K GANESAN Vs. SUPERINTENDENT OF POLICE, MADURAI DISTRICT

JUDGEMENT

(1.) This writ petition has been filed to direct the respondents to permit the petitioner to conduct the cultural function viz., "Aadal Padal" during the temple festival of "Sri Krishnan Kovil", A.Thottiyapatti Village, Peraiyur Taluk, Madurai District on 15.04.2018 from 07.00pm and further direct the respondent to give adequate police protection for the above said programme by considering the petitioner's representation dated 22.03.2018.

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