CHELLAPANDI Vs. SUPERINTENDENT OF POLICE & ORS.

JUDGEMENT

(1.) This writ petition has been filed to direct the 2nd respondent to grant permission and protection for cultural event namely Aadal Padal scheduled to be held on 12.04.2018 at night in connection with "Pankuni Fetival" in Arulmigu Sri Santhana Mariamman Temple at 33rd Ward, Muthuramalingam 4th Street, Karuvelnayakan Patti, Kunnur Post, Theni District by considering the petitioner's representation dated 03.03.2018.

(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: