LAWS(MAD)-2018-7-1452

RAJENDRAN Vs. SUPERINTENDENT OF POLICE

Decided On July 26, 2018
RAJENDRAN Appellant
V/S
SUPERINTENDENT OF POLICE Respondents

JUDGEMENT

(1.) The petitioner has come forward with this Writ Petition seeking a Writ of Mandamus directing the respondents to give permission and protection for cultural event namely Adal Padal scheduled to be held on 31/7/2018 at night 09.00 p.m. to 12.00 a.m. in connection with "Aadi Festival" in Arulmigu Sri Alathur Neeliamman Kovil at R.Kurichipatti, Alathur Village, Illupur Taluk, Pudukkottai District, by considering the petitioner's representation dtd. 11/7/2018.

(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.