LAWS(MAD)-2018-7-1355

S. RAMESH Vs. COMMISSIONER OF POLICE

Decided On July 19, 2018
S. RAMESH Appellant
V/S
COMMISSIONER OF POLICE Respondents

JUDGEMENT

(1.) This writ petition has been filed seeking a direction to the respondents to grant permission and protection for Adal Padal program in "Mulaippari Urchavam" scheduled to be held on 26.07.2018 at Arulmigu Sri Veyil Ugunthamman Thirukovil at Keelatheru, Thirupparakundram, Madurai by considering the petitioner's representation dated 16.07.2018.

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