P. MANI Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The issue involved in all the present six writ petitions being common, all the cases at hand are considered and decided by this common order.

(2.) The petitioners in these writ petitions seek a direction to the respondent police to give protection and permission to conduct Adal Padal programme in the respective temple festivals on various dates by considering their representations.

(3.) Heard M/s. A. Sakthishkumar and R.P. Murugan Raj, learned counsel for the petitioners and Mr. C. Emalias, learned Additional Public Prosecutor appearing for the respondent-State.