Madras High Court
Velmurugan vs The Commissioner Of Police on 29 September, 2023
Author: D.Nagarjun
Bench: D.Nagarjun
W.P.(MD)No.23854 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 29.09.2023
CORAM
THE HONOURABLE DR.JUSTICE D.NAGARJUN
W.P.(MD)No.23854 of 2023
Velmurugan ... Petitioner
Vs
1.The Commissioner of Police,
O/o.Commissioner of Police,
Madurai District.
2.The Inspector of Police,
Thirunagar Police Station,
Madurai 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 relating to
the impugned order passed in Na.Ka.No.228/W1 L & O/PS/MC/2023 dated
26.09.2023 passed by the second respondent and quash the same as illegal and
consequently direct the second respondent to grant permission to the petitioner
for conducting “Aadaal Padal (dance programme)' show on 06.10.2023 from
06.00 p.m., to 10.30 p.m., at Vilacheri Village, Thirupparankundram Taluk in
the light of Sri Arulmigu Alagunachi Amman Temple Thiruvizha at Vilacheri
Village, Thirupparankundram Taluk, Madurai District.
For Petitioner : Mr.M.Vivek Kumar
For Respondents : Mr.B.Thanga Aravindh
Government Advocate (Criminal side)
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W.P.(MD)No.23854 of 2023
ORDER
This Writ Petition is filed for a Writ of Certiorarified Mandamus to call for the records relating to the impugned order passed in Na.Ka.No.228/W1 L & O/PS/MC/2023 dated 26.09.2023 passed by the second respondent and quash the same as illegal and consequently direct the second respondent to grant permission to the petitioner for conducting “Aadaal Padal (dance programme)' show on 06.10.2023 from 06.00 p.m., to 10.30 p.m., at Vilacheri Village, Thirupparankundram Taluk in the light of Sri Arulmigu Alagunachi Amman Temple Thiruvizha at Vilacheri Village, Thirupparankundram Taluk, Madurai District.
2. It is submitted by the learned counsel for the petitioner that the petitioner has filed an application before the respondent Police seeking permission for conducting “Aadaal Padal (dance programme)' show on 06.10.2023 from 06.00 p.m., to 10.30 p.m., at Vilacheri Village, Thirupparankundram Taluk in the light of Sri Arulmigu Alagunachi Amman Temple Thiruvizha at Vilacheri Village, Thirupparankundram Taluk, Madurai District. The said request was rejected vide impugned proceedings in Na.Ka.No.228/W1 L & O/PS/MC/2023 dated 26.09.2023. It is submitted by the learned counsel for the petitioner that the petitioner will give an undertaking that they will conduct a programme peacefully without any hindrance to peace https://www.mhc.tn.gov.in/judis 2/5 W.P.(MD)No.23854 of 2023 in the society and also requested the Court to pass directions by imposing conditions, if any.
3. Learned Government Advocate (Criminal Side) on other hand submits that the respondent Police have no objection to grant of permission to conduct programme, subject to the guidelines issued vide proceedings in Rc. 007301/Genl.I (1)/2019, dated 09.04.2019.
4. Considering the same, the petitioner is directed to approach the police with fresh petition within one week from the date of receipt of a copy of this order, on which, the respondent police are directed to consider the same, subject to law and order problems and keeping in view of the fact that permission was earlier rejected and if conducive grant permission as per the guidelines of the police vide proceedings in Rc.007301/Genl.I (1)/2019, dated 09.04.2019.
5. This Writ Petition therefore is closed. No costs.
29.09.2023 NCC:yes/no Index:yes/no Internet:yes/no am Note: Issue Order Copy on 29.09.2023 https://www.mhc.tn.gov.in/judis 3/5 W.P.(MD)No.23854 of 2023 To
1.The Commissioner of Police, Madurai District.
2.The Inspector of Police, Thirunagar Police Station, Madurai District.
3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
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