LAWS(MAD)-2018-6-1621

PALANICHAMY Vs. SUPERINTENDENT OF POLICE

Decided On June 22, 2018
PALANICHAMY Appellant
V/S
SUPERINTENDENT OF POLICE Respondents

JUDGEMENT

(1.) This Writ Petition has been filed seeking a direction to the respondents to grant permission to perform program of 'Adal Padal' on 01.07.2018 night at about 8.00 p.m to 12.00 p.m Arulmigu Poornadevi, Pushikaladevi, Sri Thiruvettaipothi Ayyanar Thirukoil, situates at Vadugapatti Village, Srivilliputhur Taluk, Virudhunagar District and to provide adequate police protection based on the petitioner's representation dated 15.06.2018.

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

(3.) Though the larger relief is sought for in this writ petition, the learned counsel appearing for the writ petitioner is now restricting his prayer by stating that it would suffice that if a direction is issued to the respondents only to grant permission to conduct the "Adal Padal" programme.