Madras High Court
Chandrasekar vs The Deputy Superintendent Of Police on 21 April, 2023
Author: G.Ilangovan
Bench: G.Ilangovan
W.P(MD)No.9239 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED:21.04.2023
CORAM :
THE HONOURABLE MR.JUSTICE G.ILANGOVAN
W.P(MD)No.9239 of 2023
Chandrasekar ... Petitioner
Vs.
1. The Deputy Superintendent of Police,
Karur, Karur District.
2. The Inspector of Police,
Vellianai 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 and to provide police protection
to conduct the Aadal Padal dance programme on 01.05.2023 in pursuant
to the Thiruvizha at Arulmigu Sree Vinayagar Sree Mahasakthi
Mariamman Thirukovil situated at Amman Nagar, Perumalpatti,
Kallumadai, Manavadi, Karur District, by considering the petitioner's
representation dated 25.03.2023 and 13.04.2023.
For Petitioner : Mr. Gokul Raj.S
For Respondents : Mr.R.Sureshkumar
Government Advocate (Crl. Side)
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W.P(MD)No.9239 of 2023
ORDER
The writ petitioner filed this Writ Petition seeking for issuance of a Writ of Mandamus directing the respondents herein to grant permission and to provide police protection to conduct the Aadal Padal dance programme on 01.05.2023 in pursuant to the Thiruvizha at Arulmigu Sree Vinayagar Sree Mahasakthi Mariamman Thirukovil situated at Amman Nagar, Perumalpatti, Kallumadai, Manavadi, Karur District, by considering the petitioner's representation dated 25.03.2023 and 13.04.2023.
2. Mr. R.Sureshkumar, learned Government Advocate (Crl. Side) 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 appearing for the writ petitioner submitted that festival for the temple, by name, “Arulmigu Sree Vinayagar Sree Mahasakthi Mariamman Thirukovil situated at Amman Nagar, Perumalpatti, Kallumadai, Manavadi, Karur District”, is going to be held on 01.05.2023. Subsequent to the same, in order to conduct a cultural programme on 01.05.2023, they sought permission of the Police by 2/6 https://www.mhc.tn.gov.in/judis W.P(MD)No.9239 of 2023 giving a representation dated 25.03.2023 and 13.04.2023. But, the second respondent has not considered the said representation. Since no order was passed, the writ petitioner has come before this Court for the above said relief.
4. The learned Government Advocate (Crl. Side) appearing for the respondents would submit that he has no objection for granting permission to conduct a cultural programme subject to time restriction in between 07.00 p.m to 10.00 p.m. on 01.05.2023, and also submitted that the second respondent has received the representation of the writ petitioner and the same is pending for consideration.
5. I have considered the submission of the learned counsel appearing for the writ petitioner and the learned Government Advocate (Crl. Side) appearing for the respondents.
6. It is brought to the notice of this Court that the Director General of Police, Tamil Nadu, Chennai had issued a circular memorandum in Rc.007301/Genl.I (1)/2019, dated 09.04.2019, along with instructions to the Inspectors of Police throughout Tamil Nadu for consideration of 3/6 https://www.mhc.tn.gov.in/judis W.P(MD)No.9239 of 2023 applications seeking permission for conducting cultural programme. Therefore, in view of the detailed circular and guidelines issued by the Director General of Police, the second respondent is hereby directed to consider the representation of the writ petitioner, dated 25.03.2023 and 13.04.2023 and pass suitable orders based on the above said circular, in the light of the above submission made by the learned Government Advocate (Crl. Side).
7. With the above direction, this writ petition stands disposed of. No costs.
21.04.2023 NCC :Yes/No Index :Yes/No Internet : Yes/ No Indu 4/6 https://www.mhc.tn.gov.in/judis W.P(MD)No.9239 of 2023 To
1. The Deputy Superintendent of Police, Karur, Karur District.
2. The Inspector of Police, Vellianai Police Station, Karur District.
3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
5/6 https://www.mhc.tn.gov.in/judis W.P(MD)No.9239 of 2023 G.ILANGOVAN, J Indu Order made in W.P(MD)No.9239 of 2023 Dated :21.04.2023 6/6 https://www.mhc.tn.gov.in/judis