SENTHURKUMAR Vs. INSPECTOR OF POLICE, THIRUVENKATAM POLICE STATION

JUDGEMENT

(1.) This writ petition has been filed seeking direction to the respondent to grant permission and protection for conducting cultural event namely Adalpadal, scheduled to be held on 09.05.2018 at night 08.00 to 01.00 hours, in connection with the Chithirai Festival in Arulmigu Sri Mariamman Kovil at Chinna kalambu Village, Tirunelveli District, by considering the petitioner's representation dated 16.03.2018.

(2.) Heard the learned counsel appearing for the petitioner and the learned Government Advocate appearing for the respondent.

(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 respondent therein to consider the representation of the petitioner, subject to certain conditions and any other reasonable restrictions that may be imposed by the respondent in the interest of public and to preserve the law and order. The conditions imposed in the said order read as follows: