O.JEYANANDAN Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) This writ petition has been filed to direct the respondents to grant permission and necessary protection to perform the dramas namely "Sri Valli Thirumanam" on 24.05.2019, "Madurai Veeran Nadagam" on 25.05.2019 and "Arichandra Mayana Kandam" on 26.05.2019 in the eve of Mudalaikulam Arulmighu Sri Kamba Kamatchiamman, Sri Kauppaswamy Kovil "Urchava Thiruvizha" at Mudalaikulam Village, Usilampatti Taluk, Madurai District by considering the petitioner's representation dated 02.05.2019.

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

(3.) The learned counsel for the petitioner would submit that the Villagers have conducted the temple festival every year peacefully. As per the tradition and customs, this year also the Villagers have planned to conduct the cultural programme i.e. Dramas namely "Sri Valli Thirumanam" on 24.05.2019, "Madurai Veeran Nadagam" on 25.05.2019 and "Arichandra Mayana Kandam" on 26.05.2019, in the eve of Mudalaikulam Arulmighu Sri Kamba Kamatchiamman, Sri Kauppaswamy Kovil "Urchava Thiruvizha" at Mudalaikulam Village, Usilampatti Taluk, Madurai District. In this regard, the petitioner gave a representation to the respondents on 02.05.2019. Since no action has been taken, the present writ petition has been filed.