LAWS(MAD)-2018-8-606

K. ALAGU Vs. SUPERINTENDENT OF POLICE AND OTHER

Decided On August 01, 2018
K. Alagu Appellant
V/S
Superintendent Of Police And Other Respondents

JUDGEMENT

(1.) This Writ Petition has been filed seeking a direction to the respondents to grant permission to perform the program of "Adal Padal" on 03.08.2018 night at about 07.00 p.m. to 12.00 p.m. in connection with temple festival at "Arulmigu Sri Chinnammal Thirukkovil" is situated at Maruthakudipatti, Veerasilai Post, Thirumayam Taluk, Pudukkottai District and to provide adequate police protection considering the representation dated 25.07.2018.

(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.