MARIMUTHU Vs. THE SUPERINTENDANT OF POLICE AND OTHERS

JUDGEMENT

(1.) This writ petition has been filed seeking a direction to the respondents to grant permission to perform the program of 'Adal Padal' on 28.07.2018 night at about 8.00 p.m. to 12.00 p.m. at Arulmigu Sri Muthu Mariamman Thirukovil, situated at Manamadurai, Sivagangai District and to provide adequate police protection based on the petitioner's representation dated 10.07.2018.

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

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