R. RAJENDRAN Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The petitioner has come forward with this Writ Petition seeking a Writ of Mandamus directing the respondent herein to grant permission and to provide police protection to conduct the Aadalum Paadalum dance programme on 28.04.2018 in pursuant to the Chithirai Festival of Arulmigu Sree Santhana Karuppasamy Thirukoil, situated at Nadakottai Village, Nilakottai Taluk, Dindigul District by considering the petitioner's representation dated 23.04.2018.

(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 organised and conducted in every village all over the state, this Court is of the view that preventing the petitioner from conducting such programme in this particular village will amount to discrimination.