LAWS(MAD)-2018-8-617

V. ALAGARSAMI Vs. SUPERINTENDENT OF POLICE AND OTHERS

Decided On August 02, 2018
V. Alagarsami Appellant
V/S
SUPERINTENDENT OF POLICE AND OTHERS Respondents

JUDGEMENT

(1.) This Writ Petition has been filed seeking a direction to the respondents to grant permission to perform the program of Adal Padal on 05.08.2018 night at about 07.00 p.m. to 12.00 p.m. in connection with temple festival at Arulmigu Sri Ayyanar Kovil is situated at Ayyanarkovilpatti, Karapatti Post, Marungapuri Taluk, Trichy District and to provide adequate police protection considering the representation dated 30.07.2018.

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

(3.) Taking into consideration the facts of the present case and the fact that such programmes are being organized and conducted in every village all over the state, preventing the petitioner from conducting such programme in this particular village will amount to discrimination.