LAWS(MAD)-2018-4-1071

VANARAJ Vs. SUPERINTENDENT OF POLICE & ORS.

Decided On April 02, 2018
Vanaraj Appellant
V/S
Superintendent Of Police And Ors. Respondents

JUDGEMENT

(1.) This writ petition has been filed to direct the 2nd respondent to grant permission and protection for cultural event namely Aadal Padal scheduled to be held on 04.04.2018 at night in connection with "Pankuni Festival" in Arulmigu Sri Raakaatchi Amman Temple at Kadaiveethi Street, Lower Camp, Uthamapalayam Taluk, Theni District by considering the petitioner's representation dated 12.03.2018.

(2.) Heard the learned counsel appearing for the petitioner and the learned Government Advocate 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: