R.RAMAKRISHNAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This writ petition has been filed to direct the respondents to grant permission and protection for Sri Arulmigy Kaliayamman and Bhavathiyamman Temple at M.Vadipatti, Dindigul District on 04.04.2018 and for the "Aadal Padal Dance" programme on the basis of the representation given by the petitioner dated 25.03.2018.

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

(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: