Madras High Court
K.R.Subramani vs The Deputy Superintendent Of Police on 9 April, 2025
W.P(MD) NO.10347 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 09.04.2025
CORAM:
THE HONOURABLE MR.JUSTICE P.DHANABAL
W.P(MD) No.10347 of 2025
K.R.Subramani ... Petitioner
vs.
1.The Deputy Superintendent of Police,
Manapparai Sub Division,
Trichy District.
2.The Sub-Inspector of Police
Puthanatham Police Station,
Trichy District. ... Respondents
PRAYER: Writ Petition filed under Article 226 of Constitution of India
to issue a Writ of Certiorarified Mandamus to call for the records relating to
the impugned order, dated 01.04.2025 in Na.Ka.No.25/F5PS/2024 by the
2nd respondent and quash the same as illegal and consequential direct the
respondents 1 and 2 to grant permission and protection for cultural dance
program in Adal Padal on 16.04.2025 of Arulmighu Sri Kanavai
Karuppusamy Sri Kottaimedu Koil, situated at Elamanam Pattalathanur
Village, Manapparai Taluk and Trichy District.
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W.P(MD) NO.10347 of 2025
For petitioner :Mr.A.Thiyagarajan
For respondents : Mr.R.M.Anbunithi
Additional Public Prosecutor (Crl side)
*****
ORDER
This petition is filed by the petitioner to quash the impugned order, dated 01.04.2025 in Na.Ka.No.25/F5PS/2024 by the second respondent and consequently, direct the respondents 1 and 2 to grant permission and protection for cultural dance program in Adal Padal on 16.04.2025 of Arulmighu Sri Kanavai Karuppusamy Sri Kottaimedu Koil, situated at Elamanam Pattalathanur Village, Manapparai Taluk and Trichy District.
2. The learned counsel for the petitioner would submit that the petitioner is one of the members of the festival committee of the temple and they decided to conduct festival from 14.04.2025 to 16.04.2025. Thereby, they decided to conduct Adal Padal programme on 16.04.2025. Hence, they approached the second respondent for grant of permission and the same was declined by citing law and order issue. Now, the petitioner undertakes to conduct Adal Padal programme without any law and order issue and the second respondent cannot deny to grant permission only based on the law and order issue. Therefore, the order _____________ Page No. 2 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/04/2025 07:35:53 pm ) W.P(MD) NO.10347 of 2025 passed by the second respondent is liable to be set aside.
3. The learned Additional Public Prosecutor (Crl side) for the respondents would submit that they received the representation of the petitioner for conducing Adal Padal programme on 16.04.2025 and on the same date by citing law and order issue, the representation was rejected. Therefore, the order passed by the second respondent is in order and the present petition is liable to be dismissed.
4. This Court heard both sides and perused the records.
5. According to the petitioner, he sent a representation to the second respondent to grant permission for conducting Adal Padal programme on 16.04.2025, but the second respondent rejected the same on the ground of law and order issue. Now, the petitioner undertakes to conduct the Adal Padal programme without creating any law and order issue. Since the Adal Padal programme is one of the cultural programmes and the petitioner undertakes to conduct the programme without any law and order issue, the second respondent cannot deny to grant permission only on the ground of law and order issue. Hence, the order passed by the _____________ Page No. 3 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/04/2025 07:35:53 pm ) W.P(MD) NO.10347 of 2025 second respondent is liable to be dismissed.
6. In view of the same, this petition is allowed and the order passed by the second respondent dated 01.04.2025 in Na.Ka.No.25/F5PS/2024, is set aside. The petitioner is permitted to conduct Adal Padal Programme on 16.04.2025 from 6.00 p.m. to 10.00 p.m.
7. The respondents are directed to provide adequate police protection and to monitor the entire event.
8. The petitioner is also directed to ensure the safety of the public and also without any law and order issue and without any obscene acts and also without praising any community people, the Adal Padal programme has to be conducted during the festival.
9. With the above said directions and observations, this Writ Petition is allowed.
09.04.2025
NCC : Yes/No
Index : Yes / No
Internet : Yes / No
apd
Note: Issue on 09.04.2025.
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W.P(MD) NO.10347 of 2025
To
1.The Deputy Superintendent of Police, Manapparai Sub Division, Trichy District.
2.The Sub-Inspector of Police Puthanatham Police Station, Trichy District.
3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai. _____________ Page No. 5 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/04/2025 07:35:53 pm ) W.P(MD) NO.10347 of 2025 P.DHANABAL,J apd W.P.(MD) No.10347 of 2025 09.04.2025 _____________ Page No. 6 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/04/2025 07:35:53 pm )