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Judgment
This writ petition has been filed under Article 226 of the Constitution of India praying to call for records relating to the impugned order dated
29.01.2017 passed by the third respondent and quash the same, by way of issuing a writ of certiorarified mandamus.
It is averred in the petition that the petitioner is a resident of Mavadikkal Village, Kadayanallur Taluk, Tirunelveli District. Further it is averred in
the petition that the petitioner has given a representation to the respondents for getting necessary permission to conduct Cini Musical Orchestra
Program in the place mentioned in the petition. But the third respondent without assigning any reason has rejected the same, by way of passing the
impugned order dated 29.01.2017 and in order to quash the same, the present writ petition has been filed.
Mr.M.Govindan, learned Special Government Pleader, has taken notice for the respondents.
It is seen from the records that the petitioner has given a proper representation to all the respondents. But the third respondent even without
assigning proper reason, has simply rejected the representation by way of passing the impugned order dated 29.01.2017.
Considering the fact that necessary permission has been sought for only to conduct Cini Musical Orchestra Program and also considering that
the third respondent without assigning any reason has rejected the same, this Court is inclined to pass the following order.
In fine, this writ petition is allowed without costs and the impugned order dated 29.01.2017 passed by the third respondent is quashed and the
third respondent is strictly directed to consider the representation and dispose of the same as early as possible.