M.RAMESH Vs. SUPERINTENDENT OF POLICE TIRUNELVELI DISTRICT

JUDGEMENT

(1.) This writ petition has been filed to call for the records relating to the order passed by the second respondent in No.Nill dated Nill and quash the same as illegal and unconstitutional in so far as time restriction alone, consequently directing the second respondent to forthwith grant permission and police protection for "Innisai Katcheri" (Musical program) 08.00 p.m., to 12.00 p.m., on 21.05.2019 and 24.05.2019 and Drama on 20.05.2019, 25.05.2019, 26.05.2019 and 30.05.2019 as an indoor program from 08.00 p.m., to 12.00p.m., in connection with "Temple Festival"? of Sri Mutharamman Amman Temple at Madanpillaidharmam, Radhapuram Taluk, Tirunelveli District.

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

(3.) The learned counsel for the petitioner would submit that the Villagers have conducted cultural programme for the temple festival every year peacefully. As per the tradition and customs, this year also the Villagers have planned to conduct cultural programme I.e., Innisai Katcheri (musical program) on 21.05.2019 and 24.05.2019 and Drama on 20.05.2019, 25.05.2019, 26.05.2019 and 30.05.2019. In this regard, the petitioner gave a representation to the respondents on 29.04.2019. Since the respondent police rejected the permission sought for by the petitioner, the present writ petition has been filed challenging the said order of rejection.