LAWS(MAD)-2019-4-59

M.VELSAMY Vs. THE SUPERINTENDENT OF POLICE

Decided On April 27, 2019
M.Velsamy Appellant
V/S
The Superintendent Of Police Respondents

JUDGEMENT

(1.) This writ petition has been filed to direct the respondents to grant permission and protection to conduct the cultural function viz., "Kiramiya Kalainigalchi " during the temple festival of "Arulmigu Shree Muthu Mariamman Temple ", 1763-S.Melapatti, Aavoour Post, Kulathur Taluk, Pudhukotai District on 28.04.2019 between 7.00 p.m. to 12.00 p.m., by considering the petitioner's representation dated 24.04.2019.

(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 function viz., "Kiramiya Kalainigalchi " to be held on 28.04.2019 to be conducted during the temple festival of "Arulmigu Shree Muthu Mariamman Temple ", 1763- S.Melapatti, Aavoour Post, Kulathur Taluk, Pudhukotai District. In this regard, the petitioner gave a representation to the respondents on 24.04.2019. Since no action has been taken, the present writ petition has been filed.