Madras High Court
P.Rajasekar vs / on 12 January, 2024
Author: Sathi Kumar Sukumara Kurup
Bench: Sathi Kumar Sukumara Kurup
WP(MD)No.912 of 2024
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 12.01.2024
CORAM:
THE HONOURABLE MR.JUSTICE SATHI KUMAR SUKUMARA KURUP
W.P.(MD)No.912 of 2024
P.Rajasekar ... Petitioner
/vs./
1 .The Superintendent of Police
Theni District.
2. The Sub Inspector of Police
Kombai Police Station,
Theni District. ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of India for
issuance of Writ of Mandamus, directing the Respondents herein to grant
permission and protection to conduct the Aadalum Paadalum dance program on
17.01.2024 in pursuant to the Thiru Vizha of Arulmigu Sri Nandha Gopal
Thirukovil festival, the above said program is to be conducted at Pannaipuram in
Theni District by considering the Petitioner's representation dated 09.01.2024 in
view of the Judgement passed in W.P.(MD).No.12535 of 2023.
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WP(MD)No.912 of 2024
For Petitioner : Mr.P.Rengaraju
For Respondents : Mr.T.Senthil Kumar
Additional Public Prosecutor
ORDER
The Petitioner has filed the above Writ Petition to issue a Writ of Mandamus directing the Respondents herein to grant permission and protection to conduct the Aadalum Paadalum dance program on 17.01.2024 in pursuant to the Thiru Vizha of Arulmigu Sri Nandha Gopal Thirukovil festival, the above said program is to be conducted at Pannaipuram in Theni District by considering the Petitioner's representation dated 09.01.2024 in view of the Judgement passed in W.P.(MD).No.12535 of 2023.
2.The learned Additional Public Prosecutor takes notice for the Respondents. By consent, the Writ Petition is taken up for final disposal at the admission stage itself.
3. Heard the learned Counsel for the Petitioner and the learned Additional Public Prosecutor appearing for the Respondents.
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4.The learned Counsel appearing for the Petitioner would submit that as the Aadalum Paadalum dance program is celebrated in a peaceful manner by the villagers, there will be no untoward incident on account of the aforesaid Temple festival. He would also submit that the Petitioner is the Member of the organizing committee.
5.The learned Additional Public Prosecutor appearing for the Respondents, on instructions, would submit that based on the judgments of the Hon'ble Division Bench of this Court, the Director General of Police, Tamil Nadu/Head of State Police Force, Chennai-4, had issued Circulars in Rc.No.159539/Crime 4(3)/2018 dated 31.10.2018 and in Rc.No.007301/General-I(I)/2019, dated 09.04.2019. He would further submit that the representation of the Petitioner would be considered based on the aforesaid circulars.
6.In view of the submission made by the learned Additional Public Prosecutor, the Writ Petition is disposed of, with a direction to the Respondent concerned to consider the representation of the Petitioner dated 09.01.2024 based on the aforesaid circulars appropriately. In case, there are any rival groups for the 3/6 https://www.mhc.tn.gov.in/judis WP(MD)No.912 of 2024 conduct of the cultural program Aadalum Paadalum dance program, the Deputy Superintendent of Police concerned and the Inspector of Police concerned shall report the matter to the Executive Magistrate concerned and the Executive Magistrate shall decide it finally during the Court holidays. The order passed by the Executive Magistrate/ Tahsildar/ Revenue Divisional Officer, as the case may be, is binding on both parties, considering the special circumstances. No costs.
12.01.2024
Index : Yes / No
Internet : Yes / No
NCC : Yes / No.
Ls
Note: Issue Order Copy on 12.01.2024.
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WP(MD)No.912 of 2024
TO:
1 .The Superintendent of Police
Theni District.
2. The Sub Inspector of Police
Kombai Police Station,
Theni District.
3.The Additional Public Prosecutor,
Madurai Bench of Madras High Court,
Madurai.
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WP(MD)No.912 of 2024
SATHI KUMAR SUKUMARA KURUP, J.
Ls
W.P.(MD)No.912 of 2024
12.01.2024
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