LAWS(MAD)-2018-7-1176

P. PARAMASAMY Vs. INSPECTOR OF POLICE

Decided On July 10, 2018
P. Paramasamy Appellant
V/S
INSPECTOR OF POLICE Respondents

JUDGEMENT

(1.) This Writ Petition has been filed seeking a direction to direct the respondent to grant permission to conduct Adal Padal dance program from 12.07.2018 to 14.07.2018 at night from 7 p.m., to 11 p.m., in pursuance of the temple festival the Arulmighu Sri Pidariamman, Sri Muthalamman Temple situated at Kattakammanpatti village, Nilakottai Taluk, Dindigul District.

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

(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.