LAWS(MAD)-2018-4-1420

P. ANBUSELVAM Vs. SUPERINTENDENT OF POLICE AND OTHERS

Decided On April 24, 2018
P. Anbuselvam Appellant
V/S
SUPERINTENDENT OF POLICE AND OTHERS Respondents

JUDGEMENT

(1.) The petitioner has come forward with this Writ Petition seeking a Writ of Mandamus directing the 2nd respondent to grant permission to conduct Adal Padal programme will be held on 04.05.2018 at 7.00pm to 10.30 pm at Sri Kaliamman and Sri. Bagavathi Amman Thirukovil situated at Sevugampatti, Nilakottai Taluk, Dindigul District and to give necessary police protection to the 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, this Court is of the view that preventing the petitioner from conducting such programme in this particular village will amount to discrimination.