LAWS(MAD)-2018-4-1115

M.RAMESH Vs. SUPERINTENDENT OF POLICE & ORS.

Decided On April 03, 2018
M.RAMESH Appellant
V/S
Superintendent Of Police And Ors. Respondents

JUDGEMENT

(1.) This writ petition has been filed to direct the respondents to grant permission and necessary police protection to perform the cultural programme (ie.,) Adal Padal Dance programme on 30.04.2018 at 07.00pm to 11.00pm in the festival of Arulmighu Sri Annai Kowmariamman Thirukovil, Sri Bathra Kaliamman Thirukovil at Odaipatti, Theni District.

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