J.MANIKANDAN Vs. SUPERINTENDENT OF POLICE & ANR.

JUDGEMENT

(1.) This writ petition has been filed to direct the 2nd respondent to grant appropriate permission and adequate police protection to conduct the "Adal Padal dance Programme" on 08.04.2018 on the eve of the "Kodai Vizha" in "Sri Kottai Vazh Iyyan Thirukovil" situates in Omarikadu Village, Thoothukudi District based on the petitioner's representation dated 31.03.2018.

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