Madras High Court
J.Jebajenkins vs The Superintendent Of Police on 26 June, 2018
Author: D.Krishnakumar
Bench: D.Krishnakumar
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 26.06.2018
CORAM
THE HONOURABLE MR.JUSTICE D.KRISHNAKUMAR
W.P.(MD)No.13492 of 2018
J.Jebajenkins ... Petitioner
Vs.
1.The Superintendent of Police,
Tirunelveli District,
Tirunelveli.
2.The Assistant Superintendant of Police,
Cheranmahadevi,
Tirunelveli.
3.The Inspector of Police,
Pathamadai Police Station,
Pathamadai,
Tirunelveli District. ... Respondents
PRAYER:- Writ Petition filed under Article 226 of the Constitution of India,
praying for the issuance of a Writ of Mandamus directing the respondents to
grant permission to conduct lighting Kabadi competition programme held on
07.07.2018 at about 09.00 p.m, to 08.07.2018 at about 09.00 a.m., along with
necessary sound service at Vayalnambikulam, Cheranmahadevi Taluk, Tirunelveli
District.
!For Petitioner : Mr.S.Krishnan
For Respondents : Mr.P.Kannidevan,
Additional Government Pleader
:ORDER
This Writ Petition has been filed to direct the respondents to grant permission to conduct lighting Kabadi competition programme held on 07.07.2018 at about 09.00 p.m, to 08.07.2018 at about 09.00 a.m., along with necessary sound service at Vayalnambikulam, Cheranmahadevi Taluk, Tirunelveli District.
2.Heard the learned counsel appearing for the petitioner and the learned Additional Government Pleader appearing for the respondents.
3.The learned counsel appearing for the petitioner would submit that the petitioner has made representations dated 12.06.2018 and 22.06.2018 respectively, for conducting Kabadi competition at Vayalnambikulam, Cheranmahadevi Taluk, Tirunelveli District. Since the said representation has not been considered so far, the petitioner has filed the present writ petition for the aforesaid relief.
4.The learned Additional Government Pleader appearing for the respondents would submit that if the petitioner's representation is pending for consideration, the same will be considered and appropriate orders will be passed.
5.Considering the above submissions made on either side, without expressing any opinion on the merits of the case, the second respondent is directed to consider the petitioner's representation dated 22.06.2018 and pass appropriate orders on merits and in accordance with law, on or before 05.07.2018
6.With the above direction, this Writ Petition is disposed of. No costs.
To
1.The Superintendent of Police, Tirunelveli District, Tirunelveli.
2.The Assistant Superintendant of Police, Cheranmahadevi, Tirunelveli.
3.The Inspector of Police, Pathamadai Police Station, Pathamadai, Tirunelveli District.
.