Madras High Court
Pon. Kajendran vs The Superintendent Of Police on 18 April, 2016
Author: P.N.Prakash
Bench: P.N.Prakash
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 18.04.2016
CORAM
THE HON'BLE MR.JUSTICE P.N.PRAKASH
W.P.(MD) No.7410 of 2016
Pon. Kajendran ... Petitioner
-Vs-
1.The Superintendent of Police,
Pudukkottai District, Pudukkottai.
2.The Inspector of Police,
Udaiyalipatti Police Station,
Kulathur Taluk,
Pudukkottai District. ... Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India
for issuance of a writ of Mandamus, directing the respondents to grant
permission to conduct the Entertainment and Cultural Programme (Grammiya
Karagattam) scheduled to be conducted on 19.05.2016 in Killukkottai Village,
Kulathur Taluk, Pudukkottai District by considering the petitioner's
representation, dated 05.04.2016.
!For Petitioner : Mr.K.G.Arunkumar
For Respondents : Mr.Aayiram K.Selvakumar
Government Advocate
:O R D E R
This writ petition has been filed, seeking a direction to the respondents to grant permission and protection for Adal Padal program scheduled to be held on 19.05.2016.
2. Learned counsel for the petitioner would submit that the villagers jointly decided to conduct Adal Padal program scheduled to be held on 19.05.2016. He would further submit that in this connection, a representation was given to the respondent police on 05.04.2016, with a request to grant permission to conduct the programme on the above said date. However, the respondent Police has not yet considered the said representation and hence, the petitioner is before this Court with this Writ Petition.
3. Heard the learned counsel on either side.
4. This Court is aware of the fact that the Election Commission of India has announced time table for elections to the State Assembly and therefore, the Police will be under much strain. Under such circumstances, it will not be advisable to grant permission for such programmes, if there are going to be a law and order problem.
5. However, in view of the limited scope of prayer sought for in this petition, the respondent police are directed to pass orders on merits and in accordance with law either permitting or rejecting the representation dated 05.04.2016, given by the petitioner, taking into account the law and order problem and other aspects, prevailing in that area, as expeditiously as possible.
6. With the above direction, this Writ Petition is disposed of. No Costs.
To
1.The Superintendent of Police, Pudukkottai District, Pudukkottai.
2.The Inspector of Police, Udaiyalipatti Police Station, Kulathur Taluk, Pudukkottai District..