LAWS(MAD)-2018-7-1375

K.VINOTHAGAN Vs. SUPERINTENDENT OF POLICE

Decided On July 20, 2018
K.Vinothagan Appellant
V/S
SUPERINTENDENT 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 perform in "Kuthirai Eduppu Thiruvizha" scheduled to be held on 26.07.2018 at 08.00 pm to 12.00 pm at Arulmigu Sri Ayyanar Thirukovil at Melakudiyiruppu, Avanthangottai Post, Aranthangi Taluk, Pudukkottai District by considering petiitioner's representation dated 18.07.2018.

(2.) Heard the learned counsel appearing for the petitioner and the learned Additional Government Pleader 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.