VEERAMANI Vs. SUPERINTENDENT OF POLICE & ANR.

JUDGEMENT

(1.) This Writ Petition has been filed to direct the respondents herein to grant permission and to provide police protection to conduct the "Aadalum Paadalum" dance programme on 13.04.2018 in pursuant to the Kumbabishegam of Arulmigu Agni Veeranar Thirukoil, situate at Poongudikadu Village, Peravurani Taluk, Thanjavur District, by considering the petitioner's representation dated 02.04.2018.

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