Madras High Court
S.N.Arumugam vs The Superintendent Of Police on 18 August, 2023
Author: D.Nagarjun
Bench: D.Nagarjun
W.P.(MD)No.20163 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 18.08.2023
CORAM
THE HON'BLE DR.JUSTICE D.NAGARJUN
W.P.(MD) No.20163 of 2023
and
W.M.P.(MD) No.16625 of 2023
S.N.Arumugam ... Petitioner
Vs.
1.The Superintendent of Police,
Pudukkottai District,
Pudukkottai.
2.The Deputy Superintendent of Police,
Ilupur Taluk,
Pudukkottai District.
3.The Inspector of Police,
Viralimalai Police Station,
Pudukkottai District. ... Respondents
PRAYER : Writ Petition filed under Article 226 of the Constitution of
India, to issue a Writ of Certiorarified Mandamus, to call for the
impugned order dated 15.08.2023 passed by the 3rd respondent and
quash the same and consequently directing the Respondents to grant
permission and necessary protection to perform the cultural program i.e.,
Adal Padal program on 20.08.2023 at 07.00 pm to 11.00 pm in our Kula
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W.P.(MD)No.20163 of 2023
Ttheivam temple, namely Sri Vilvamarathu Pathala Karuppu Temple in
Chithamparam nagar, Viralimanali village, Pudukkottai District based on
the petitioner's representation dated 14.08.2023.
For Petitioner : Mr.M.Rajarajan
For Respondents : Mr.B.Thanga Aravindh
Government Advocate (Crl.side)
ORDER
This Writ Petition is filed under Article 226 of the Constitution of India seeking for a direction to the respondent police to permit the petitioner to conduct the Aadal Paadal programme on 20.08.2023 from 07.00 pm to 11.00 pm in Sri Vilvamarathu Pathala Karuppu Temple at Chithamparam nagar, Viralimanali village, Pudukkottai District.
2.It is submitted by the learned counsel for the petitioner that every year, the villagers have been conducting the programme of Light Music and Folk Dance (Aadal Paadal) in Sri Vilvamarathu Pathala Karuppu temple and this year also, the village elders intended to conduct the cultural programme including Aadal Paadal on 20.08.2023 from 07.00 pm., to 11.00 pm., It is submitted further that last year also, they have 2/5 https://www.mhc.tn.gov.in/judis W.P.(MD)No.20163 of 2023 conducted the similar programme without any untoward incident. However, the police without assigning any valid reason has declined to grant the permission to conduct the cultural programme for this year.
3.The learned Government Advocate (Crl.side) while admitting the fact that last year, there was no untoward incident has taken place while conducting the programme has submitted that in case if fresh representation is filed by the petitioner, the police will certainly consider and grant the permission by imposing suitable conditions.
4.Accordingly, this Writ Petition is disposed of directing the petitioner to file fresh application, on which the respondent police are directed to consider the same and grant the permission for conducting the Aadal Paadal programme on 20.08.2023 from 07.00 pm to 10.00 pm alone. No costs. Consequently, connected Miscellaneous Petition is closed.
NCC : Yes / No 18.08.2023
Index : Yes / No
Internet : Yes / No
mm
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W.P.(MD)No.20163 of 2023
Note : Issue order copy on 18.08.2023
To
1.The Superintendent of Police,
Pudukkottai District,
Pudukkottai.
2.The Deputy Superintendent of Police, Ilupur Taluk, Pudukkottai District.
3.The Inspector of Police, Viralimalai Police Station, Pudukkottai District.
4/5 https://www.mhc.tn.gov.in/judis W.P.(MD)No.20163 of 2023 DR.D.NAGARJUN,J mm W.P.(MD)No.20163 of 2023 Dated:18.08.2023 5/5 https://www.mhc.tn.gov.in/judis