Madras High Court
Thiruchendur Nattar Maruthuvar vs The Superintendent Of Police on 4 August, 2022
Author: V.Sivagnanam
Bench: V.Sivagnanam
W.P(MD)No.17535 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 04.08.2022
CORAM :
THE HONOURABLE MR.JUSTICE V.SIVAGNANAM
W.P(MD)No.17535 of 2022
Thiruchendur Nattar Maruthuvar
Madathinar Sangam,
(Regd No.6/1975)
represented by its Secretary
N.Sudalaimani, S/o.Narayanan,
93, Sannathi Street,
Thiruchendur – 628 215,
Thoothukudi District. ... Petitioner
Vs
1. The Superintendent of Police,
Thoothukudi District,
Thoothukudi.
2. The Revenue Divisional Officer,
Thiruchendur Division,
Thiruchendur,
Thoothukudi District.
3. The Deputy Superintendent of Police,
Thiruchendur Division,
Thiruchendur,
Thoothukudi District.
4. The Inspector of Police,
Temple Police Station,
Thiruchendur,
Thoothukudi District. ... Respondents
1/6
https://www.mhc.tn.gov.in/judis
W.P(MD)No.17535 of 2022
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
programme i.e., Vil Issai on 12.08.2022 at 07.00 PM and Annathanam on
13.08.2022 at 06.00 A.M. in the eve of Kodai Vizha festival of Arulmigu
Theradimadan Thirukovil at Nattar Maruthuvar Madam, 21 East Car
Street (Nearby Periya Ther) Thiruchendur.
For Petitioner : Mr.P.Balamurugan,
For Respondents : Mr.M.Sakthi Kumar,
Government Advocate (Crl. side).
ORDER
This writ petitioner filed this Writ Petition seeking for issuance of a Writ of Mandamus directing the respondents to grant permission and necessary protection to conduct the programme i.e., Vil Issai on 12.08.2022 at 07.00 PM and Annathanam on 13.08.2022 at 06.00 A.M. in the eve of Kodai Vizha festival of Arulmigu Theradimadan Thirukovil at Nattar Maruthuvar Madam, 21 East Car Street (Nearby Periya Ther) Thiruchendur.
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. 2/6 https://www.mhc.tn.gov.in/judis W.P(MD)No.17535 of 2022
3.The learned counsel appearing for the petitioner submitted that temple festival, by name, Arulmigu Theradimadan Thirukovil at Nattar Maruthuvar Madam, 21 East Car Street (Nearby Periya Ther) Thiruchendur, is going to be held from 05.08.2022 to 13.08.2022. Subsequent to the same, in order to conduct a cultural programme i.e., Vil Issai on 12.08.2022 and Annathanam on 13.08.2022, they sought permission of the police by giving a representation dated 30.07.2022. 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 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. 3/6 https://www.mhc.tn.gov.in/judis W.P(MD)No.17535 of 2022
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 applications seeking permission for conducting cultural programme. Therefore, in view of the detailed circular and guidelines issued by the Director General of Police, the fourth respondent police is hereby directed to consider the representation of the petitioner, dated 30.07.2022 and pass suitable orders based on the above said circular.
7. With the above direction, this writ petition is disposed of. No cost.
04.08.2022 Index :Yes/No Internet : Yes/ No csm Note:Issue Order copy on 10.08.2022 4/6 https://www.mhc.tn.gov.in/judis W.P(MD)No.17535 of 2022 To
1. The Superintendent of Police, Thoothukudi District, Thoothukudi.
2. The Revenue Divisional Officer, Thiruchendur Division, Thiruchendur, Thoothukudi District.
3. The Deputy Superintendent of Police, Thiruchendur Division, Thiruchendur, Thoothukudi District.
4. The Inspector of Police, Temple Police Station, Thiruchendur, Thoothukudi District.
5.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
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