Madras High Court
M.Ramalingam vs The Deputy Superintendent Of Police on 8 May, 2014
Author: R.Sudhakar
Bench: R.Sudhakar
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATE : 08.05.2014
CORAM
THE HONOURABLE MR. JUSTICE R.SUDHAKAR
W.P. NO. 13155 OF 2014
M.Ramalingam .. Petitioner
- Vs -
1. The Deputy Superintendent of Police
Paramathi Velur Range
Namakkal District.
2. The Inspector of Police
Velur Police Station
Namakkal District. .. Respondents
Petition filed under Article 226 of the Constitution of India praying this Court to issue a writ of mandamus directing the respondents to consider the petitioner's representation dated 28.4.14 to give permission to conduct the public entertaining programme such as dance and songs at Thiyagarajan Thidal, Kallipalayam Village, Paramathi Velur Taluk, Namakkal District on 10.5.14 at 8.00 p.m. and give police protection.
For Petitioner : Mr. G.Anbuchezhian
For Respondents : Mr. A.Kumar, Spl. G.P.
ORDER
Mr. A.Kumar, learned Spl. Government Pleader takes notice for the respondents.
2. The writ petition has been filed for a direction on the respondents to consider the petitioner's representation dated 28.4.14 to give permission to conduct the public entertaining programme such as dance and songs at Thiyagarajan Thidal, Kallipalayam Village, Paramathi Velur Taluk, Namakkal District on 10.5.14 at 8.00 p.m. and give police protection.
3. Heard the learned counsel appearing for the petitioner and the learned Special Government Pleader appearing for the respondents.
4. In view of the nature of relief sought for, without expressing any opinion, this Court is of the considered view that it would be suffice to direct the respondents to consider the representation of the petitioner dated 28.4.14 and pass orders thereon, on merits and in accordance with law as expeditiously as possible and further keeping in mind the necessity for maintaining law and order situation in the said place.
5. Accordingly, this writ petition is disposed of directing the respondents to consider the representation of the petitioner dated 28.4.14 and pass orders thereon, on merits and in accordance with law as expeditiously as possible and further keeping in mind the necessity for maintaining law and order situation in the said place. However, there shall be no order as to costs.
08.05.2014
Index : Yes/No
Internet : Yes/No
GLN
To
1. The Deputy Superintendent of Police
Paramathi Velur Range
Namakkal District.
2. The Inspector of Police
Velur Police Station
Namakkal District.
R.SUDHAKAR, J.
GLN
W.P. NO. 13155 OF 2014
08.05.2014