Madras High Court
T.R.S.Regupathi vs The Superintendent Of Police on 5 June, 2015
Author: M.M.Sundresh
Bench: M.M.Sundresh
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED: 05.06.2015 CORAM THE HONOURABLE MR.JUSTICE M.M.SUNDRESH W.P(MD)No.8972 of 2015 T.R.S.Regupathi ... Petitioner Vs. 1.The Superintendent of Police, Madurai District, Madurai. 2.The Sub Inspector of Police, E4-Sindhupatti Police Station, Madurai District. ... Respondents Prayer Petition filed under Article 226 of the Constitution of India praying for the issuance of Writ of Certiorarified Mandamus, calling for the records of the 2nd Respondent's order dated 02.06.2015 and to quash the same and consequently directing the Respondents herein to give the permission and protection for conducting Aaadal Paadal Orchestra Program on 07.06.2015 in connection with Arulmigu Chinnasamy Pettikovil, Nakkalakkottai, Pallikundu (Panchayat) Kagnkeyanaththam (P.O), Thirumangalam Taluk, Madurai District, based upon the petitioner's representation dated 31.05.2015. !For Petitioner : Mr.D.Balamurugapandi ^For Respondents : Mr.R.Karthikeyan Addl.Govt.Pleader :ORDER
This writ petition has been filed seeking for the issuance of Writ of Certiorarified Mandamus, calling for the records of the 2nd Respondent's order dated 02.06.2015 and to quash the same and consequently directing the Respondents herein to give the permission and protection for conducting Aaadal Paadal Orchestra Program on 07.06.2015 in connection with Arulmigu Chinnasamy Pettikovil, Nakkalakkottai, Pallikundu (Panchayat) Kagnkeyanaththam (P.O), Thirumangalam Taluk, Madurai District, based upon the petitioner's representation dated 31.05.2015.
2.Heard the learned counsel appearing for the petitioner and the learned Additional Government Pleader appearing for the respondents.
3.Learned Additional Government Pleader on instructions submitted that two F.I.Rs. have been registered with regard to the conduct of Aadal Padal. He would also submit that there is likelihood of law and order problem.
4.When there is a law and order problem and there are two F.I.Rs. Pending with respect to the conduct of the program in the same place, this Court is not inclined to allow this petition.
5.In view of the above, this Writ Petition is dismissed. No costs.
To
1.The Superintendent of Police, Madurai District, Madurai.
2.The Sub Inspector of Police, E4-Sindhupatti Police Station, Madurai District.