MUTHURAJA Vs. INSPECTOR OF POLICE, PATTIVEERANPATTI POLICE STATION

JUDGEMENT

(1.) This writ petition has been filed seeking direction to the respondent to grant permission to perform the programme such as Adal Padal festival on 06.04.2018 at night 07.00 p.m. to 12.00 p.m. in the eve of Agathapatti Arulmigu Sri Kaliamman Thirukovil, situated at M.Vadipatti, Nilakkottai Taluk, Madurai District and to provide adequate police protection, based on petitioner's representation dated 02.04.2018.

(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: