LAWS(MAD)-2019-5-53

V.MURUGESAN Vs. STATE

Decided On May 30, 2019
V.MURUGESAN Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) This Criminal Original Petition has been filed to direct the respondent authority to give police protection and permission to conduct Cultural Programme (Adal Padal Nigalchi) in the event of P.K.Puram Village Arulmigu Sree Gengaiamman Temple Festival at Gudiyatham Taluk, Vellore District, on 16.06.2019 between 06.00 p.m. and 11.00 p.m. by considering the petitioner's representation dated 25.05.2019.

(2.) Heard the learned counsel appearing for the petitioner and the learned Government Advocate (Criminal Side) appearing for the respondent.

(3.) The learned counsel for the petitioner would submit that the petitioner is the president of Vila Committee. The temple festival will be celebrated in a grand manner every year and during the festival, the villagers planned to conduct Cultural Programme on 16.06.2019. In this regard, the petitioner gave a representation to the respondent on 25.05.2019. Since no action has been taken, the present petition has been filed.