M S GUNASEKARAN Vs. SUPERINTENDANT OF POLICE, MADURAI

JUDGEMENT

(1.) This writ petition has been filed seeking direction to the respondents to grant permission to perform the programme of Adal Padal on 08.04.2018, at about 07.00 pm to 12.00 pm performing by the Red Indians Nadana Kuzhu in connection with temple festival at Arulmigu Sri Akkini Mariamman Thirukkovil, situated at Athipatti, Peraiyur Taluk, Madurai District and to provide adequate police protection, based on the petitioner's representation dated 30.03.2018.

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