P.SIVARAJ Vs. SUB

JUDGEMENT

(1.) This Writ Petition has been filed to direct the respondents herein to grant permission and to provide police protection to conduct the 'villupattu' programme and to use loudspeaker on 10.04.2018 from 06.00 p.m., to 12.00 a.m., in pursuant to the 'Kodai Vizha' of Arulmigu Sree Vadakasi Amman - Sree Muppidathi Amman Thirukoil, situated at Thalvaipuram, Poikaimedu Post, Sankarankoil Taluk, Tirunelveli District, by considering the petitioner's representation dated 26.03.2018.

(2.) Heard the learned counsel appearing for the petitioner and the learned Government Advocate 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 respondents therein to consider the representation of the petitioner, subject to certain conditions and any other reasonable restrictions that may be imposed by the respondents in the interest of public and to preserve the law and order. The conditions imposed in the said order read as follows: