LAWS(MAD)-2018-7-1453

JEYARAJ Vs. THE SUPERINTENDENT OF POLICE

Decided On July 26, 2018
JEYARAJ Appellant
V/S
The Superintendent Of Police Respondents

JUDGEMENT

(1.) The petitioner has come forward with this Writ Petition seeking a Writ of Mandamus directing the second respondent to grant permission and police protection to conduct the programme namely, Adal Padal in Aathi Veilukanthamman and Arulmigu Sri Kaliyamman Temple Festival on 5/8/2018 from 08.00 p.m. to 11.30 p.m. at Mela Street, Ettaiyapuram, Tuticorin District, on the basis of the petitioner's representation dtd. 21/7/2018 and 24/7/2018.

(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.