Madras High Court
R.Ramasamy vs The Superintendant Of Police on 22 December, 2021
Author: G.R.Swaminathan
Bench: G.R.Swaminathan
W.P(MD)No.22808 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 22.12.2021
CORAM
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
W.P(MD)No.22808 of 2021
R.Ramasamy ... Petitioner
Vs.
1.The Superintendant of Police,
Madurai District,
Madurai.
2.The Deputy Superintendent of Police,
Madurai District,
Madurai.
3.The Sub Inspector of Police,
Sindhupatti Police Station,
Madurai District. ... Respondents
Prayer : Writ Petition filed under Article 226 of the Constitution of India,
praying this Court to issue a Writ of Mandamus, to direct the 3rd respondent to
grant permission and necessary protection to perform the cultural program (ie.,)
dance program (Adal Padal) on 28.12.2021 at about 07.00 pm to 10.00 pm and
Sri Valli Thirumanam on 29.12.2021 at 07.00 pm to 10.00 pm in the evening of
Kattadevanpatti Arulmigu Sri Kaliamman Thirukovil “Margali” Thiru Vizha at
Kattadevanpatti, Madurai District.
https://www.mhc.tn.gov.in/judis
1/4
W.P(MD)No.22808 of 2021
For Petitioner : Mr.K.Srinivasaragavan
For Respondents : Mr.M.Sakthi Kumar,
Govt. Advocate (Crl. Side)
ORDER
Heard the learned counsel for the petitioner and the learned Government Advocate (Crl. Side) for the respondents.
2.The petitioner wants to conduct the petition mentioned event. It is stated that there is no communal problem. Since social life has almost returned to normalcy, the second respondent is directed to grant permission to the petitioner herein to conduct the petition mentioned event. It is open to the second respondent to stipulate appropriate conditions to ensure the smooth conduct of the event. The petitioner gives an undertaking that he will adhere to the norms that may be stipulated in the order granting permission.
3.The writ petition is allowed on these terms. No costs.
22.12.2021
Index : Yes / No
Internet : Yes/ No
ias
https://www.mhc.tn.gov.in/judis 2/4 W.P(MD)No.22808 of 2021 Note : Issue order copy on 23.12.2021.
In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.
To:
1.The Superintendant of Police, Madurai District, Madurai.
2.The Deputy Superintendent of Police, Madurai District, Madurai.
3.The Sub Inspector of Police, Sindhupatti Police Station, Madurai District.
https://www.mhc.tn.gov.in/judis 3/4 W.P(MD)No.22808 of 2021 G.R.SWAMINATHAN, J.
ias W.P(MD)No.22808 of 2021 22.12.2021 https://www.mhc.tn.gov.in/judis 4/4