LAWS(MAD)-2019-5-177

KUMAR Vs. STATE

Decided On May 29, 2019
KUMAR Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) The petitioner has come forward with this Writ Petition seeking a Writ of Mandamus directing the respondents to grant permission to conduct "music programs and cultural activities" on 30/5/2019 in connection with Festival of Arulmighu Sri Kaliamman temple at Maraneeri, Sivakasi Taluk, Viruthunagar District and give adequate police protection in connection with the same.

(2.) Heard Mr. R. Niresh Kumar, learned counsel appearing for the petitioner and Mr. R. Anandaraj, learned Additional Public Prosecutor appearing for the respondents.

(3.) The learned Counsel for the petitioner submitted that this Court in similar such circumstances, has granted the relief by imposing certain conditions and the petitioner is also ready to comply with the conditions as stipulated by this Court.