LAWS(MAD)-2022-4-58

S.RAMACHANDRAN Vs. DEPUTY SUPERINTENDENT OF POLICE

Decided On April 28, 2022
S.RAMACHANDRAN Appellant
V/S
DEPUTY SUPERINTENDENT OF POLICE Respondents

JUDGEMENT

(1.) ' G.K.Ilanthiraiyan, J. 1.The prayer in this writ petition is to direct the respondents herein to grant permission and to provide police protection to perform the cultural program (ie.,) Adal Padal on 29/4/2022 at 07.00 PM to 10.00 PM in the evening of Chithirai Thiruvizha at "Arulmigu Sri Kali Amman, Arulmigu Sri Karuppanna Swami Thiru Kovil" Ernakkalapuram Village, Sanarpatti, Dindigul District.

(2.) Heard the learned counsel for the petitioner as well as the learned Additional Public Prosecutor 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. The said conditions read as follows: