V. RAVICHANDRAN Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The petitioner has come forward with this Writ Petition seeking a Writ of Mandamus directing the respondents to grant permission and necessary police protection to perform the cultural programme (ie.,) Adal Padal Dance Programme at about 07.00 p.m. to 12.00 p.m. on 02/05/2018 in temple namely "Arulmigu Sri Kaali Amman Kovil Temple" at Kamarajapuram Post, Bodi Taluk and Theni District.

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

(3.) Taking into consideration the facts of the present case and the fact that such programmes are being organised 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.