RAMAR Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This writ petition has been filed seeking direction to the respondent to grant permission and protection to perform cultural event namely Adal Padal scheduled to be held on 29.05.2018 at night from 09.00 to 01.00 hours in connection with Vaikasi Thiruvizha in Arulmigu Sri Muthumariamman Temple at Veppankulam Village, Rajapalayam Taluk, Virudhunagar District by considering the petitioner's representation dated 16.03.2018.

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