Madras High Court
P.Rasu vs The Superintendent Of Police on 2 August, 2022
Author: V.Sivagnanam
Bench: V.Sivagnanam
W.P(MD)No.17120 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 02.08.2022
CORAM :
THE HONOURABLE MR.JUSTICE V.SIVAGNANAM
W.P(MD)No.17120 of 2022
P.Rasu ...Petitioner
Vs.
1. The Superintendent of Police,
Dindigul District,
Dindigul.
2. The Inspector of Police,
Batlaguntu Police Station,
Dindigul 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 protection to conduct the
“Aadalum Paadalum” dance program on 04.08.2022 in pursuant to the
Urchava Thiru Vizha of Arulmigu “Sri Mahalakshmi Thirukovil
Festival”, the above said program is to be conducted at Alagapuri Village
Nilakottai, in Dindigul District by considering the petitioner's
representation dated 25.07.2022.
For Petitioner : Mr.P.Rengaraju
For Respondents : Mr.M.Sakthi Kumar
Government Advocate (Crl.Side)
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W.P(MD)No.17120 of 2022
ORDER
This writ petitioner filed this Writ Petition seeking for issuance of a Writ of Mandamus, directing the respondents herein to grant permission and protection to conduct the “Aadalum Paadalum” dance program on 04.08.2022 in pursuant to the Urchava Thiru Vizha of Arulmigu “Sri Mahalakshmi Thirukovil Festival” at Alagapuri Village Nilakottai, in Dindigul District by considering the petitioner's representation, dated 25.07.2022.
2.Mr.M.Sakthi Kumar, learned Government Advocate (Criminal 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 petitioner submitted that the petitioner seeks permission for conducting the cultural programme viz., “Aadalum Paadalum” dance program on 04.08.2022 in pursuant to the Urchava Thiru Vizha of Arulmigu “Sri Mahalakshmi Thirukovil Festival” at Alagapuri Village Nilakottai, in Dindigul District. 2/6 https://www.mhc.tn.gov.in/judis W.P(MD)No.17120 of 2022 Subsequent to the same, in order to conduct a cultural programme, they sought permission of the police by giving a representation dated 25.07.2022. But the respondents have not considered the said representation. Since no order was passed, the petitioner has come before this Court for the above said relief.
4.The learned Government Advocate (criminal side) appearing for the respondents police would submit that the respondents have received the representation of the petitioner and the same is pending for consideration.
5. I have considered the submission of the learned counsel appearing for the petitioner and the learned Government Advocate (criminal side) appearing for the respondents police.
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.17120 of 2022 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 police is hereby directed to consider the representation of the petitioner dated 25.07.2022 and pass suitable orders based on the above said circular.
7. With the above direction, this writ petition is disposed of. No costs.
02.08.2022 Index :Yes/No ebsi Note: Issue order copy on 03.08.2022 4/6 https://www.mhc.tn.gov.in/judis W.P(MD)No.17120 of 2022 To
1. The Superintendent of Police, Dindigul District, Dindigul.
2. The Inspector of Police, Batlaguntu Police Station, Dindigul District.
3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
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