A. DINESHKUMAR Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The petitioner has come forward with the present Writ Petition seeking a Writ of Mandamus directing the respondents to grant permission and protection for the "Adal Padal Dance" programme on 04.05.2018 at about 07.00 p.m., to 12.00 p.m., in the eve of Arulmigu Sri Raja Kaali Amman Temple Festival at Melamangalam Village, Periyakulam Taluk and Theni District, on the basis of the representation given by the petitioner dated 09.04.2018.

(2.) Heard the learned counsel appearing for the petitioner and the learned Government Advocate appearing for the respondents.

(3.) Taking into consideration the facts of the present case and the fact that such programmes are being organised 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.