Madras High Court
V.Muniyaraj vs The Superintendent Of Police on 4 May, 2023
Author: M.Dhandapani
Bench: M.Dhandapani, R.Vijayakumar
W.P(MD)No.11317 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 04.05.2023
CORAM:
THE HONOURABLE MR.JUSTICE M.DHANDAPANI
AND
THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR
W.P(MD)No.11317 of 2023
V.Muniyaraj ... Petitioner
Vs.
1.The Superintendent of Police
Tirunelveli District
Tirunelveli
2.The Inspector of Police
Vikramasingapuram Police Station
Tirunelveli 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 to grant permission and necessary protection to conduct the
“Adal Padal” Programme on 08.05.2023 at 08.00pm to 12.00am in
connection with “Thiru Vizha” of Arulmigu Sri Selva Kaliamman
Thirukovil, North Car Street, Vikramasingapuram, Ambasamudram
Taluk, Tirunelveli District.
1/5
https://www.mhc.tn.gov.in/judis
W.P(MD)No.11317 of 2023
For Petitioner : Mr.R.Karthic Rajan
For Respondents : Mr.D.Gandhiraj
Special Government Pleader
ORDER
(Order of the Court was made by M.DHANDAPANI,J) Mr.D.Gandhiraj, learned Special Government Pleader, takes notice on behalf of the respondents.
2. With the consent of both sides, this writ petition is taken up for final hearing at the admission stage itself.
3. Prayer in this writ petition reads as follows:
"For the reasons stated in the accompanying affidavit, it is respectfully prayed that this Hon'ble Court may be pleased to issue a writ of direction more particularly in the nature of a WRIT OF MANDAMUS directing the Respondents to grant permission and necessary protection to conduct the “Adal Padal” Programme on 08.05.2023 at 08.00pm to 12.00am in connection with “Thiru Vizha” of Arulmigu Sri Selva Kaliamman Thirukovil, North Car Street, Vikramasingapuram, Ambasamudram Taluk, Tirunelveli 2/5 https://www.mhc.tn.gov.in/judis W.P(MD)No.11317 of 2023 District and to pass such further or other orders as this Hon'ble Court may deem fit and proper in the circumstances of this case and thus render justice."
4. There will be a direction to the respondents to consider the representation of the petitioner dated 02.05.2023 well in advance and grant permission to conduct the festival followed by cultural programs including the dance program (Adal Padal) on 08.05.2023 between 7.00 p.m., and 10.00 p.m., at "Arulmigu Sri Selva Kaliamman Thirukovil, North Car Street, Vikramasingapuram, Ambasamudram Taluk, Tirunelveli District”, subject to the following conditions :-
a) The event shall be conducted in an organized and peaceful manner without causing law and order problem;
b) There shall not be any obscene or vulgar scenes during the dance performance by any one of the participants or others;
c) The aadal padal Program shall be restricted between 7.00 pm., and 10.00 p.m.;
d) If there is any violation of the above said conditions, the respondents or the duly authorised officer is entitled to take necessary action as per law and stop such performance; and 3/5 https://www.mhc.tn.gov.in/judis W.P(MD)No.11317 of 2023
e) In case, if there is any discrepancy with regard to the date on which the program is to be conducted, it would be open to the respondent-Police to extend protection on some other day after giving due notice to the petitioner.
5. The writ petition is disposed of with the above directions.
No costs.
[M.D.I., J.] [R.V., J.]
04.05.2023
Index:Yes/No
Internet:Yes/No
NCC:Yes/No
abr / krk
To
1.The Superintendent of Police
Tirunelveli District
Tirunelveli
2.The Inspector of Police
Vikramasingapuram Police Station Tirunelveli District 4/5 https://www.mhc.tn.gov.in/judis W.P(MD)No.11317 of 2023 M.DHANDAPANI, J.
AND R.VIJAYAKUMAR, J.
abr / krk W.P(MD)No.11317 of 2023 04.05.2023 5/5 https://www.mhc.tn.gov.in/judis