AJAIKUMAR Vs. SUPERINTENDENT OF POLICE & ORS.

JUDGEMENT

(1.) This writ petition has been filed to direct the 2nd respondent to grant permission and protection to conduct Adal Padal Programme on 09.04.2018 in the eve of "Panguni Urchava Thiruvila" to Sri Muthumariamman Temple situated at Karambaiyan, Pattukottai Taluk, Thanjavur District in pursuant to the petition dated 26.03.2018.

(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 read as follows: