S. PALRAJ Vs. SUPERINTENDENT OF POLICE AND OTHER

JUDGEMENT

(1.) The petitioner has come forward with this Writ Petition seeking a Writ of Mandamus directing the respondent to grant permission to perform the programmes such as Adal Padal festival on 13.06.2018 at night 07.00pm., to 11.00pm., at Arulmigu Sri Kaliamman Kovil Thirukovil is situated at Puduchinnaiahpuram, Kandasamypuram Post, Tuticorin District and to provide adequate police protection based on the petitioner's representation dated 20.04.2018.

(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, this Court is of the view that preventing the petitioner from conducting such programme in this particular village will amount to discrimination.