Madras High Court
Sivasakthi vs The Superintendent Of Police on 14 May, 2025
W.P.(MD).No.14169 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 14.05.2025
CORAM
THE HONOURABLE MR. JUSTICE K.RAJASEKAR
W.P.(MD).No.14169 of 2025
Sivasakthi ... Petitioner
Vs.
1.The Superintendent of Police,
Office of the Superintendent of Police,
Karur District.
2.The Deputy Superintendent of Police,
Office of the Deputy Superintendent of Police,
Kulithalai,
Karur District.
3.The Inspector of Police,
Kulithalai Police Station,
Karur District. ...Respondents
Prayer : Writ Petition filed under Article 226 of the Constitution of India,
praying this Court to issue a Writ of Mandamus, directing the respondents
herein to grant permission to conduct the Aadal Paadal dance program on
19.05.2025 and 20.05.2025 in Arulmigu Mariamman Temple situated at
Muthalikavundanur Village, Sathiyamanaglam, Karur District by considering
the petitioner's representation dated 06.05.2025.
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W.P.(MD).No.14169 of 2025
For Petitioner : Mr.D.S.Haroon Rasheed
For Respondents : Mr.E.Antony Sahaya Prabahar
Additional Public Prosecutor
ORDER
This Writ Petition is filed for Mandamus directing the respondents herein to grant permission to conduct the Aadal Paadal dance program on 19.05.2025 and 20.05.2025 in Arulmigu Mariamman Temple at Muthalikavundanur Village, Sathiyamanaglam, Karur District by considering the petitioner's representation dated 06.05.2025.
2.Mr.E.Antony Sahaya Prabahar, learned Additional Public Prosecutor takes notice for the respondents. By consent, this Writ Petition is taken up for final disposal at the admission stage itself.
3. The learned counsel for the petitioner would submit that the petitioner has submitted a representation to the respondents on 06.05.2025 seeking permission to conduct Aadal Paadal dance program on 19.05.2025 and 20.05.2025 in Arulmigu Mariamman Temple at Muthalikavundanur Village, Sathiyamanaglam, Karur District. Since the said representation was not considered, the present Writ Petition has been filed.
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4. Considering the limited scope of the prayer in the writ petition, the writ petition is disposed of by directing the respondents to consider the representation of the petitioner, dated 06.05.2025 and pass orders on merits and in accordance with law on or before 17.05.2025. No costs.
14.05.2025
NCC : Yes / No
Index : Yes / No
Internet : Yes/ No
Sn
To
1.The Superintendent of Police,
Office of the Superintendent of Police, Karur District.
2.The Deputy Superintendent of Police, Office of the Deputy Superintendent of Police, Kulithalai, Karur District.
3.The Inspector of Police, Kulithalai Police Station, Karur District.
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