LAWS(MAD)-2018-4-1378

ALAGUVEL Vs. SUPERINTENDENT OF POLICE, RAMANATHAPURAM DISTRICT

Decided On April 20, 2018
Alaguvel Appellant
V/S
Superintendent Of Police, Ramanathapuram District Respondents

JUDGEMENT

(1.) The petitioner has come forward with this Writ Petition seeking a Writ of Mandamus directing the respondent to grant permission and protection for cultural event namely Adal Padal scheduled to be held on 03.05.2018 at night 09.00 p.m to 01.00 a.m hours in connection with "Chithirai Festival" in Arulmigu Sri Kaliamman Temple at Sammanthavayal Village, Thiruvadanai Taluk, Ramanathapuram District, by considering the petitioner's representation dated 05.04.2018.

(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.