LAWS(MAD)-2018-7-1385

R. VANNIYAPERUMAL Vs. SUPERINTENDENT OF POLICE

Decided On July 20, 2018
R. Vanniyaperumal 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 necessary police protection to perform the cultural programme (ie) Adal padal Dance programme on 25.07.2018 at 7.00 pm to 11.00 pm in the festival of Arulmighu Sri Pookaliamman Thirukovil at Pillur Post, Sivagangai taluk, Sivagangai District.

(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.