D. VASUDEVAN Vs. SUPERINTENDENT OF POLICE & ANR.

JUDGEMENT

(1.) The petitioner has come forward with this Writ Petition seeking a Writ of Mandamus, to direct the second respondent to grant permission and necessary police protection to perform the Aadal Padal Programme on 07.05.2018 at 09.00 p.m., to 01.00 a.m., in connection with the temple namely, Shree Kaliamman Kovil at Melakottaiyoor, Chinnaiyapuram, Virudhunagar Taluk, Virudhunagar District based on the petitioner's representations dated 13.04.2018.

(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, this Court is of the view that preventing the petitioner from conducting such programme in this particular village will amount to discrimination.