LAWS(MAD)-2018-7-1406

RAVI Vs. THE SUPERINTENDENT OF POLICE AND OTHERS

Decided On July 24, 2018
RAVI Appellant
V/S
THE SUPERINTENDENT OF POLICE AND OTHERS Respondents

JUDGEMENT

(1.) This Writ Petition has been filed seeking a direction, directing the second respondent to grant permission and protection for cultural event namely Adalpadal scheduled to be held on 25/7/2018 at night 09.00 p.m., to 12.00 a.m., in connection with "Aadi Festival" in Arulmighu Sri Bidariamman Thirukovil at Senthangudi Village, Alangudy Taluk, Pudukkottai District, by considering the petitioner's representation dtd. 20/7/2018.

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