S.PERUMAL Vs. SUPERINTENDANT OF POLICE & ANR.

JUDGEMENT

(1.) This writ petition has been filed seeking direction to the second respondent to grant permission to conduct Aadal Paadal (Dance Programme) on 05.04.2018 at about 7.00 p.m. to 10.00 p.m. for one day to celebrate the festival in Arulmigu Sri Muthalamman Thirukovil, situated in Sakkarapatti Village, Alagapuri, Lakshmipuram, Theni District, and consequently give adequate police protection to the festival.

(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 read as follows: