KALIRAJ Vs. INSPECTOR OF POLICE, PATTIVEERANPATTI POLICE STATION

JUDGEMENT

(1.) This writ petition has been filed seeking direction to the respondent to grant permission to perform the Adal Padal Programme on 11.04.2018 at night 07.00 p.m., to 12.00 p.m., in Arulmigu Sri Mariamman Thirukovil is situated at Nellur Colony, Nellur Post, Athur Taluk, Dindigul District and to provide adequate police protection based on the petitioner's representation dated 03.04.2018.

(2.) Heard the learned counsel appearing for the petitioner and the learned Additional Government Pleader appearing for the respondent.

(3.) The learned counsel appearing for the petitioner submitted that this Court, by the order dated 24.07.2017, in WP(MD)No.13517 of 2017, passed an order, directing the respondent therein to consider the representation of the petitioner, subject to certain conditions and any other reasonable restrictions that may be imposed by the respondent in the interest of public and to preserve the law and order. The conditions imposed in the said order read as follows: