LAWS(MAD)-2018-4-1207

P.MANIKANDAN Vs. SUPERINTENDENT OF POLICE & ANR.

Decided On April 06, 2018
P.Manikandan Appellant
V/S
Superintendent Of Police And Anr. Respondents

JUDGEMENT

(1.) This Writ Petition has been filed to direct the the 2nd respondent to grant permission for conducting the "Adal Padal Kalai Nigalchi" on 10.04.2018 at Arulmiku Selvamariyamman Kovil situated at M.Puliyankulam, South Colony, Thirumangalam Taluk, Madurai District by considering the petitioner's representation dated 02.04.2018.

(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: