M.TAMILMURUGAN Vs. SUPERINTENDENT OF POLICE & ORS.

JUDGEMENT

(1.) This Writ Petition has been filed to direct the second respondent to grant permission and necessary police protection to perform the cultural program ie. Adal Padal in the event of "Arulmigu Sri Makaliyamman Thirukkovil Panguni Pongal Thiruvila" to be held on 11.04.2018 at about 09.00 pm., conducted by Arunthathiyar Uravinmurai at South Street, Ayankarisalkulam, Srivilliputhur Taluk, Virudhunagar District.

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

(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: