Madras High Court
Chellapandi vs The District Collector on 9 March, 2021
Author: R.Tharani
Bench: R.Tharani
W.P.(MD)No.4889 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 09.03.2021
CORAM:
THE HONOURABLE MRS.JUSTICE R.THARANI
W.P.(MD)No.4889 of 2021
Chellapandi ... Petitioner
Vs
1.The District Collector,
Madurai District,
Madurai.
2.The Superintendent of Police,
Madurai District,
Madurai.
3.The Inspector of Police,
Keelavalavu Police Station,
Madurai District. ... Respondents
PRAYER: Petition filed under Article 226 of the Constitution of India to
issue a Writ of Mandamus, directing the respondents herein to grant
permission and protection to conduct the 'Aadalum Paadalum' dance
programme on 10.04.2021 in pursuant the Masi Festival of Arulmighu
Sri Vadakku Vasal Chelli Ammal Kovil, the above said programme is to
be conducted at Karairuppu near in Goskampatti Panchayat, Melur Taluk,
Madurai District by considering the petitioner's representation dated
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http://www.judis.nic.in
W.P.(MD)No.4889 of 2021
25.02.2021 and 27.02.2021.
For Petitioner : Mr.G.Mathavan
For Respondents : Mr.S.Chandrasekar
Additional Public Prosecutor
ORDER
This writ petition has been filed for issuance of a Writ of Mandamus, thereby directing the respondents herein to grant permission and protection to conduct the 'Aadalum Paadalum' dance programme on 10.04.2021 in pursuant the Masi Festival of Arulmighu Sri Vadakku Vasal Chelli Ammal Kovil, the above said programme is to be conducted at Karairuppu near in Goskampatti Panchayat, Melur Taluk, Madurai District by considering the petitioner's representation dated 25.02.2021 and 27.02.2021.
2.On the side of the petitioner, it is stated that a direction may be issued to the respondents to give permission and protection for conducting 'Aadalum Paadalum' dance programme on 10.04.2021 in Arulmighu Sri Vadakku Vasal Chelli Ammal Kovil at Karairuppu near in Goskampatti Panchayat, Melur Taluk, Madurai District. 2/4 http://www.judis.nic.in W.P.(MD)No.4889 of 2021
3.On the side of the respondents, it is stated that as per G.O.Ms.No.654 of 2020, Revenue and Disaster Management (DM-IV) Department, Dated 21.11.2020, the Collector is the authority to give permission for conducting such cultural programme.
4.In view of the above submissions, the first respondent is directed to dispose of the petitioner's representations dated 25.02.2021 and 27.02.2021, in accordance with the situation prevailing in that locality, within a period of three days from the date of receipt of copy of this order.
5.With the above direction, this Writ Petition is disposed of. No Costs.
09.03.2021 Index : Yes/No Internet : Yes/No Mrn Note: In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the Advocate/litigant concerned.
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Mrn To
1.The District Collector, Madurai District, Madurai.
2.The Superintendent of Police, Madurai District, Madurai.
3.The Inspector of Police, Keelavalavu Police Station, Madurai District.
4.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
W.P.(MD)No.4889 of 2021
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