T SELVAMUTHUKUMAR Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) MR.S.Gopinathan, the learned Additional Government Pleader, takes notice for the respondents.

(2.) THIS writ petition has been filed challenging the order of the second respondent, dated 1.12.2010, refusing to grant permission to the petitioner to conduct a dance programme during the festival of Bhagavathiamman Temple, at Kollukattuvalasu, Vengambur Village, Erode District.

(3.) THE learned counsel appearing for the petitioner had relied on certain earlier orders passed by this Court in support of his contentions. In the order, dated 22.1.2009, made in W.P.No.791 of 2009, (V.K.KARTHIKEYAN Vs. THE SUPERINTEDENT OF POLICE AND ANOTHER) and in the order, dated 12.8.2010, made in W.P.No.15952 of 2010, (S.SARAVANAN Vs. THE SUPERINTEDENT OF POLICE, NAMAKKAL DISTRICT, NAMAKKAL AND ANOTHER), this Court, in similar circumstances, as in the present case, had granted permission to the petitioners therein to conduct the dance programmes at the temple festivals concerned, by imposing certain specific conditions.