M. MAHENDRAN Vs. SUPERINTENDENT OF POLICE AND OTHER

JUDGEMENT

(1.) This Writ Petition has been filed seeking a direction to the respondents herein to grant permission and to provide police protection and to conduct the "Aadalum Paadalum" dance Programme on 16.08.2018 from 08.00 p.m., to 12.00 pm., in pursuant to the 'Aadi Thiruvizha' of Arulmigu Bathrakaliamman Thirukoil, situated at Manthithoppu Village and Post, Kovilpatti Taluk, Thoothukudi District, by considering the petitioner's representation dated 24.07.2018.

(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 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.