SARAVANAN Vs. THE SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The petitioner has come forward with this Writ Petition seeking a Writ of Mandamus directing the respondents to accord permission and give adequate police protection to the cultural programm ( Adal Padal) to be conducted at Arulmighu Sree Meenakshi Sundareshwarar Temple Festival in Muraiyur, Thirupathur Taluk, Sivagangai District on 26.060.2018 at about 07.00 p.m. to 11.00 p.m. based on the petitioner's representation dated 19.06.2018.

(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.