S. VELLAIAH Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) This writ petition has been filed seeking direction to the respondent to grant permission to perform the programme of Adal padal on 09.05.2018 at about 07.00 p.m. to 12.00 a.m. at Arulmigu Sri Kabaleswari Amman Thirukovil, situated at Mela Athoor, Tiruchendur Taluk, Tuticorin District and to provide adequate police protection, based on the petitioner's representation dated 24.03.2018.

(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: