LAWS(MAD)-2018-6-1080

S. MOTTAIYASAMY Vs. STATE

Decided On June 14, 2018
S. Mottaiyasamy Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) This Writ Petition has been filed seeking a direction to the respondents to permit the petitioner to conduct the cultural function viz., Musical and Aadal Padal during the temple festival of "Pool Udayar Sastha Temple", Ayyanaroothu, Kayathar Taluk, Thoothukudi District on 24.06.2018 between 8.00 p.m., to 12.00 a.m., and further direct the respondents to give adequate police protection for the above said programme.

(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, preventing the petitioner from conducting such programme in this particular village will amount to discrimination.