LAWS(MAD)-2018-4-1081

M.VEEMARAJ Vs. INSPECTOR OF POLICE

Decided On April 03, 2018
M.Veemaraj Appellant
V/S
INSPECTOR OF POLICE Respondents

JUDGEMENT

(1.) This writ petition has been filed to direct the respondent to grant permission and protection for cultural event namely Adalpadal scheduled to be held on 05.04.2018 at night 07.00 to 11.00 in connection with th "Temple Festival" in Arulmigu Sri Mariamman Kovil at K.pudupatti Village, Peraiyur Taluk, Madurai District by considering the petitioner's representation dated 21.03.2018.

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