Madras High Court
R.Nagaiya vs The Deputy Superintendent Of Police on 23 August, 2023
Author: N. Anand Venkatesh
Bench: N. Anand Venkatesh
W.P.No.24890 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 23.08.2023
CORAM
THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH
W.P.No.24890 of 2023
and
W.M.P.No.24324 of 2023
R.Nagaiya
...Petitioners
vs.
1.The Deputy Superintendent of Police,
Tindivanam (Range),
Tindivanam,
Villupuam District.
2.The Sub-Inspector of Police,
Olakkur police Station,
Tindivanam Taluk,
Villupuram District.
...Respondents
PRAYER:
Writ Petition filed under Article 226 of the Constitution of India praying
to issue a Writ of Certiorarified Mandamus, to call for the undated letter issued
by the sub-Inspector of Police, Olakkur Police Station, Tindivanam Taluk
rejecting the police Bandobust i.e. Police protection received by the petitioner
on 21.08.2023 and quash the same and further direction to the respondents to
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W.P.No.24890 of 2023
provide adequate police protection i.e., police bandobust for the
Muthumariamman Temple yearly Kozhu distribution Functions along with the
cultural programme like Pattu Katcheri, Stage Drama and deity Veethiula from
22.08.2023 to 27.08.2023 in Saram Villge, Tindivanam Taluk, Villupuram
District.
For Petitioners : Mr.K.Balakrishnan
For Respondents : Mr.A.Damodaran
Additional Public Prosecutor
ORDER
This writ petition has been filed to call for the undated letter issued by the sub-Inspector of Police, Olakkur Police Station, Tindivanam Taluk rejecting the police Bandobust i.e. Police protection received by the petitioner on 21.08.2023 and quash the same and further direction to the respondents to provide adequate police protection i.e., police bandobust for the Muthumariamman Temple yearly Kozhu distribution Functions along with the cultural programme like Pattu Katcheri, Stage Drama and deity Veethiula from 22.08.2023 to 27.08.2023 in Saram Villge, Tindivanam Taluk, Villupuram District.
2. Heard the learned counsel for the petitioner and the respondent and also perused the materials available on record. https://www.mhc.tn.gov.in/judis Page No.2/4 W.P.No.24890 of 2023
3. In the considered view of this Court, there is no question of involving the police in the temple festival dispute. If the concerned persons are not able to conduct the temple festival in a peaceful manner, it is not necessary for conducting such a temple festival. Therefore, this Court finds no merits in this petition.
4. In the result, this writ petition is dismissed. Consequently the connected miscellaneous petition is also closed.
23.08.2023
Index : Yes/No
Internet : Yes/No
Speaking Order/Non-Speaking Order nsa To
1.The Deputy Superintendent of Police, Tindivanam (Range), Tindivanam, Villupuam District.
2.The Sub-Inspector of Police, Olakkur police Station, Tindivanam Taluk, Villupuram District.
3.The Public Prosecutor, Madras High Court, Chennai 600 104..
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nsa W.P.No.24890 of 2023 and W.M.P.No.24324 of 2023 23.08.2023 https://www.mhc.tn.gov.in/judis Page No.4/4