MANICKAVASU Vs. STATE AND OTHERS

JUDGEMENT

(1.) This Writ Petition has been filed seeking a direction to the respondents to grant permission for conducting the Karakatam Program on 17.06.2018, at about 10.00 pm to 2.00 a.m, in connection with the Festival of Arulmighu Sri Vinayagar and Sri Mariamman temple which is situated at Palinganatham Village, Kallaudi Police limit, Ariyalur Taluk, Ariyalur District on the basis of the petitioner's representation dated 11.06.2018.

(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.