P.VEERAPANDI Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This writ petition has been filed to direct the respondent to grant permission and protection for the "Aadal Padal Dance" programme on 04.04.2018 at about 07.00pm to 12.00pm., in the eve of Arulmigu Sri Manthai Amman Kovil Temple Festival at Viralimayanpatti Post, Nilakkottai Taluk, Dindigul District. On 04.04.2018 for the "Aadal Padal Dance" programme on the basis of the representation given by the petitioner dated 29.03.2018.

(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 respondents 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: