Madras High Court
M.Virumandi vs The Superintendent Of Police on 8 October, 2014
Author: M.Venugopal
Bench: M.Venugopal
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 08.10.2014
CORAM
THE HONOURABLE MR.JUSTICE M.VENUGOPAL
W.P(MD)No.16567 of 2014
M.Virumandi .. Petitioner
Vs.
1.The Superintendent of Police,
Madurai District,
Madurai.
2.The Inspector of Police,
Sindhupatti Police Station,
Thirumangalam Taluk,
Madurai District. .. Respondents
PRAYER
Writ Petition is filed under Article 226 of the Constitution of
India, to issue a Writ of Mandamus directing the second respondent to grant
permission and protection for Adal Padal Program perform by Madurai
Kishkintha Dance Group on "Thiruvizha" scheduled to be held on 08.10.2014 at
Arulmigu Sri Manthaiamman Ayyanar Thirukovil at Pannikundu, Thirumangalam
Taluk, Madurai District and pass such further or other orders.
!For Petitioner : No Appearance
^For Respondents : Mr.V.Muruganandam,
Additional Government Pleader.
:ORDER
There is no representation on the side of the petitioner.
2.The learned Additional Government Pleader appearing for the respondents 1 and 2 brings it to the notice of the Court that there are two groups in Pannikundu Village, Thirumangalam Taluk, Madurai District and there are cases in Crime No.40 of 2003 under Sections 147, 148, 324, 427 and 160 I.P.C. r/w. 3(1)(x) of Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989, Crime No.41 of 2003 under Sections 147, 148, 341, 324, 506(ii) and 160 I.P.C. and Crime No.46 of 2003 under Section 107 Cr.P.C. and that order refusing to grant permission and protection for the Adal Padal Program to be performed by Madurai Kishkintha Dance Group in ?Thiruvizha? scheduled to be held on 08.10.2014 at Arulmigu Sri Manthaiamman Ayyanar Thirukovil at Pannikundu, Thirumangalam Taluk, Madurai District, was communicated to the petitioner.
3.In view of the fact that the respondent police has refused permission for the conduct of the programme to be held on 08.10.2014 at the aforesaid temple, this Court is not inclined to allow the present writ of mandamus seeking permission and protection of this Court for the conduct of the said Aadal Padal Programme in the temple in question. Resultantly, the writ petition fails.
4.In the result, the writ petition is dismissed. No costs.
08.10.2014 Index : Yes Internet: Yes smn To
1.The Superintendent of Police, Madurai District, Madurai.
2.The Inspector of Police, Sindhupatti Police Station, Thirumangalam Taluk, Madurai District.
M.VENUGOPAL, J.
smn ORDER MADE IN W.P(MD)No.16567 of 2014 08.10.2014