LAWS(MAD)-2018-7-1430

V. JEYARAMAN Vs. SUPERINTENDENT OF POLICE AND OTHERS

Decided On July 25, 2018
V. Jeyaraman Appellant
V/S
SUPERINTENDENT OF POLICE AND OTHERS Respondents

JUDGEMENT

(1.) The petitioner has come forward with this Writ Petition seeking a Writ of Mandamus directing the respondents to grant permission and protection for Aadal Padal program perform in "Ther Thiruvizha" at Arulmigu Sri Mahamariamman Thirukovil at Konappampatti Village and Post, Musiri Taluk, Trichy District, scheduled to be held on 31/7/2018, by considering the representation of the petitioner dtd. 16/7/2018.

(2.) Heard the learned counsel appearing for the petitioner and the learned Government Advocate 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, preventing the petitioner from conducting such programme in this particular village will amount to discrimination.