LAWS(MAD)-2019-5-44

B. SEKAR Vs. SUPERINTENDENT OF POLICE

Decided On May 16, 2019
B. SEKAR Appellant
V/S
SUPERINTENDENT OF POLICE Respondents

JUDGEMENT

(1.) This Criminal Original Petition has been filed to direct the respondents to grant permission to the petitioner for conducting Cultural Programme (Adal Padal Nigalchi) on 24.05.2019 between 06.00 P.M. to 11.00 P.M. and give adequate police protection in "Sri Puthukaliamman Temple Festival" is situated at B.Thurinjippatti Village, B.Thurinjippatti Post, Pappireddipatti Taluk, Dharmapuri District.

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

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is the resident of B.Thurinjippatti Village, B.Thurinjippatti Post, Pappireddipatti Taluk, Dharmapuri District where "Sri Puthukaliamman Temple Festival" is situated. The temple festival will be celebrated in a grand manner every year and during the festival, the villagers planned to conduct Cultural Programme (Adal Padal Nigalchi) on 24.05.2019 between 06.00 P.M. to 11.00 P.M. In this regard, the petitioner gave a representation to the respondent on 04.05.2019. Since no action has been taken, the present petition has been filed.