Madras High Court
Petitioner vs The Superintendent Of Police on 12 July, 2022
Author: V.Sivagnanam
Bench: V.Sivagnanam
W.P(MD)No.14981 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED:12.07.2022
CORAM :
THE HONOURABLE MR.JUSTICE V.SIVAGNANAM
W.P(MD)No.14981 of 2022
P.Nagarasu
: Petitioner
Vs
1. The Superintendent of Police,
Pudukkottai District, Pudukkottai.
2. The Inspector of Police,
Vellanur Police Station,
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 necessary protection to conduct the
Adal Padal Programme on 13.07.2022 at 06.00 pm to 11.00 pm in
connection with Maha Kumbaabhiseka Thiru vizha of Arulmigu Sri Pon
Adaikalam Katthar and Parivara Thivangal Thirukovil at Muthukkadu
village, Iraiyur, Kulathur Taluk, Pudukkottai District.
1/5
https://www.mhc.tn.gov.in/judis
W.P(MD)No.14981 of 2022
For Petitioner : M/s. Manikandan. V,
For Respondents : Mr.M.Sakthi Kumar,
Government Advocate (Crl.Side)
ORDER
This writ petitioner filed this Writ Petition seeking for issuance of a Writ of Mandamus directing the respondents to grant permission and necessary protection to conduct the Adal Padal Programme on 13.07.2022 at 06.00 pm to 11.00 pm in connection with Maha Kumbaabhiseka Thiru vizha of Arulmigu Sri Pon Adaikalam Katthar and Parivara Thivangal Thirukovil at Muthukkadu village, Iraiyur, Kulathur Taluk, Pudukkottai District.
2.The learned Government Advocate (Criminal Side) 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 appearing for the petitioner submitted that Maha Kumbaabhiseka Thiru vizha for the temple, by name, Arulmigu Sri Pon Adaikalam Katthar and Parivara Thivangal Thirukovil at 2/5 https://www.mhc.tn.gov.in/judis W.P(MD)No.14981 of 2022 Muthukkadu village, Iraiyur, Kulathur Taluk, Pudukkottai District, is going to be held on 13.07.2022. Subsequent to the same, in order to conduct a cultural programme, they sought permission of the police by giving a representation dated 05.07.2022. But, the second respondent has not considered the said representation. Since no order was passed, the petitioner has come before this Court for the above said relief.
4.The learned Government Advocate (criminal side) appearing for the respondent police would submit that the second respondent has received the representation of the petitioner and the same is pending for consideration.
5. I have considered the submission of the learned counsel appearing for the petitioner and the learned Government Advocate (criminal side) appearing for the respondent police.
6. It is brought to the notice of this Court that the Director General of Police, Tamil Nadu, Chennai had issued a circular memorandum in Rc. 007301/Genl.I (1)/2019, dated 09.04.2019, along with instructions to the Inspectors of Police throughout Tamil Nadu for consideration of 3/5 https://www.mhc.tn.gov.in/judis W.P(MD)No.14981 of 2022 applications seeking permission for conducting cultural programme. Therefore, in view of the detailed circular and guidelines issued by the Director General of Police, the respondent police is hereby directed to consider the representation of the petitioner, dated 05.07.2022 and pass suitable orders based on the above said circular.
7. With the above direction, this writ petition is disposed of. No cost.
12.07.2022 Index :Yes/No Internet : Yes/ No lr Note:Issue Order copy on 12.07.2022 4/5 https://www.mhc.tn.gov.in/judis W.P(MD)No.14981 of 2022 V.SIVAGNANAM, J lr To
1. The Superintendent of Police, Pudukkottai District, Pudukkottai.
2. The Inspector of Police, Vellanur Police Station, Pudukkottai District.
3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
W.P(MD)No.14981 of 2022
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