SOLAIMALAI Vs. SUPERINTENDENT OF POLICE & ANR.

JUDGEMENT

(1.) The petitioner, being the member of the festival committee, made a representation to the respondents on 27.03.2018, seeking permission and adequate police protection to conduct cultural programme (Adal Padal) at Muthalamman Kaliamman Temple festival in Errampatti Village and Post, Vadipatti Taluk, Madurai District on 05.04.2018 at about 07.00 p.m. to 11.00 p.m. based on the petitioner's representation dated 27.03.2018.

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