LAWS(MAD)-2019-8-417

NARAYANASAMY Vs. SUPERINTENDENT OF POLICE, PERAMBALUR DISTRICT, PERAMBALUR

Decided On August 22, 2019
NARAYANASAMY Appellant
V/S
Superintendent Of Police, Perambalur District, Perambalur Respondents

JUDGEMENT

(1.) This Court Suo Motu impleads the Assistant Commissioner, HR and CE Department, Perambalur, as a respondent in this case.

(2.) This petition has been filed seeking for police protection to conduct the festival which is scheduled to be held on 24.08.2019 at Mariamman Temple, Perumathur Kunnam Taluk, Perambalur District - 621 717.

(3.) It is seen from records that there is a dispute between two communities in conducting the festival. The temple is said to be under the control of the HR and CE Department. This Court, therefore, Suo Motu impleaded the Assistant Commissioner of HR and CE, Perambalur as a respondent.