LAWS(MAD)-2019-1-547

C.RAMU Vs. SUPERINTENDENT OF POLICE

Decided On January 18, 2019
C.Ramu Appellant
V/S
SUPERINTENDENT OF POLICE Respondents

JUDGEMENT

(1.) This Writ Petition has been filed to direct the second respondent to grant permission for yearly festival of Sri Chinnan Thirukovil, Sullampatti, Poolankuruchi Post, Tiruppur Taluk, Sivagangai District for the "Adal Padal Dance Programme" on 21.01.2019 at about 06.00 p.m., based on the petitioner's representation to the second respondent dated 06.01.2019.

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

(3.) The learned counsel for the petitioner would submit that the Festival Committee of Sri Chinnan Thirukovil, Sullampatti, Poolankuruchi Post, Tiruppur Taluk, Sivagangai District have conducted dance programmes for the temple festival every year peacefully. As per the tradition and customs, this year also the Festival Committee have planned to conduct dance programme on 21.01.2019. In this regard, the petitioner gave a representation to the second respondent on 06.01.2019. Since no action has been taken, the present writ petition has been filed.