L. SAMITHURAI Vs. SUPERINTENDENT OF POLICE, THIRUNELVELI DISTRICT

JUDGEMENT

(1.) This Writ Petition has been filed to call for the records pertaining to the order passed by the second respondent in proceedings 303/v20/Reg/1B dated Nil and quash the same and consequently direct the second respondent to give permission and police protection for conducting Rekla Race, Panakudi on 19/1/2019 at 03.00 p.m. in connection with thai poosam temple celebration of Arulmigu Ramalingam Swamy Thirukovil Panakudi, Thirunelveli District.

(2.) Heard the learned counsel appearing for the petitioner and the learned Additional Public Prosecutor appearing for the respondents.

(3.) The learned counsel for the petitioner would submit that though permission has been granted to conduct the other programmes, the respondent police has rejected the permission to conduct the Rekla Race stating that the animals will be subjected to cruelty and that apprehending that the bulls will be pricked by nails has rejected. He would further submit that the organizers will ensure that the animals will not be subjected to cruelty and that the race will be conducted without violating the provisions of Prevention of Cruelty to Animals Act and he would submit that the organizers are prepared to give necessary undertaking to the respondent police.