M.S. MURUGAN Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The petitioner has come forward with this Writ Petition seeking a Writ of Mandamus, to direct the second respondent to give permission and necessary police protection to perform the Aadal Padal Programme on 02.05.2018 in connection with the temple festival of Arulmigu Sri Muthalamman Kovil, at D.Amsapuram, Genguvarpatti Post, Periyakulam Taluk, Theni District, based on the petitioner's representations dated 21.04.2018.

(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, this Court is of the view that preventing the petitioner from conducting such programme in this particular village will amount to discrimination.