KAPPA PEDDA VENKANNA Vs. STATE OF A.P

JUDGEMENT

(1.) This Writ Petition is filed to declare the action of the respondents in denying permission to organize 'banda laagudu poteelu' (bull race), 'pouranika natakam' (mythological play) and use of loud speakers for the said play on 11/4/2023 in Remata village, Kurnool District".

(2.) Heard the learned counsel for the petitioner and the learned Assistant Government Pleader for Home/ R1.

(3.) The brief facts leading to filing of the present writ petition. The petitioner submitted that since time immemorial, an Urusu is being organized in their village in the month of April in the memory of Sri Sri Sri Gokaramayya swami. Along with the Urusu, it has also been a tradition to organize competitions involving farmers. Continuing the said tradition, an Urusu is scheduled to be held in their village, i.e. Remata from 10/4/2023 to 12/4/2023. All the elders of the village have decided to conduct the Urusu in a peaceful manner. As part of the Urusu certain cultural and sports activities are also being conducted in their village this time as well. Accordingly, the petitioner had sought permission of the police personnel for the purpose of organizing bull race and mythological play on 11/4/2023, subsequently they have also issued representations dtd. 8/4/2023 and 9/4/2023 sought permission. The respondents have denied the permission for the aforementioned by way of an endorsement dtd. 9/4/2023 and have made the following remarks.