERINTENDENT OF POLICE, TRICHY DISTRICT

Decided On June 06, 2019
Palanivelan Appellant
V/S
Superintendent Of Police, Trichy District Respondents

JUDGEMENT

(1.) This Writ Petition has been filed seeking a direction to the respondents to grant permission and protection for Aadal Padal programme on 12/06/2019 at night 08.00 to 01.00 hours in connection with Vaikasi festival in Arulmigu Sree Mariamman Temple at Vadamalaipatti village, Musiri Taluk, Trichy District, by considering the petitioners representation, dtd. 23/05/2019.

(2.) Heard both sides.

(3.) The grievance of the petitioner is that seeking permission and protection to conduct the Adal Padal Programme on 12/06/2019 in connection with the festival of "Vikasi" in the above said temple, the petitioner made a representation on 23/05/2019 to the second respondent and the said representation was not considered so far. Hence, the present Writ Petition has been filed for the aforesaid relief.