N. NARAYANAN Vs. STATE

JUDGEMENT

(1.) This Writ Petition has been filed seeking a direction to the respondents to permit the petitioner to conduct the cultural function viz., Musical program and Aadal Padal during the temple festival of "Pathira Kaliamman Temple", Peroorani Village, Thoothukudi Taluk, Thoothukudi District on 04.07.2018 Musical programme and 05.07.2018 conduct Aadal Padal between 8.00p.m to 12.00 p.m., and further direct the respondent to give adequate police protection for the above said programme.

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