Madras High Court
Mariappan vs The Superintendent Of Police on 27 March, 2018
Author: P.Rajamanickam
Bench: P.Rajamanickam
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 27.03.2018
CORAM
THE HON'BLE MR.JUSTICE P.RAJAMANICKAM
W.P.(MD) No.6539 of 2018
Mariappan ... Petitioner
-Vs-
1.The Superintendent of Police,
Tirunelveli District,
Tirunelveli.
2.The Inspector of Police,
Pathamadai Police Station,
Tirunelveli District. ... Respondents
Prayer: Writ Petition filed under Article 226 of Constitution of India, to
issue a Writ of Mandamus directing the 2nd Respondent to grant permission
and protection to conduct the devotional programme namely Villisai for two
days viz., 02.04.2018 and 03.04.2018 between 10.00 p.m. to 06.00 p.m in the
temple premises with using loud speaker on account of the temple festival Sri
Nallamadasamy Kovil Kesavasamuthiram, Pathamadai Thirunelveli District in the
light of the petitioner's representation dated 21.03.2018.
!For Petitioner : Mr.S.R.A.Ramachandran
For Respondents : Mr.V.Anand
Government Advocate
:ORDER
This writ petition has been filed to direct the 2nd Respondent to grant permission and protection to conduct the devotional programme namely Villisai for two days viz., 02.04.2018 and 03.04.2018 between 10.00 p.m. to 06.00 p.m in the temple premises with using loud speaker on account of the temple festival Sri Nallamadasamy Kovil Kesavasamuthiram, Pathamadai Thirunelveli District in the light of the petitioner's representation dated 21.03.2018.
2.Heard the learned counsel appearing for the petitioner and the learned Government Advocate appearing for the respondents.
3.The learned counsel appearing for the petitioner submitted that the petitioner is one of the Administrators of the said temple. The villagers are conducting ' Villisai ' for the past several years and this year, they have decided to conduct the 'Villisai' on 02.04.2018 and 03.04.2018 and for that, they have already given a representation dated 21.03.2018 to the respondents, but, sofar, no order has been passed. Hence, he has filed the present writ petition.
4.The learned Government Advocate appearing for the respondents has submitted that there is a law and order problem and hence the petitioner's representation is kept pending.
5.Considering the aforesaid submissions, the respondents are directed to consider the representation submitted by the petitioner, dated 21.03.2018 and dispose of the same at early. At the time of passing order, the respondents have to keep in mind the decision of the Hon'ble Supreme Court of India in the case of Church of God (Full Gospel) in India Vs. K.K.R, Majestic Colony Welfare Association and others, reported in 2001 ? 1 ? L.W. (Crl.)
233.
6.With the aforesaid observations, this writ petition is disposed of. No costs.
To
1.The Superintendent of Police, Tirunelveli District, Tirunelveli.
2.The Inspector of Police, Pathamadai Police Station, Tirunelveli District.
.