Madras High Court
Mariappan vs The Superintendent Of Police on 21 May, 2025
W.P.(MD)No.14348 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 21.05.2025
CORAM
THE HONOURABLE MR. JUSTICE P.VADAMALAI
W.P.(MD).No.14348 of 2025
Mariappan ... Petitioner
Vs.
1.The Superintendent of Police,
Office of the Superintendent of Police,
Virudhunagar District.
2.The Deputy Superintendent of Police,
Office of the Deputy Superintendent of Police,
Srivilliputhur,
Virudhunagar District.
3.The Inspector of Police,
Mamsapuram Police Station,
Virudhunagar 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
herein to grant permission to conduct the Aadal Paadal dance program on
29.05.2025 and 30.05.2025 in Sri Maha Kaliamman Kovil situated at
Idaiyankulam Village, Virudhunagar District by considering the petitioner's
representation dated 16.04.2025 and 19.05.2025.
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W.P.(MD)No.14348 of 2025
For Petitioner : Mr.M.Pandian
For Respondents : Mr.R.M.Anbunithi
Additional Public Prosecutor
ORDER
This Writ Petition is filed for Mandamus directing the respondent herein to grant permission to conduct the Aadal Paadal dance program on 29.05.2025 and 30.05.2025 in Sri Maha Kaliamman Kovil situated at Idaiyankulam Village, Virudhunagar District by considering the petitioner's representation dated 16.04.2025 and 19.05.2025.
2. Mr.R.M.Anbunithi, learned Additional Public Prosecutor 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 for the petitioner would submit that the petitioner has submitted representations to the respondents on 16.04.2025 and 19.05.2025 seeking permission to conduct Aadal Paadal dance program on 29.05.2025 in Sri Maha Kaliamman Kovil situated at Idaiyankulam Village, Virudhunagar District. Since the said representations were not considered, the present Writ Petition has been filed.
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4. Considering the limited scope of the prayer in the writ petition, the writ petition is disposed of by directing the respondents to consider the representation of the petitioner, dated 19.05.2025 and pass appropriate orders on merits and in accordance with law on or before 26.05.2025. No costs.
21.05.2025
NCC : Yes / No
Index : Yes / No
Internet : Yes/ No
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Note : Issue order copy on 23.05.2025 To
1.The Superintendent of Police, Office of the Superintendent of Police, Virudhunagar District.
2.The Deputy Superintendent of Police, Office of the Deputy Superintendent of Police, Srivilliputhur, Virudhunagar District.
3.The Inspector of Police, Mamsapuram Police Station, Virudhunagar District.
4.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
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