OCHA THEVAR Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The petitioner is one of the Members of the Thiruvizha Festival Committee of Arulmigu Sri Kaliamman Kovil at Chiraiparai Village, Andipatti Taluk, Theni District, filed the Writ Petition directing the second respondent to accord permission for conducting Adal Padal Programme on 25.04.2018 at night 07.00 p.m., to 12.00 a.m., in Arulmigu Sri Kaliamman Kovil at Chiraiparai Village, Andipatti Taluk, Theni District and to provide adequate police protection based on the petitioner's representation, dated 16.04.2018.

(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: