Ramasamy vs The Superintendent Of Police on 4 May, 2023

[Cites 1, Cited by 0]

Madras High Court

Ramasamy vs The Superintendent Of Police on 4 May, 2023

Author: M.Dhandapani

Bench: M.Dhandapani, R.Vijayakumar

                                                                          W.P(MD)No.11300 of 2023



                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 04.05.2023

                                                       CORAM:

                                  THE HONOURABLE MR.JUSTICE M.DHANDAPANI
                                                   AND
                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                            W.P(MD)No.11300 of 2023


                     Ramasamy                                                 ... Petitioner

                                                         Vs.

                     1.The Superintendent of Police,
                       Pudukkottai, Pudukkottai District.

                     2.The Inspector of Police,
                       Nagudi Police Station,
                       Nagudi, Pudukkottai 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
                     respondents to grant permission and protection for cultural event namely
                     Adal Padal scheduled to be held on 06.05.2023 about 07.00 p.m. to 11.30
                     p.m. in connection with “Chitra Pournami Thiruvizha” in the month of
                     “Chithirai” in Arulmighu Sri Pidari Amman temple at Pidarikadu Village,
                     Arasarkulam Post, Aranthangi Taluk, Pudukkottai District by considering
                     the petitioner's representation dated 20.04.2023.




                     1/6
https://www.mhc.tn.gov.in/judis
                                                                                  W.P(MD)No.11300 of 2023




                                      For Petitioner      :      Mr.E.Balasubramanian

                                      For Respondents :          Mr.D.Ghandiraj
                                                                 Special Government Pleader


                                                         ORDER

[Order of the Court was made by M.DHANDAPANI, J.] Mr.D.Ghandiraj, learned Special Government Pleader, takes notice on behalf of the respondents.

2. With the consent of both sides, this writ petition is taken up for final hearing at the admission stage itself.

3. Prayer in this writ petition reads as follows:

"For the reasons stated in the accompanying Affidavit, it is prayed that this Hon'ble Court may be pleased to issue a WRIT of MANDAMUS or order or direction or in the nature of writ directing the Respondents to grant permission and protection for cultural event namely Adal Padal scheduled to be held on 06.05.2023 about 07.00 p.m. to 11.30 p.m. in connection with “Chitra Pournami Thiruvizha” in the 2/6 https://www.mhc.tn.gov.in/judis W.P(MD)No.11300 of 2023 month of “Chithirai” in Arulmighu Sri Pidari Amman temple at Pidarikadu Village, Arasarkulam Post, Aranthangi Taluk, Pudukkottai District by considering the petitioner's representation dated 20.04.2023 and pass such other or further orders as this Honorable Court may deem fit and proper in the circumstances of this case and thus render justice."

4. There will be a direction to the respondents to consider the representation of the petitioner dated 20.04.2023 well in advance and grant permission to conduct the festival followed by cultural programs including the dance program (Adal Padal) on 06.05.2023 between 7.00 p.m., and 10.00 p.m., at "Arulmighu Sri Pidari Amman temple at Pidarikadu Village, Arasarkulam Post, Aranthangi Taluk, Pudukkottai District”, subject to the following conditions :

a) The event shall be conducted in an organized and peaceful manner without causing law and order problem;

b) There shall not be any obscene or vulgar scenes during the dance performance by any one of the participants or others;

c) The aadal padal Program shall be restricted between 7.00 pm., and 10.00 p.m.;

3/6

https://www.mhc.tn.gov.in/judis W.P(MD)No.11300 of 2023

d) If there is any violation of the above said conditions, the respondents or the duly authorised officer is entitled to take necessary action as per law and stop such performance; and

e) In case, if there is any discrepancy with regard to the date on which the program is to be conducted, it would be open to the respondent-Police to extend protection on some other day after giving due notice to the petitioner.

5. The writ petition is disposed of with the above directions.

No costs.

                                                                    [M.D.I., J.]     [R.V., J.]
                                                                            04.05.2023


                     Index:Yes/No
                     Internet:Yes/No
                     NCC:Yes/No

                     abr / krk

Note : Issue Order copy on 05.05.2023 4/6 https://www.mhc.tn.gov.in/judis W.P(MD)No.11300 of 2023 To

1.The Superintendent of Police, Pudukkottai, Pudukkottai District.

2.The Inspector of Police, Nagudi Police Station, Nagudi, Pudukkottai District.

5/6

https://www.mhc.tn.gov.in/judis W.P(MD)No.11300 of 2023 M.DHANDAPANI, J.

and R.VIJAYAKUMAR, J.

abr / krk W.P(MD)No.11300 of 2023 04.05.2023 6/6 https://www.mhc.tn.gov.in/judis

Legal Document View

Unlock Advanced Research with PRISMAI

Madras High Court