CHANDRASEKARAN Vs. INSPECTOR OF POLICE, ARANTHANGI POLICE STATION

JUDGEMENT

(1.) The petitioner, being the member of the Vizha committee of Arulmigu Kasi Viswanathar Temple at Thevarkudiruppu Village, Aranthangi Taluk, Pudukottai District, filed the Writ Petition seeking a direction to the respondent to consider the petitioner's representation dated 03.04.2018 and to grant permission and police protection to perform the programs such as Adal Padal programme on 23.04.2018 at night 09.00 p.m. to 12.00 p.m. in connection with "Chithirai Festival".

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

(3.) Taking into consideration the facts of the present case and the fact that such programmes are being organised and conducted in every villages all over the state, preventing the petitioner from conducting such programme in this particular village will amount to discrimination.