Madras High Court
Arulmigu Sri Angala Eswari Amman vs The Superintendent Of Police on 13 February, 2025
W.P.(MD) No.3799 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 13.02.2025
CORAM:
THE HONOURABLE MR.JUSTICE P.DHANABAL
W.P.(MD).No.3799 of 2025
Arulmigu Sri Angala Eswari Amman
and Parivara Theivangal Trust,
Represented by its Secretary,
Shanmugam. ... Petitioner
vs.
1.The Superintendent of Police,
Dindigul District,
Dindigul.
2. The Deputy Superintendent of Police,
Vedasandur,
Dindigul District.
3. The Inspector of Police,
(Circle Inspector),
Kumbur Police Station,
(In charge of Vedasandur Police Station),
Dindigul District. ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India to issue a Writ of Mandamus, directing the respondents herein to
grant permission to the temple festival held on 19.02.2025 in pursuant to
the ''Masi Festival'' in ''Arulmigu Sri Anagala Eswari Amman and Parivara
Theivangal Temple'' situated at Alagapuri, Balapatti Village, Vedasanthur
Taluk, Dindigul District by considering the petitioner's representation
dated 24.01.2025.
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W.P.(MD) No.3799 of 2025
For petitioner : Mr.S.Sathyachidambaram
For Respondents : Mr.R.M.Anbunithi
Additional Public Prosecutor
ORDER
This writ petition has been filed seeking direction, to direct the respondents herein to grant permission to the temple festival to be held on 19.02.2025 in pursuant to the ''Masi Festival'' in ''Arulmigu Sri Anagala Eswari Amman and Parivara Theivangal Temple'' situated at Alagapuri, Balapatti Village, Vedasanthur Taluk, Dindigul District by considering the petitioner's representation dated 24.01.2025.
2. The learned Additional Public Prosecutor appearing for the respondents would submit that they will grant permission subject to the Standard Operating Procedure framed by the Government of Tamilnadu, to conduct ''Masi Festival'' to be held on 19.02.2025.
3. In view of the submission made by the learned Additional Public Prosecutor, this Court directs the respondents to grant permission to the writ petitioner to conduct ''Masi Festival'' scheduled to be held on _____________ https://www.mhc.tn.gov.in/judis Page No. 2 of 4 W.P.(MD) No.3799 of 2025 19.02.2025, based upon the representation of the writ petitioner dated 24.01.2025, by strictly following the Standard Operating Procedure framed by the Government of Tamilnadu. The petitioner is also ensure not to create any law and order problem or without causing any disturbance to the general public. The respondents herein are further directed to give adequate police protection at the time of ''Masi Festival'' scheduled to be held on 19.02.2025 and ensure the safety of the public, who are all participating in the said festival.
4. With the above observations, this Writ Petition is disposed of. No costs.
13.02.2025
NCC : Yes/No
Index : Yes / No
Internet : Yes / No
gvn
Note :
Issue order copy on 17.02.2025
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https://www.mhc.tn.gov.in/judis Page No. 3 of 4 W.P.(MD) No.3799 of 2025 P.DHANABAL,J gvn To
1.The Superintendent of Police, Dindigul District, Dindigul.
2. The Deputy Superintendent of Police, Vedasandur, Dindigul District.
3. The Inspector of Police, (Circle Inspector), Kumbur Police Station, (In charge of Vedasandur Police Station), Dindigul District.
W.P(MD) No.3799 of 2025
13.02.2025 _____________ https://www.mhc.tn.gov.in/judis Page No. 4 of 4