CHELLADURAI Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The petitioner has made a representation to the respondent on 04.04.2018, seeking permission and give police protection to conduct the "Aadalum Paadalum" dance program on 27.04.2018 in pursuance to the festival of "Sri Thirumuga Varachithi Vinayagar Temple" situated at Singathirumugappatti, Kannagottai, Devakottai Taluk, Sivagangai District.

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