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Madras HC | Albeit “apprehension” of law and order problem, permission granted to conduct cultural programme in Sri Mariamman Temple Festival

Madras High Court: G.K. ILanthiraiyan, J. directed the Superintendent of Police, Krishnagiri and the Inspector of police, Bargur Police Station (respondents) to issue necessary permission to the petitioner for conducting of a cultural programme in connection with Sri Mariamman Temple Festival.

Petitioner had made a representation to respondents seeking permission to conduct cultural programme as mentioned above but the same was not considered. As such, the petitioner represented by S. Mayinlnathan filed the present criminal original petition. T. Shunmugarajeswaran, Government Advocate appearing for the respondents submitted that there was a likelihood of arising of a law and order problem.

The High Court observed, “mere apprehension cannot be a ground to reject the representation. There is absolutely no material before this Court to hold that there will be a law and order problem in the event of permission being granted.” In such view of the matter, the petition was allowed and the permission to conduct a cultural programme in Sri Mariamman Temple Festival at Kappalvadi Village was granted subject to certain conditions mentioned by the Court. [K. Venkatesh Prasad v. Superintendent of Police, 2019 SCC OnLine Mad 453, dated 04-02-2019]

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