P.SANKARKUMAR Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This writ petition has been filed seeking direction to the respondent to grant permission and necessary protection to perform cultural programmes of Aadal Padal and Valli Thirumana Nadagam, scheduled to be held on 11.04.2018 and 12.04.2018 respectively in the temple festival of Arulmigu Sri Mariamman Kovil at Katchakatti Village, Vadipatti, Madurai District.

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