LAWS(MAD)-2018-7-1166

R. VENKADASUBBIAH Vs. SUPERINTENDENT OF POLICE AND OTHERS

Decided On July 09, 2018
R. Venkadasubbiah Appellant
V/S
SUPERINTENDENT OF POLICE AND OTHERS Respondents

JUDGEMENT

(1.) This Writ Petition has been filed seeking a direction to the respondents to grant permission and protection for Adal Padal program by "Muthalamman Adal Padal" in "Thiruvizha" scheduled to be held on 17.07.2018 at 8.00 p.m., Thenkilakkutheru, Thiruvadanai, Ramanathapuram District by considering the petitioner's representation, dated 26.06.2018.

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