MURUGESAN Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The prayer in this writ petition is to direct the second respondent to grant permission and police protection to conduct the programme namely ''Adal Padal'' on 11/5/2022 from 07.00 p.m. to 11.00 p.m. in Arulmighu Sri Muthu Mariyamman Temple ''Chithirai Festival'' in the petitioner's village (Thirunaloor Village, Aranthangi Taluk, Pudukkottai District) on the basis of the petitioner's representation dtd. 9/5/2022.

(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: