LAWS(MAD)-2018-6-2

MURUGESAN Vs. THE SUPERINTENDENT OF POLICE

Decided On June 06, 2018
MURUGESAN Appellant
V/S
The Superintendent Of Police Respondents

JUDGEMENT

(1.) This Writ Petition has been filed to direct the respondents to grant permission and protection for cultural event namely Adalpadal scheduled to be held on 06.06.2018 and 07.06.2018 at night 09.00 to 12.00 hours in connection with Vaikasi Festival in Arulmigu Sri Ramanathaswami Temple at Kattumavadi Village, Manamelkudi Taluk, Pudukkottai District, by considering the petitioner's representation dated 23.05.2018.

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

(3.) The learned counsel appearing for the petitioner submitted that this Court, by 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: