LAWS(MAD)-2018-4-1060

C. MUTHURAJ Vs. SUPERINTENDENT OF POLICE & ORS.

Decided On April 02, 2018
C. Muthuraj Appellant
V/S
Superintendent Of Police And Ors. Respondents

JUDGEMENT

(1.) This writ petition has been filed seeking direction to the respondents to grant permission and give police protection to conduct Aadalum Padalum dance programme at about 7.00pm on 25.04.2018, pursuant to the festival in Arulmigu Veyilukanthamman Thirukovil situated at Valaiyankulam, Kottaiyur post, Srivilliputhur Taluk, Virudhunagar District, by considering the petitioner's representation dated 22.03.2018.

(2.) Heard the learned counsel appearing for the petitioner and the learned Government Advocate 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: