K.RAJENDRAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This writ petition has been filed by the petitioner to direct the respondent herein to grant permission and to provide police protection to conduct the "Aadalum Paadalum" dance programme on 20/4/2018 from 08.00 p.m., to 12.00 p.m., in pursuant to the "Chithirai Thiruvizha" of Arulmigu Sree Sithi Vinayagar Thirukoil, situated at Chettikulam South bund, Alangudi, Pudukkottai District, by considering the petitioner's representation dtd. 9/4/2018.

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

(3.) The learned counsel appearing for the petitioner submitted that this Court, by the order dtd. 24/7/2017, 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: