T. RAJAMANI NADAR Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The petitioner has come forward with this Writ Petition seeking a Writ of Mandamus directing the respondents to grant permission and police protection to perform the Adal Padal program, by the Madurai Abinaya Sri Nadanakuzhu, on 07.05.2018 night at about 07.00 PM to 12.00 PM in connection with Arulmigu Sri Patrakaliamman Thirukkovil Festival, situated at Thennampatti Village, Kadambur Post, Ottapidaram Taluk, Tuticorin District, based on the petitioner's representation dated 20.04.2018.

(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 organised 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.