Madras High Court
Gajendran vs The Superintendent Of Police on 29 September, 2022
Author: G.Ilangovan
Bench: G.Ilangovan
W.P(MD)No.22930 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 29.09.2022
CORAM :
THE HONOURABLE MR.JUSTICE G.ILANGOVAN
W.P(MD)No.22930 of 2022
Gajendran ...Petitioner
Vs.
1.The Superintendent of Police,
O/o. Superintendent of Police,
Ramanathapuram District.
2.The Inspector of Police,
Rameswaram Town Police Station,
Rameswaram District. ...Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India, praying this Court to issue a Writ of Mandamus, to direct the
respondents to grant permission for “Adal Padal” program in “
Navarathiri Urchava Vizha” scheduled to be held on 05.10.2022 from
7.00 p.m to 12.00 p.m at Arulmigu Sri Santhanamariamman Thirukovil at
Rameswaram, Ramanathapuram District and to give necessary police
protection to the said program.
For Petitioner : Mr.M.Maruthupandian
For Respondents : Mr.R.Siva Kumar
Government Advocate (crl.side)
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https://www.mhc.tn.gov.in/judis
W.P(MD)No.22930 of 2022
ORDER
This writ petitioner filed this Writ Petition seeking for issuance of a Writ of Mandamus directing the respondents to grant permission and protection to conduct the Adal Padal programme on 05.10.2022 at 07.00 p.m to 12.00 p.m in connection with ''Navarathiri Urchava Vizha'' of Arulmigu Sri Santhanamariamman Thirukovil at Rameswaram, Ramanathapuram District.
2.Mr.R..Sivakumar, learned Government Advocate (Criminal 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 petitioner submitted that a temple festival, by name, Arulmigu Sri Santhanamariamman Thirukovil at Rameswaram, Ramanathapuram District is going to be held on 05.10.2022. Subsequent to the same, in order to conduct a cultural programme, they sought permission of the police by giving a representation dated 19.09.2022. But the second respondent has not considered the said representations. Since no order was passed, the petitioner has come before this Court for the above said relief. 2 /5 https://www.mhc.tn.gov.in/judis W.P(MD)No.22930 of 2022
4.The learned Government Advocate (Crl.side) appearing for the respondent police submitted that because of law and order issue in the above said area, promulgate order has been issued under Section 144(1) of Cr.P.C on 06.09.2022 for a period of two months from 09.09.2022.
5.The learned counsel for the petitioner submitted that even in the last year also, permission was granted by this Court to conduct the Adal Padal Programme.
6.Considering the present situation, the petitioner is directed to revive his request/representation depending upon the development of promulgate order and on such request/representation is being made, the second respondent is directed to consider the same and pass suitable orders based on the circular memorandum in Rc.007301/Genl.I (1)/2019 dated 09.04.2019 issued by the Director General of Police, Tamil Nadu, Chennai 3 /5 https://www.mhc.tn.gov.in/judis W.P(MD)No.22930 of 2022 With the above direction, this writ petition is disposed of. No costs.
29.09.2022 Index : Yes / No Internet : Yes/ No tta Note: Issue Order Copy on 30.09.2022 To
1.The Superintendent of Police, O/o. Superintendent of Police, Ramanathapuram District.
2.The Inspector of Police, Rameswaram Town Police Station, Rameswaram 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.22930 of 2022 G.ILANGOVAN,J tta W.P(MD)No.22930 of 2022 29.09.2022 5 /5 https://www.mhc.tn.gov.in/judis