MUTHUKUMAR Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The petitioner has come forward with this Writ Petition seeking a Writ of Mandamus directing the respondents to give permission and police protection to conduct cultural program (Music and Dance) on 01.08.2018 during the temple festival of Arulmigu Sri Ayyanar Temple situated at Singathakurichi Vangarampatti Village, Mathur Post, Kulathur Taluk, Pudukkottai District, by considering the representation of the petitioner dated 16.07.2018.

(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.