S.MURUGAN Vs. SUPERINTENDENT OF POLICE & ANR.

JUDGEMENT

(1.) The petitioner, being the member of the festival committee, made a representation to the respondents on 4/4/2018, seeking permission and adequate police protection to conduct cultural programme (Adal Padal) at Arulmighu Sri Muthumariamman Thirukovil at Umayathevar Tholuvu, Keelakoodalur Post, Koodalur, Theni District on 25/4/2018 at about 7.00 p.m. to 11.00 p.m. based on the petitioner's representation dtd. 4/4/2018.

(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 dtd. 24/7/2017, 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: