LAWS(MAD)-2018-6-1023

ARUN Vs. STATE AND OTHERS

Decided On June 12, 2018
ARUN Appellant
V/S
STATE AND OTHERS Respondents

JUDGEMENT

(1.) This Writ Petition has been filed seeking a direction to the respondents to grant permission and give necessary police protection for conducting the Adal Padal Innesai Programme on 17.06.2018, at about 7.00 pm to 1.00 a.m, in connection with the Festival of Arulmighu Sri Valampuri Vinayagar Temple and other 11 Temples, which is situated at palinganatham Village, Kallakudi Police limit, Ariyalur Taluk, Ariyalur District on the basis of the petitioner's representation dated 04.06.2018.

(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 organized and conducted in every village all over the state, preventing the petitioner from conducting such programme in this particular village will amount to discrimination.