OCHA THEVAR Vs. SUPERINTENDENT OF POLICE & ORS.

JUDGEMENT

(1.) This writ petition has been filed, seeking direction to the respondents 2 and 3 to grant permission and protection for conducting cultural event namely Aadal padal scheduled to be held on 07.04.2018 at night, in connection with Panguni Festival in Arulmigu Sri Manthai Amman Kovil at Kurukkam Patti Village, Usilampatti Taluk, Madurai District, by considering the petitioner's representation dated 26.03.2018.

(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 reads as follows: