Madras High Court
Sangaramoorthy vs The Superintendent Of Police on 30 March, 2023
Author: G.Ilangovan
Bench: G.Ilangovan
W.P(MD)No.6952 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 30.03.2023
CORAM :
THE HONOURABLE MR.JUSTICE G.ILANGOVAN
W.P(MD)No.6952 of 2023
Sangaramoorthy ... Petitioner
Vs.
1.The Superintendent of Police,
Trichy District,
Trichy..
2.The Inspector of Police,
Valanadu Police Station,
Valanadu,
Trichy District. ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India, praying this Court to issue a Writ of Mandamus, directing the
respondents to give the permission and adequate police protection for
conducting Adal Padal dance programme on 04.04.2023 in the eve of
Sree Bathrakaliamman and Selva Vinayagar temple belongs to
Ponnakonpatti, Kottaipaluvanji, Muthazhavarpatti, Marungapuri Taluk,
Trichy District, on the basis of petitioner's representation dated
23.03.2023.
For Petitioner : Mr.T.Vadivelan
For Respondents : Mr.S.Manikandan
Government Advocate (Crl. Side)
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https://www.mhc.tn.gov.in/judis
W.P(MD)No.6952 of 2023
ORDER
The writ petitioner filed this Writ Petition seeking for issuance of a Writ of Mandamus directing the respondents to give the permission and adequate police protection for conducting Adal Padal dance programme on 04.04.2023 in the eve of Sree Bathrakaliamman and Selva Vinayagar temple belongs to Ponnakonpatti, Kottaipaluvanji, Muthazhavarpatti, Marungapuri Taluk, Trichy District, on the basis of petitioner's representation dated 23.03.2023.
2. Mr.S.Manikandan, learned Government Advocate (Crl. side), takes notice for the respondents. By consent, this writ petition is taken up for final disposal at the admission stage itself.
3. The learned counsel appearing for the writ petitioner submitted that temple festivel of Sree Bathrakaliamman and Selva Vinayagar temple belongs to Ponnakonpatti, Kottaipaluvanji, Muthazhavarpatti, Marungapuri Taluk, Trichy District, is going to be held on 04.04.2023. Subsequent to the same, in order to conduct a cultural programme on 04.04.2023, they sought permission of the Police by giving a representation dated 23.03.2023. But, the second respondent has not 2/5 https://www.mhc.tn.gov.in/judis W.P(MD)No.6952 of 2023 considered the said representation. Since no order was passed, the writ petitioner has come before this Court for the above said relief.
4. The learned Government Advocate (Crl. side) appearing for the respondents would submit that he has no objection for granting permission to conduct a cultural programme subject to time restriction in between 07.00 p.m to 10.00 p.m. on 04.04.2023, and also submitted that the second respondent has received the representation of the writ petitioner and the same is pending for consideration.
5. I have considered the submission of the learned counsel appearing for the writ petitioner and the learned Government Advocate (Crl. side) appearing for the respondents.
6. It is brought to the notice of this Court that the Director GenValanadu of Police, Tamil Nadu, Chennai had issued a circular memorandum in Rc.007301/Genl.I (1)/2019, dated 09.04.2019, along with instructions to the Inspectors of Police throughout Tamil Nadu for consideration of applications seeking permission for conducting cultural programme. Therefore, in view of the detailed circular and guidelines 3/5 https://www.mhc.tn.gov.in/judis W.P(MD)No.6952 of 2023 issued by the Director General of Police, the second respondent is hereby directed to consider the representation of the writ petitioner, dated 23.03.2023 and pass suitable orders based on the above said circular, in the light of the above submission made by the learned Government Advocate (Crl. side).
7. With the above direction, this writ petition stands disposed of. No costs.
30.03.2023 NCC :Yes/No Index :Yes/No Internet : Yes/ No TM To
1.The Superintendent of Police, Trichy District, Trichy.
2.The Inspector of Police, Valanadu Police Station, Valanadu, Trichy District.
3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
4/5 https://www.mhc.tn.gov.in/judis W.P(MD)No.6952 of 2023 G.ILANGOVAN, J TM Order made in W.P(MD)No.6952 of 2023 Dated :30.03.2023 5/5 https://www.mhc.tn.gov.in/judis