R. MATHIYALAGAN Vs. SUPERINTENDENT OF POLICE AND OTHER

JUDGEMENT

(1.) This Writ Petition has been filed seeking a direction to the respondents to grant permission and to provide police protection to conduct the "Aadalum Paadalum" dance programme on 13.08.2018 from 08.00 p.m., to 12.00 p.m., in pursuant to the Santhanakappu Thiruvizha of Arulmigu Irattai Vinayagar Thirukoil, situated at Keelapulavankadu Village, Varappur Post, Pudukkottai Taluk and District, by considering the petitioner's representation dated 25.07.2018.

(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, preventing the petitioner from conducting such programme in this particular village will amount to discrimination.