Madras High Court
S.Krishnan vs / on 14 July, 2023
Author: D.Nagarjun
Bench: D.Nagarjun
W.P.(MD) No.17009 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 14.07.2023
CORAM
THE HONOURABLE DR.JUSTICE D.NAGARJUN
W.P.(MD) No.17009 of 2023
S.Krishnan ... Petitioner
/vs./
1.The Deputy Superintendent of Police,
Sivagangai Town, Sivagangai District.
2.The Inspector of Police,
Sivagangai Town Police Station,
Sivagangai Town,
Sivagangai District. ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of India for
issuance of Writ of Certiorarified Mandamus, to call for the records of impugned
order passed by the 2nd respondent dated 11.07.2023 and quash the same as illegal
and consecutively grant permission and necessary protection to perform the
cultural program (i.e.,) Adal Padal on 14.07.2023 at 07.00 PM to 10.00 PM in the
evening of 'Urtchava Thiruvizha' at Arulmigu Sri Gangathara Vinayagar
Thirukovil at Near Railway Station, Sivagangai District.
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W.P.(MD) No.17009 of 2023
For Petitioner : Mr.J.Krishnakumar
For Respondents : Mr.B.Thanga Aravindh
Government Advocate (Crl.side)
ORDER
This petition is filed seeking for a direction to the respondent police to grant permission and protection for conducting the cultural programme, i.e., Adal Padal Programme on 14.07.2023 between 07.00 PM to 10.00 PM.
2. It is submitted by the learned counsel for the petitioner that for long time this Programme is being organized every year with the permission of the police. Even if sometimes police permission is denied, the petitioner has approached this High Court and got the permission. So far as Adal Padal Programme to be organized on 14.07.2023 is concerned, the petitioner has made a representation dated 11.07.2023 in person seeking permission to conduct the dance Programme. However, permission was declined vide impugned order stating that it is very difficult to provide police protection on account of big festival going on now. 2/5 https://www.mhc.tn.gov.in/judis W.P.(MD) No.17009 of 2023
3. The learned Government Advocate (Crl. Side) after getting instructions from respondent police during lunch time submits that the petitioner is seeking permission to perform the Adal Padal Programme today. Today, there is festival in a Temple where police are expecting that about 8 to 9 lakhs people / devotees would assemble. According to the learned Government Advocate (Criminal Side), one thousand police have been deputed to maintain law and order and provide suitable security in the festival. It is submitted that since all the Police personnel are maintaining law and order today, it is difficult for the respondent police to provide police protection for the Adal Padal Programme today and he has reported that, in case, it is performed day after tomorrow, they don't have objection for providing police protection.
4. The learned counsel appearing for the petitioner has also agreed that in case the permission is granted, they would conduct the Programme day after tomorrow, i.e., on 16.07.2023.
5. Considering the submissions made above, the respondent police are directed to provide permission to the petitioner to conduct Adal Padal Programme 3/5 https://www.mhc.tn.gov.in/judis W.P.(MD) No.17009 of 2023 day after tomorrow, i.e., on 16.07.2023 between 07.00 PM to 10.00 PM instead of 14.07.2023 as sought for, subject to the guidelines issued vide proceedings in Rc. 007301/Genl.(1)/2019 dated 09.04.2019.
5.With the above direction, the Writ Petition is disposed of. No costs.
14.07.2023
Speaking : Yes / No
NCC : Yes / No
Index : Yes / No
mbi
Note : Issue order copy on 14.07.2023
To
1.The Deputy Superintendent of Police,
Sivagangai Town, Sivagangai District.
2.The Inspector of Police,
Sivagangai Town Police Station,
Sivagangai Town,
Sivagangai District.
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W.P.(MD) No.17009 of 2023
DR.D.NAGARJUN, J.
mbi
W.P.(MD) No.17009 of 2023
14.07.2023
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