R. RAMALINGASAMY Vs. STATE

JUDGEMENT

(1.) This Writ Petition has been filed seeking for issuance of a Writ of Certiorarified Mandamus, to call for the concerned records from the respondent, quash the order passed by the respondent, dtd. 5/4/2019, as illegal, arbitrary and contrary to law and consequently, to direct the respondent to grant permission and protection for musical programme, namely, Adal Padal, scheduled to be held on 10/4/2019 to 12/4/2019 from 10.00 p.m. to 01.00 a.m., in Selva Vinayagar and Mariamman Temple at Thenlugankudikadu Village, Orathanadu, Thanjavur District, by considering the petitioner's application dtd. 5/4/2019.

(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 submitted that the petitioner is the Village Nattamai of Thenlugankudikadu Village and Organizer of the Temple, by name Selva Vinayagar and Mariamman Temple. Every year, the Kodai Vizha festival will be celebrated in the said Temple and this year also, the Villagers planned to conduct Aadal Padal programme on 10/4/2019 to 12/4/2019 from 10.00 p.m. to 01.00 p.m. In this regard, the petitioner gave a representation to the respondent on 5/4/2019. But, the respondent had recommended to conduct the programme upto 10.00 p.m. on ground that the General Election Conduct Rules are in force. Now, the learned counsel for the petitioner, on instructions, submitted that it would suffice, if a direction may be issued to conduct the Programme on 10/4/2019 to 12/4/2019 from 08.00 p.m. to 11.00 p.m.