SELVARAJ Vs. SUPERINTENDENT OF POLICE AND OTHER

JUDGEMENT

(1.) This writ petition has been filed seeking a direction to the 2nd respondent to grant permission and police protection to conduct the programme namely Karagattam in Arulmighu Sri Muppidathi Amman Temple "Kodai" festival on 23.07.2018 and 24.07.2018 at about 10.00 p.m. - 03.00 a.m. in the petitioner's Village (Keela Kuthapanchan Village), Aalankulam Taluk, Tirunelveli District on the basis of the petitioner's representation dated 03.07.2018.

(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, this Court is of the view that preventing the petitioner from conducting such programme in this particular Village will amount to discrimination.