LAWS(MAD)-2018-7-1502

SENTHIL Vs. SUPERINTENDENT OF POLICE AND OTHER

Decided On July 31, 2018
SENTHIL Appellant
V/S
Superintendent Of Police And Other Respondents

JUDGEMENT

(1.) This Writ Petition has been filed seeking a direction to the respondents to grant permission to perform the program of 'Adal Padal' on 03.08.2018 night at about 08.00 pm., to 12.00 pm., in connection with temple festival at Arulmighu Sri Muthalamman is situated at V.Pudur, Thirupathur Taluk, Sivagangai District and to provide adequate police protection based on the petitioner's representation dated 24.07.2018.

(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, preventing the petitioner from conducting such programme in this particular village will amount to discrimination.