P. GUNASEELAN Vs. SUPERINTENDENT OF POLICE & ORS.

JUDGEMENT

(1.) The petitioner, being the member of the festival committee, made a representation to the respondents on 22.03.2018, seeking permission and adequate police protection to conduct cultural programme (Adal Padal) at Arulmigu Sree Karumbeeswarar Temple Chithirai Thiruvizha (Tamil New Year) situated at Jeyakondanilai Village, Thiruppathur Taluk, Sivagangai District on 14.04.2018 based on the petitioner's representation dated 22.03.2018.

(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: