Madras High Court
Thiruchendur Nattar Maruthuvar vs The Superintendent Of Police on 11 August, 2022
Author: V.Sivagnanam
Bench: V.Sivagnanam
W.P(MD)No.18210 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 11.08.2022
CORAM :
THE HONOURABLE MR.JUSTICE V.SIVAGNANAM
W.P(MD)No.18210 of 2022
Thiruchendur Nattar Maruthuvar
Madathinar Sangam,
Rep. by its Secretary
N.Sudalaimani ...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,
Tiruchendur,
Thoothukudi District. ...Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India, praying this Court to issue a Writ of Certiorarified Mandamus, to
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W.P(MD)No.18210 of 2022
call for the records relating to the impugned order dated 05.08.2022 by
the 4th respondent and to quash the same and consequently directing the
4th respondent to grant permission and necessary protection to conduct
the programme i.e. Vil Issai on 12.08.2022 at 07.00 p.m. 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 Eat Car Street (Nearby Periya Ther), Thiruchendur.
For Petitioner : Mr.P.Balamurugan
For Respondents : Mr.M.Sakthi Kumar
Government Advocate (crl.side)
For Intervenor : Mr.M.Maran
ORDER
This writ petitioner filed this Writ Petition seeking for issuance of a Writ of Certiorarified Mandamus to call for the records relating to the impugned order passed by the 4th respondent, dated 05.08.2022 and quash the same, consequently, directing the 4th respondent to grant permission and necessary protection to conduct the programme i.e. Vil Issai on 12.08.2022 at 07.00 p.m. and 'Annathanam' on 13.08.2022 at 06.00 a.m. in connection with 'Kodai Vizha' festival of Arulmigu Theradimadan Thirukovil at Nattar Maruthuvar Madam, 21 Eat Car Street (Nearby Periya Ther), Thiruchendur. 2 /5 https://www.mhc.tn.gov.in/judis W.P(MD)No.18210 of 2022
2.Mr.M.Sakthikumar, 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.When the matter was taken up for hearing, the learned counsel appearing for the petitioner submitted that he is not pressing his challenge against the impugned order. But he seeks permission to consider the petitioner's representation with regard to 'Annathanam' alone 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 Eat Car Street (Nearby Periya Ther), Thiruchendur.
4.The learned Government Advocate (Crl.side) appearing for the respondent police also accepted that with regard to 'Annathanam' alone, the respondent police are ready to consider the petitioner's representation, dated 30.07.2022.
5. In view of the above submission, the fourth respondent police is directed to consider the petitioner's representation, dated 30.07.2022 with 3 /5 https://www.mhc.tn.gov.in/judis W.P(MD)No.18210 of 2022 regard to 'Annathanam' alone to be held on 13.08.2022, based on the circular issued by the Director General of Police, Tamil Nadu, Chennai in Rc.007301/Genl.I (1)/2019 dated 09.04.2019.
6. With the above direction, this writ petition is disposed of. No costs.
11.08.2022
Index : Yes / No
Internet : Yes/ No
vsd
Note: Issue Order Copy on 11.08.2022 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, Tiruchendur, Thoothukudi District.
5.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
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