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[Cites 1, Cited by 0]

Madras High Court

G.Karthikeyan vs The Superintendent Of Police on 4 May, 2023

Author: M.Dhandapani

Bench: M.Dhandapani, R.Vijayakumar

                                                                         W.P(MD)No.11310 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.11310 of 2023


                     G.Karthikeyan                                           ... Petitioner

                                                         Vs.

                     1.The Superintendent of Police
                       Superintendent of Police Office
                       Karur District

                     2.The Inspector of Police
                       Kulithalai Police Station
                       Karur 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
                     second respondent to grant permission and police protection to conduct
                     the programme namely “Aadal Padal” programme on 08.05.2023 at about
                     08.00 p.m in Bangalapudur Arulmigu Sri Nagamariamman Chithirai
                     Festival” in the petitioner's village (Bangalapudur, Poyyamani Village,
                     Kulithalai Post, Karur District) on the basis of the petitioner's
                     representation dated 02.05.2023.



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https://www.mhc.tn.gov.in/judis
                                                                                  W.P(MD)No.11310 of 2023


                                      For Petitioner           : Mr.S.Savariprakash

                                      For Respondents          : Mr.N.Satheesh Kumar
                                                                Additional Government Pleader

                                                         ORDER

(Order of the Court was made by M.DHANDAPANI,J) Mr.N.Satheesh Kumar, learned Additional 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:

"Therefore, it is prayed that this Hon'ble Court may be pleased to issue a WRIT OF MANDAMUS, or any other appropriate writ or order, or direction in the nature of a Writ, directing the second respondent to grant permission and police protection to conduct the programme namely “Aadal Padal” programme on 08.05.2023 at about 08.00 p.m in Bangalapudur Arulmigu Sri Nagamariamman Chithirai Festival” in the petitioner's village (Bangalapudur, Poyyamani Village, Kulithalai Post, Karur District) on the basis of the petitioner's representation dated 02.05.2023 and 2/6 https://www.mhc.tn.gov.in/judis W.P(MD)No.11310 of 2023 pass such further or other orders as this Hon'ble Court may deem fit proper in the circumstances of the case and thus render justice."

4. There will be a direction to the respondents to consider the representation of the petitioner dated 02.05.2023 well in advance and grant permission to conduct the festival followed by cultural programs including the dance program (Adal Padal) on 08.05.2023 between 7.00 p.m., and 10.00 p.m., at "Bangalapudur Sri Nagamariamman Kovil, Bangalapudur, Poyyamani Village, Kulithalai Post, Karur 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.;
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 3/6 https://www.mhc.tn.gov.in/judis W.P(MD)No.11310 of 2023
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




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https://www.mhc.tn.gov.in/judis W.P(MD)No.11310 of 2023 To

1.The Superintendent of Police Superintendent of Police Office Karur District

2.The Inspector of Police Kulithalai Police Station Karur District 5/6 https://www.mhc.tn.gov.in/judis W.P(MD)No.11310 of 2023 M.DHANDAPANI, J.

AND R.VIJAYAKUMAR, J.

abr / krk W.P(MD)No.11310 of 2023 04.05.2023 6/6 https://www.mhc.tn.gov.in/judis