C.RAJASEKAR Vs. SUPERINTENDENT OF POLICE & ANR.

JUDGEMENT

(1.) This Writ Petition has been filed to direct direct the Respondents to grant permission and necessary Police Protection to perform the cultural programme (i.e.,) Adal Padal Dance Programme on 26.04.2018 at 07.00 p.m., to 11.00 p.m., in the festival of Arulmigu Sri Ambigaimariamman Thirukovil at Seepalakottai, Uthamapalayam Taluk, Theni District.

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

(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:-