LAWS(MAD)-2019-1-870

SUBRAMANIAM Vs. SUPERINTENDENT OF POLICE, TIRUNELVELI DISTRICT

Decided On January 25, 2019
SUBRAMANIAM Appellant
V/S
SUPERINTENDENT OF POLICE, TIRUNELVELI DISTRICT Respondents

JUDGEMENT

(1.) This Writ Petition has been filed to direct the respondent to grant permission and protection for cultural event namely Adalpadal scheduled to be held on 27/1/2019 at night 08.00 to 12.00 hours in connection with the "Kodai Vizha" in Arulmigu Sri Sitratu Veeriyamman Kovil at Ilanchi, Tenkasi Taluk, Tirunelveli District, by considering the petitioner's representation dtd. 24/12/2018.

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

(3.) The learned Additional Public Prosecutor appearing for the respondents would submit that earlier the petitioner and other organizers were granted permission to conduct programme, but they did not comply with the undertaking given to the respondent and that the programme was extended beyond the time limit granted by the respondent police and thereby, cases were registered against petitioner and other organizers.