Madras High Court
Ashokan vs The Superintendent Of Police on 29 June, 2022
Author: V.Sivagnanam
Bench: V.Sivagnanam
W.P(MD)No.13604 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 29.06.2022
CORAM :
THE HONOURABLE MR.JUSTICE V.SIVAGNANAM
W.P(MD)No.13604 of 2022
Ashokan ...Petitioner
Vs.
1.The Superintendent of Police,
Trichy District,
Trichy.
2.The Inspector of Police,
Kattuputhur Police Station,
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 schedule to be held on
12.07.2022 in the eve of Arulmigu Sri Mariyamman Temple festival at
Chinnapallipalayam, Thottiyam Taluk, Trichy District on the basis of the
petitioner's representation dated 24.06.2022.
For Petitioner : Mr.K.Arunraj
For Respondents : Mr.M.Sakthi Kumar
Government Advocate (crl.side)
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https://www.mhc.tn.gov.in/judis
W.P(MD)No.13604 of 2022
ORDER
This 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 schedule to be held on 12.07.2022 in the eve of Arulmigu Sri Mariyamman Temple festival at Chinnapallipalayam, Thottiyam Taluk, Trichy District on the basis of the petitioner's representation dated 24.06.2022.
2.Mr.M.Sakthi Kumar, 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 the Adal Padal Dance Programme schedule to be held on 12.07.2022 in the eve of Arulmigu Sri Mariyamman Temple festival at Chinnapallipalayam, Thottiyam Taluk, Trichy District. Subsequent to the same, in order to conduct the Adal Padal Dance Programme, they sought permission of the police by giving a representation dated 24.06.2022. 2/6 https://www.mhc.tn.gov.in/judis W.P(MD)No.13604 of 2022 But the second respondent has not considered the said representation. Since no order was passed, the petitioner has come before this Court for the above said relief.
4.The learned Government Advocate (criminal side) appearing for the respondents police would submit that the second respondent has received the representation of the petitioner and the same is pending for consideration.
5. I have considered the submission of the learned counsel appearing for the petitioner and the learned Government Advocate (criminal side) appearing for the respondents police.
6. It is brought to the notice of this Court that the Director General 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 the Adal Padal Dance Programme. Therefore, in view of the detailed circular and guidelines issued by the Director General of Police, the second respondent police is 3/6 https://www.mhc.tn.gov.in/judis W.P(MD)No.13604 of 2022 hereby directed to consider the representation of the petitioner dated 24.06.2022 and pass suitable orders based on the above said circular.
7. With the above direction, this writ petition is disposed of. No cost.
29.06.2022 Index :Yes/No Internet:Yes/No vsg Note:Issue Order Copy on 11.07.2022 4/6 https://www.mhc.tn.gov.in/judis W.P(MD)No.13604 of 2022 To
1.The Superintendent of Police, Trichy District, Trichy.
2.The Inspector of Police, Kattuputhur Police Station, Trichy District.
3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
5/6 https://www.mhc.tn.gov.in/judis W.P(MD)No.13604 of 2022 V.SIVAGNANAM., J vsg W.P(MD)No.13604 of 2022 29.06.2022 6/6 https://www.mhc.tn.gov.in/judis