PA SU MOHAN Vs. SUPERINTENDENT OF POLICE NAMMAKKAL

JUDGEMENT

(1.) MR.K.Balasubramanian, the learned Special Government Pleader, takes notice for the respondents.

(2.) THIS writ petition has been filed challenging the order of the third respondent, dated 11.12.2010, refusing to grant permission to the petitioner to conduct the festival program, scheduled to be held on 05.01.2011 and 06.01.2011, at Sengunthar Arulmigu Om Kaliamman temple Thirukovil, Pallipalayam, Namakkal 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.