S.PANDIAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This writ petition has been filed seeking direction to the respondent to grant permission and protection for the Adal Padal dance programme on 12.04.2018 at about 07.00 pm to 12.00 pm in the eve of Arulmigu Sri Kaali Amman kovil Temple Festival at S.Azhagapuri, Kamatchipuram post, Uthamapalayam Taluk, Theni District, on the basis of the representation given by the petitioner dated 28.03.2018.

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

(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: