S.MURUGAN Vs. THE SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This Writ Petition has been filed seeking for issuance of a Writ of Mandamus, directing the respondents to grant permission to conduct the Innisai Kacheri [Orchestra] scheduled to be held on 19.04.2019 between 08.00 p.m. to 12.00 a.m. at Jeeva Kalaiyarangam, North Pappankulam, Ambasamudram Taluk, Tirunelveli District, by considering the petitioner's representation dated 03.04.2019.

(2.) According to the petitioner, he is the President of Ther Thiruvila Committee and the entire Village people celebrated the Ther Thiruvila for the past 99 years. Now, this year also, the Committee has decided to conduct 100th Ther Thiruvila of Arulmigu Ramasamy Kovil and therefore, the petitioner has sent a representation on 03.04.2019 to the respondents 1 and 3 herein to grant permission for conducting Innisai Kacheri (Orchestra) as well as to provide adequate police protection on 19.04.2019 at 8.00 p.m. to 12.00 a.m. at Jeeva Kalaiyarangam, North Pappankulam, Ambasamudram, Tirunelveli District, but the same was not considered by them and hence, the present Writ Petition.

(3.) The learned counsel for the petitioner submitted that for the past 10 years the said Innisai Kacheri was conducted in a peaceful manner without any law and order problem and therefore, he prayed that a direction may be issued to grant permission to conduct the said Programme.