LAWS(MAD)-2018-4-1055

KALLANKONDAN Vs. INSPECTOR OF POLICE

Decided On April 02, 2018
Kallankondan Appellant
V/S
INSPECTOR OF POLICE Respondents

JUDGEMENT

(1.) This writ petition has been filed seeking direction to the respondent to grant permission and protection for conducting cultural event namely Adalpadal, scheduled to be held on 10.04.2018 at night 09.00 to 01.00 hours in connection with the Kodai vizha at Arulmigu Sri Veera Mariamman Kovil at Mangudi Village, Sankarankovil Taluk, Tirunelveli District, by considering the petitioner's representation dated 16.03.2018.

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

(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: