A.MUTHUMURUGAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This writ petition has been filed to direct the respondent to permit the villagers to conduct an "Aadal Padal Programme" on 08.04.2018 as a part of their festival of Sri Kaliamman Temple" Gandamanur Village considering the representation of the petitioner dated 23.03.2018.

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