K.KUMAR Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The prayer in this writ petition is to direct the respondents to grant permission and necessary protection to conduct the programme namely ''Adal Padal'' on 11/5/2022 at 08.00 p.m. to 11.00 p.m. in connection with ''Thiru Vizha'' of Arulmighu Sri Bhadrakaliamman Thirukovil, Periyalur East, Pudukkottai District.

(2.) Heard the learned counsel appearing for the petitioner as well as the learned Government Advocate (Criminal Side) appearing on behalf of the respondents.

(3.) In an identical matter, a Division Bench of this Court in an order passed in W.P.(MD) No.8975 of 2017 dtd. 10/5/2017 [M.Sakthi Vs. State rep. by the Inspector of Police, Odapatti Police Station, Odapatti, Theni District], had granted permission to the petitioner therein to conduct cultural programme on certain conditions. In view of the above decision rendered by the Hon'ble Division Bench of this Court, this Court is inclined to extend the very same relief to the petitioner. Accordingly this Writ petition is disposed of with the following conditions: