A.MUNIYASAMY Vs. SUPERINTENDENT OF POLICE & ORS.

JUDGEMENT

(1.) This writ petition has been filed seeking direction to the respondents to grant permission to conduct Aadal Padal programme on 07.04.2018 in the village temple namely Arulmigu Kaliamman Thirukovil, situated at T.Rajagopalanpatti Village, Andipatti Taluk, Theni District, by considering the petitioner's representation dated 28.03.2018.

(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 reads as follows: