MANIKANDAN Vs. INSPECTOR OF POLICE & ORS.

JUDGEMENT

(1.) This writ petition has been filed seeking to quash the rejection order passed by the second respondent dated 27.03.2018 and consequently direct the second respondent to grant permission and protection to conduct Adalpadal programme, scheduled to be held on 05.04.2018 in connection "Urchava Festival" in Arulmigu Sri Kaliamman Kovil at Chokkalingapuram Village, Aathur Taluk, Dindigul District.

(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: