J. LIYANDER JIM DAVIS Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner, being the President of the festival committee, made a representation to the respondent on 07.04.2018, seeking permission and adequate police protection to conduct cultural programme (Adal Padal) in connection with the Thiruvizha of St.Soosiyappar Temple, situated at vazhaikollai Village, Alangudi Taluk, Pudukkotai District, on 30.04.2018, based on the petitioner's representation dated 07.04.2018.

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