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[Cites 1, Cited by 0]

Madras High Court

P.Rajarajan vs The Deputy Superintendent Of Police on 4 May, 2023

Author: M.Dhandapani

Bench: M.Dhandapani, R.Vijayakumar

                                                                            W.P(MD)No.11362 of 2023


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 04.05.2023

                                                        CORAM:

                                  THE HONOURABLE MR.JUSTICE M.DHANDAPANI
                                                   AND
                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                              W.P(MD)No.11362 of 2023
                     P.Rajarajan                                            ... Petitioner

                                                                 Vs.

                     1.The Deputy Superintendent of Police,
                       Theni,
                       Theni District.

                     2.The Inspector of Police,
                       Palani Chettipatti Police Station,
                       Theni 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
                     second respondent to grant permission and necessary protection to
                     perform the cultural program (ie.,) Adal Padal on 09.05.2023 at
                     07.00 p.m., to 11.00 p.m., in the event of “Arulmigu Sri Maha Sakthi
                     Kaliamman Thirukovil Thiruvizha” Mariamman Kovilpatti, Kodangiptti,
                     Theni District by considering the petitioner's representation, dated
                     28.04.2023.
                                      For Petitioner          :MrJ.Krishna Kumr
                                      For Respondents         :Mr.K.S.Selvaganesan,
                                                        Additional Government Pleader

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                                                                                  W.P(MD)No.11362 of 2023


                                                        ORDER

********** (Order of the Court was made by M.DHANDAPANI,J) Mr.K.S.Selvaganesan, learned Additional Government Pleader, takes notice on behalf of the respondents.

2. With the consent of both sides, this writ petition is taken up for final hearing at the admission stage itself.

3. Prayer in this writ petition reads as follows:

"For the reasons stated in the accompanying affidavit it is therefore prayed that this Hon-ble Court may be pleased to issue a WRIT OF MANDAMUS, directing the second respondent to grant permission and necessary protection to perform the cultural program (ie.,) Adal Padal on 09.05.2023 at 07.00 p.m., to 11.00 p.m., in the event of “Arulmigu Sri Maha Sakthi Kaliamman Thirukovil Thiruvizha” Mariamman Kovilpatti, Kodangiptti, Theni District by considering the petitioner's representation, dated 28.04.2023. "
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4. There will be a direction to the respondents to consider the application of the petitioner, dated 28.04.2023, well in advance and grant permission and give police protection to conduct the festival followed by cultural programs including the dance program (Adal Padal) on 09.05.2023 between 7.00 p.m., and 10.00 p.m., at “Arulmigu Sri Maha Sakthi Kaliamman Thirukovil” Mariamman Kovilpatti, Kodangiptti, Theni District, subject to the following conditions :-

a)The event shall be conducted in an organized and peaceful manner without causing law and order problem.
b)There shall not be any obscene or vulgar scenes during the dance performance by any one of the participants or others;
c)The aadal padal Program shall be restricted between 7.00 pm., and 10.00 p.m.;
d)If there is any violation of the above said conditions, the respondents or the duly authorised officer is entitled to take necessary action as per law and stop such performance; and
e)In case if there is any discrepancy with regard to the date on which the program is to be conducted, it would be open to the respondent police to extend protection on some other day after giving due notice to the petitioner.
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5. The writ petition is disposed of with the above directions.

No costs.

                                                            [M.D.I.,J.]     [R.V.,J.]
                                                                     04.05.2023


                     Index:Yes/No
                     Internet:Yes/No
                     NCC:Yes/No

                     PM/VSM

                     To


1.The Deputy Superintendent of Police, Theni, Theni District.

2.The Inspector of Police, Palani Chettipatti Police Station, Theni District.

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https://www.mhc.tn.gov.in/judis W.P(MD)No.11362 of 2023 M.DHANDAPANI, J.

AND R.VIJAYAKUMAR, J.

PM/VSM ORDER MADE IN W.P(MD)No.11362 of 2023 04.05.2023 5/5 https://www.mhc.tn.gov.in/judis