LAWS(MAD)-2018-6-1636

A. MURUGESAN Vs. SUPERINTENDENT OF POLICE AND OTHERS

Decided On June 25, 2018
A. MURUGESAN Appellant
V/S
SUPERINTENDENT OF POLICE AND OTHERS Respondents

JUDGEMENT

(1.) This Writ Petition has been filed seeking a direction to the respondents to give permission and protection to conduct the program (Aadal Padal) on 02.07.2018 to be conducted in Sri Sri Mariamman Temple, Naduppatti, Manappari, Trichy District by considering the representation dated 21.06.2018.

(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.