D.MANORAJ Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This Writ Petition has been filed to direct the respondent to give protection and permission to the Kulatheivam festival in 'Sri Karkuvel Ayyanar Thirukovil' and "Adaal and Paadal" program conducted at 'Sri Karkuvel Ayyanar Thirukovil' at Vetrilingapuram, Sankarankovil Taluk, Tirunelveli District for Villupattu and Adal Padal scheduled on 13.04.2018 and 14.04.2018 at 10.00 pm to 04.00 am.

(2.) Heard the learned counsel appearing for the petitioner and the learned Government Advocate appearing for the respondent.

(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: