Madras High Court
A.K.A.Rajan vs The District Superintendent Of Police on 16 May, 2018
Author: M.S.Ramesh
Bench: M.S.Ramesh
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED: 16.05.2018 CORAM THE HON'BLE MR. JUSTICE M.S.RAMESH W.P.(MD)No.11063 of 2018 A.K.A.Rajan ... Petitioner Vs.
1.The District Superintendent of Police, Tirunelveli District,
2.The Inspector of Police, Uvari Police Station, Tirunelveli District. ... Respondents Petition filed under Article 226 of the Constitution of India praying to issue a writ of mandamus directing the respondent herein grant permission and provide necessary police protection to conduct the Light Music and Dance program from 07.00pm., to 10.00 pm., on 18.05.2018 at Priya Garden, Keela Uvari Village, Uvari Post, Tirunelveli District by considering the petitioner's representation dated 04.05.2018.
!For Petitioner : Mr.N.Kamalajayanthi For Respondents : Mr.M.Murugan Government Advocate :Order The prayer in this writ petition is to direct the respondent herein grant permission and provide necessary police protection to conduct the Light Music and Dance program from 07.00pm., to 10.00 pm., on 18.05.2018 at Priya Garden, Keela Uvari Village, Uvari Post, Tirunelveli District by considering the petitioner's representation dated 04.05.2018.
2.Heard the learned counsel for the petitioner as well as the learned Government Advocate appearing on behalf of the respondents.
3.It is the grievance of the petitioner that his representation dated 04.05.2018 seeking to conduct the light Music and Dance program, has not been considered by the respondents till date and therefore, he has filed the present writ petition.
4.This Court has not expressed any of its view with regard to the merits of the representation made by the petitioner. It is needless to point out that whenever a representation of this nature is made, the respondents are duty bound to consider the same in one way or the other. Non-consideration of the same would amount to dereliction of ordinary duties of their office and as such, this Court would be justified in invoking its powers conferred under Article 226 of the Constitution of India to direct them to consider the petitioner's representation within a stipulated time.
5.In view of the limited prayer sought for in this writ petition, there shall be a direction to the second respondent to consider the petitioner's representation dated 04.05.2018 on merits and in accordance with law on or before 18.05.2018.
6.With the above direction, this writ petition is disposed of. No costs.
To
1.The District Superintendent of Police, Tirunelveli District,
2.The Inspector of Police, Uvari Police Station, Tirunelveli District.
.