Madras High Court
Kuzhanthaivel vs State Rep. By on 27 February, 2023
Author: G.Chandrasekharan
Bench: G.Chandrasekharan
W.P.No.5670 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 27.02.2023
CORAM:
THE HONOURABLE MR.JUSTICE G.CHANDRASEKHARAN
W.P.No.5670 of 2023
Kuzhanthaivel ... Petitioner
Vs
State rep. by
The Inspector of Police,
Belukurichi Police Station,
Namakkal District. ... Respondent
PRAYER: Writ Petition is filed under Article 226 of Constitution of India,
pleased to issue a Writ of Mandamus, directing the respondent authority to
give permission and police protection to conduct Cultural Programme (Adal
Padal Nigalchi) in the event of Sri Mahaganapathi, Sri Mahasakthi
Mariyamman, Sri Vellaiyamma, Sri Pommiyamma, Sametha Sri Duraiveeran
and Parivara Deivangal Festival at K.Vellalapatti, Belukurichi Via,
Kalkurichi Post, Namakkal District, on 03.03.2023 between 6.00 p.m. to
11.00 p.m. by considering the petitioner's representation dated 20.02.2023.
For Petitioner : Mr.W.Camyles Gandhi
For Respondent : Mr.S.Santhosh
Government Advocate (Crl.Side)
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W.P.No.5670 of 2023
ORDER
The Writ Petition has been filed to direct the respondent to give permission and police protection to conduct Cultural Programme (Adal Padal Nigalchi) in the event of Sri Mahaganapathi, Sri Mahasakthi Mariyamman, Sri Vellaiyamma, Sri Pommiyamma, Sametha Sri Duraiveeran and Parivara Deivangal Festival at K.Vellalapatti, Belukurichi Via, Kalkurichi Post, Namakkal District, on 03.03.2023 between 6.00 p.m. to 11.00 p.m. by considering the Petitioner's representation dated 20.02.2023.
2.The learned counsel appearing for the petitioner submitted that in order to conduct the cultural programme in the event of Sri Mahaganapathi, Sri Mahasakthi Mariyamman, Sri Vellaiyamma, Sri Pommiyamma, Sametha Sri Duraiveeran and Parivara Deivangal Festival at K.Vellalapatti, Belukurichi Via, Kalkurichi Post, Namakkal District, on 03.03.2023, the petitioner has sent a representation dated 20.02.2023 to the respondent. But, the same has not been considered so far. Hence, the present writ petition has been filed.
3.The learned Government Advocate (Crl.side) appearing for the respondent submitted that the respondent police has received the ________ https://www.mhc.tn.gov.in/judis Page 2 of 4 W.P.No.5670 of 2023 representation of the petitioner and the same is pending for consideration.
4. I have considered the submission of the learned counsel appearing for the petitioner and the learned Government Advocate (Crl.side) appearing for the respondent police.
5.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 applications seeking permission for conducting cultural programme. Therefore, in view of the detailed circular and guidelines issued by the Director General of Police, the respondent police is hereby directed to consider the representation of the petitioner, dated 20.02.2023 and pass suitable orders based on the above said circular.
6. With the above direction, this Writ Petition is disposed of. No costs.
27.02.2023 Index :Yes/No Internet:Yes/No mpl ________ https://www.mhc.tn.gov.in/judis Page 3 of 4 W.P.No.5670 of 2023 G.CHANDRASEKHARAN, J.
mpl To
1.The Inspector of Police, Belukurichi Police Station, Namakkal District.
2.The Public Prosecutor, High Court of Madras.
W.P.No.5670 of 2023
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