M. CHINNASAMY Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The writ petition has been filed by the petitioner to direct the respondent to permit the petitioner to run a stage program of adalum padalum by the trained performers at 06.00 p.m., to 10.00 p.m., on Saturday 14.04.2018 for the purpose of entertain the devotees of arulmigu Pechiamman and the people of our village while celebration the Pechiamman urchavam festival of our village T.Renganathapuram, Thamminayacken patty Post, Uthamapalayam Taluk, Theni District.

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