Madras High Court
P.Kannan vs The Inspector Of Police on 19 March, 2018
Author: P.Rajamanickam
Bench: P.Rajamanickam
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 19.03.2018
CORAM
THE HON'BLE MR.JUSTICE P.RAJAMANICKAM
W.P.(MD) No.5756 of 2018
(Criminal)
P.Kannan ... Petitioner
-Vs-
The Inspector of Police,
Varusanadu Police Station,
Theni. ... Respondent
Prayer: Writ Petition filed under Article 226 of Constitution of India, to
issue a Writ of Mandamus, to direct the respondent to grant permission and
protection for the "Adal Padal Dance" programme on 29.03.2018 at about 07.00
p.m., to 11.00 p.m., at Arulmigu Sri Kaali Amman Kovil temple festival at
Ambedkar Nagar, Varusanadu Post, Aandipatti Taluk and Theni District. On
29.03.2018 at about 07.00 p.m., to 11.00 pm., for the "Adal Padal Dance"
programme on the basis of the representation given by the petitioner dated
05.03.2018.
!For Petitioner : Mr.S.Sivaprakash
For Respondent : Mr.B.Bhagawathi,
Government Advocate.
:ORDER
This writ petition has been filed by the petitioner to direct the respondent to grant permission and protection for the "Adal Padal Dance"
programme on 29.03.2018 at about 07.00 p.m., to 11.00 p.m., at Arulmigu Sri Kaali Amman Kovil temple festival at Ambedkar Nagar, Varusanadu Post, Aandipatti Taluk and Theni District. On 29.03.2018 at about 07.00 p.m., to 11.00 pm., for the "Adal Padal Dance" programme on the basis of the representation given by the petitioner dated 05.03.2018.
2.Heard Mr.S.Sivaprakash, learned counsel appearing for the petitioner and Mr.B.Bhagawathi, learned Government Advocate appearing for the respondent.
3.The learned counsel appearing for the petitioner submitted that the petitioner is one of the committee members of the said Temple. The villagers are conducting the "Adal Padal Dance" programme for the past several years and this year, they have decided to conduct the "Adal Padal Dance" programme on 29.03.2018 and for that, they have already given a representation dated 05.03.2018 to the respondent, but so far, no order has been passed. Hence, he has filed the present writ petition.
4.The learned Government Advocate appearing for the respondent has submitted that there is a law and order problem and hence, the petitioner's representation is kept pending.
5.Considering the aforesaid submissions, the respondent is directed to consider the representation submitted by the petitioner, dated 05.03.2018 and dispose of the same at early. At the time of passing order, the respondent has to keep in mind the decision of the Hon'ble Supreme Court of India in the case of Church of God (Full Gospel) in India Vs. K.K.R, Majestic Colony Welfare Association and Ors, reported in 2001 ? 1 ? L.W. (Crl.) 233.
6.With the aforesaid observations, this writ petition is disposed of. No costs.
To The Inspector of Police, Varusanadu Police Station, Theni.
.