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[Cites 1, Cited by 0]

Madras High Court

Subramani.P vs The Deputy Superintendent Of Police on 28 April, 2023

Author: G.Ilangovan

Bench: G.Ilangovan

                                                                         W.P(MD)No.10354 of 2023


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 28.04.2023

                                                       CORAM :

                                  THE HONOURABLE MR.JUSTICE G.ILANGOVAN

                                            W.P(MD)No.10354 of 2023

                     Subramani.P                                     ... Petitioner

                                                         Vs.

                     1.The Deputy Superintendent of Police,
                       Dindigul
                       Dindigul District.

                     2.The Inspector of police,
                       Chinnalapatti Police Station,
                       Chinnalapatti,
                       Dindigul 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
                     respondent to grant permission and necessary protection to for conduct
                     cultural programs including the dance program (Adal Padal) schedule to
                     be at 07.00 p.m., on 05.05.2023, 06.05.2023 and 07.05.2023 at Arulmigu
                     Sri Sundararajaperumal Thirukovil at Mettupatti village, Aththur Taluk,
                     Dindigul District in connection with “Maha Urtchava Thiruvizha” based
                     on the representation dated 13.04.2023.
                                    For Petitioner  : Mr.Srinivasaragavan.S
                                    For Respondents : Mr.R.Suresh Kumar
                                                      Government Advocate (Crl. Side)

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https://www.mhc.tn.gov.in/judis
                                                                                 W.P(MD)No.10354 of 2023


                                                          ORDER

This writ petitioner filed this Writ Petition seeking for issuance of a Writ of Mandamus, directing the respondents to grant permission and necessary protection to for conduct cultural programs including the dance program (Adal Padal) schedule to be at 07.00 p.m., on 05.05.2023, 06.05.2023 and 07.05.2023 at Arulmigu Sri Sundararajaperumal Thirukovil at Mettupatti village, Aththur Taluk, Dindigul District in connection with “Maha Urtchava Thiruvizha” based on the representation dated 13.04.2023.

2. Mr.R.Suresh Kumar, learned Government Advocate(Crl. 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 writ petitioner submitted that festival for the temple, by name, “Arulmigu Sri Sundararajaperumal Thirukovil at Mettupatti village, Aththur Taluk, Dindigul District, is going to be held on 05.05.2023, 06.05.2023 and 07.05.2023 at about 07.00 pm to 11.00 pm. Subsequent to the same, in order to conduct a cultural programme on 05.05.2023, 06.05.2023 and 07.05.2023 at about 2/5 https://www.mhc.tn.gov.in/judis W.P(MD)No.10354 of 2023 07.00 pm to 11.00 pm, they sought permission of the police by giving a representation dated 13.04.2023. But, the second respondent has not considered the said representation. Since no order was passed, the writ petitioner has come before this Court for the above said relief.

4. The learned Government Advocate(Crl. Side) appearing for the respondents would submit that the second respondent has received the representation of the writ petitioner and the same is pending for consideration.

5. I have considered the submission of the learned counsel appearing for the writ petitioner and the learned Government Advocate(Crl. Side) appearing for the respondents.

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 cultural programme. Therefore, in view of the detailed circular and guidelines issued by the Director General of Police, the second respondent is hereby directed to 3/5 https://www.mhc.tn.gov.in/judis W.P(MD)No.10354 of 2023 consider the representation of the writ petitioner, dated 13.04.2023 and pass suitable orders based on the above said circular.

7. With the above direction, this Writ Petition stands disposed of. No costs.

28.04.2023 NCC :Yes/No Index :Yes/No Internet : Yes/ No tta To

1.The Deputy Superintendent of Police, Dindigul Dindigul District.

2.The Inspector of police, Chinnalapatti Police Station, Chinnalapatti, Dindigul District.

3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

4/5 https://www.mhc.tn.gov.in/judis W.P(MD)No.10354 of 2023 G.ILANGOVAN,J tta Order made in W.P(MD)No.10354 of 2023 Dated : 28.04.2023 5/5 https://www.mhc.tn.gov.in/judis