Madras High Court
Petitioner vs The Deputy Superintendent Of Police on 25 August, 2022
Author: V.Sivagnanam
Bench: V.Sivagnanam
W.P(MD)No.19803 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED:25.08.2022
CORAM :
THE HONOURABLE MR.JUSTICE V.SIVAGNANAM
W.P(MD)No.19803 of 2022
U.Kumar
: Petitioner
Vs
1. The Deputy Superintendent of Police,
Sivagangai, Sivagangai District
2. The Inspector of Police,
Kalaiyarkovil Police Station,
Sivagangai 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
Aadal Padal Programme on 02.09.2022 at 06.00 pm to 11.00 pm
connection with Maha Kumbaabiseka Thiru Vizaha of Arulmigu Sri
Maha Ganapathi, Sri Eswaran, Sri Ayyanar, Sri Kaliamman and Parivara
Theivankal Thirukovil at Kallivayal, Kalaiyarkovil Taluk, Sivagangai
District District.
1/5
https://www.mhc.tn.gov.in/judis
W.P(MD)No.19803 of 2022
For Petitioner : Mr.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 Aadal Padal Programme on 02.09.2022 at 06.00 pm to 11.00 pm connection with Maha Kumbaabiseka Thiru Vizaha of Arulmigu Sri Maha Ganapathi, Sri Eswaran, Sri Ayyanar, Sri Kaliamman and Parivara Theivankal Thirukovil at Kallivayal, Kalaiyarkovil Taluk, Sivagangai District 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 Kumbaabiseka Thiru Vizaha for the temple, by name, Arulmigu Sri 2/5 https://www.mhc.tn.gov.in/judis W.P(MD)No.19803 of 2022 Maha Ganapathi, Sri Eswaran, Sri Ayyanar, Sri Kaliamman and Parivara Theivankal Thirukovil at Kallivayal, Kalaiyarkovil Taluk, Sivagangai District District is going to be held on 02.09.2022. Subsequent to the same, in order to conduct a cultural programme, they sought permission of the police by giving a representation dated 19.08.2022. 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. 3/5 https://www.mhc.tn.gov.in/judis W.P(MD)No.19803 of 2022 007301/Genl.I (1)/2019, dated 09.04.2019, along with instructions to the Inspectors of Police throughout Tamil Nadu for consideration of 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 19.08.2022 and pass suitable orders based on the above said circular.
7. With the above direction, this writ petition is disposed of. No cost.
25.08.2022 Index :Yes/No Internet : Yes/ No lr Note:Issue Order copy on 01.09.2022 4/5 https://www.mhc.tn.gov.in/judis W.P(MD)No.19803 of 2022 V.SIVAGNANAM, J lr To
1. The Deputy Superintendent of Police, Sivagangai, Sivagangai District
2. The Inspector of Police, Kalaiyarkovil Police Station, Sivagangai District
3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
W.P(MD)No.19803 of 2022
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