LAWS(MAD)-2022-5-18

A.GNANAPALAM NADAR Vs. DEPUTY SUPERINTENDENT OF POLICE

Decided On May 11, 2022
A.Gnanapalam Nadar Appellant
V/S
DEPUTY SUPERINTENDENT OF POLICE Respondents

JUDGEMENT

(1.) The prayer in this writ petition is to direct the respondents herein to grant permission and to provide police protection to conduct the "Thiru Vizha" followed by cultural programs including the dance program (Adal Padal) schedule to be at 08.00 pm., to 11.00 pm, on 12/5/2022 & 13/5/2022 at Arulmigu Sri Bhadrakaliamman Kovil, Konampatti, Sattur Taluk, Virudhunagar District.

(2.) Heard the learned counsel for the petitioner as well as the learned Government Advocate (crl.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.