Madras High Court
S.Karuppiah vs The Superintendent Of Police on 13 June, 2018
Author: D.Krishnakumar
Bench: D.Krishnakumar
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 13.06.2018
CORAM
THE HONOURABLE MR.JUSTICE D.KRISHNAKUMAR
W.P.(MD)No.12620 of 2018
S.Karuppiah ... Petitioner
Vs.
1.The Superintendent of Police,
Sivagangai District,
Sivagangai.
2.The Inspector of Police,
Thirukostiyur Police Station,
Sivagangai District. ... Respondents
Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of a Writ of Mandamus, directing the respondents to
grant permission and necessary police protection to perform the cultural
programme i.e., Adal Padal Dance Programme on 16.06.2018 at 7.00 p.m. to
12.00 a.m. in the eve of Marriage Betrothal Vizha at Madakkaraipatti @
Veerasekarapuram, M.Pudur Post, Thirupathur Taluk, Sivagangai District.
!For Petitioner : Mr.V.Manikandan
For Respondents : Mr.M.Karuppasamy
Government Advocate
:ORDER
This writ petition has been filed seeking a direction to the respondents to grant permission and necessary police protection to perform the cultural programme i.e., Adal Padal Dance Programme on 16.06.2018 at 7.00 p.m. to 12.00 a.m. in the eve of Marriage Betrothal Vizha at Madakkaraipatti @ Veerasekarapuram, M.Pudur Post, Thirupathur Taluk, Sivagangai District.
2.Heard the learned counsel appearing for the petitioner and the learned Government Advocate appearing for the respondents.
3.According to the petitioner, he made a representation dated 09.06.2018 to the second respondent to grant permission and necessary police protection to perform the cultural programme i.e., Adal Padal Dance Programme on 16.06.2018 at 7.00 p.m. to 12.00 a.m. in the eve of Marriage Betrothal Vizha at Madakkaraipatti @ Veerasekarapuram, M.Pudur Post, Thirupathur Taluk, Sivagangai District. Since no order has been passed in the said representation, the petitioner has filed this Writ Petition with the aforesaid prayer.
4.The learned Government Advocate appearing for the respondents submitted that the petitioner's representation is still pending with the second respondent. Therefore, this Court may pass appropriate orders to consider the petitioner's representation on merits and in accordance with law.
5.Considering the submission made by both parties, without going into the merits of the case, this Court directs the second respondent to consider the petitioner's representation dated 09.06.2018 and pass appropriate orders on merits and in accordance with law on or before 15.06.2018. The petitioner shall submit a copy of a representation dated 09.06.2018 along with a copy of this order to the second respondent.
6.This Writ Petition is disposed of with the above direction. No costs.
To
1.The Superintendent of Police, Sivagangai District, Sivagangai.
2.The Inspector of Police, Thirukostiyur Police Station, Sivagangai District.
.