LAWS(MAD)-2018-6-1617

SENTHILKUMAR Vs. SUPERINTENDENT OF POLICE AND OTHERS

Decided On June 22, 2018
SENTHILKUMAR Appellant
V/S
SUPERINTENDENT OF POLICE AND OTHERS Respondents

JUDGEMENT

(1.) This Writ Petition has been filed seeking a direction to the respondents herein to grant permission and protection to conduct the 'Adalum Padalum' dance programme on 29.06.2018 from 8.00 p.m. to 11.00 p.m. in pursuant to the Varudabishegam Festival of Arulmigu "Sri Thirumundar Swamy" Temple situated at Vallavari East Village, Vallavari Post, Aranthangi Taluk, Pudukkottai District, by considering the petitioner's representation dated 19.06.2018.

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

(3.) Though the larger relief is sought for in this writ petition, the learned counsel appearing for the writ petitioner is now restricting his prayer by stating that it would suffice that if a direction is issued to the respondent only to grant permission to conduct the "Adal Padal" programme.