K.NIVAS Vs. SUPERINTENDANT OF POLICE & ANR.

JUDGEMENT

(1.) This writ petition has been filed seeking for a direction to the second respondent to consider the petitioner's representation dated 13.04.2018 to grant permission to conduct the "Kovil Thiruvizha" as well as other programmes and also to conduct the "Aadal Padal" on 27.04.2018 at about 06.00 p.m. to 11.00 p.m., in temple namely "Shree Thirowpathiamman Kovil" at Santhaipettai, Thathaiyangarpetti, Musiri Taluk, Trichy District.

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

(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: