GANESAN CHETTIYAR Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This writ petition has been filed to grant permission and protection P for conducting 'Village Cultural Programme' on 30.04.2019 at 7.00 PM to 10.30 PM in pursuant to the Chittirai festival of Arulmigu Sri Chithi Vinayagar, Sri Mathavaragi Amman, Sri Bagavathi Amman temple was in Malaikudi Village, Iluppur Taluk, Pudukkottai District.

(2.) Heard the learned counsel appearing for the petitioner and the learned Government Advocate (Crl. side) appearing for the respondents.

(3.) The learned counsel appearing for the petitioner would submit that the villagers have been conducting the temple festival every year peacefully. As per the tradition and customs, this year also the Villagers have planned to conduct a 'Village Cultural Programme specifically Oyilattam' on 30.04.2019 at 7.00 PM to 10.30 PM in connection with Chittirai festival of Arulmigu Sri Chithi Vinayagar, Sri Mathavaragi Amman, Sri Bagavathi Amman temple, in Malaikudi Village, Iluppur Taluk, Pudukkottai District. In this regard, the petitioner gave a representation to the respondents on 22.04.2019. Since no action has been taken, the present writ petition has been filed.