A.Krishnamoorthy vs The Inspector Of Police on 21 September, 2021

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Madras High Court

A.Krishnamoorthy vs The Inspector Of Police on 21 September, 2021

Bench: S.M.Subramaniam

                                                                                   WP No.23793 of 2016


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 21-09-2021

                                                           CORAM

                              THE HONOURABLE MR. JUSTICE S.M.SUBRAMANIAM

                                                    WP No.23793 of 2016


                     A.Krishnamoorthy                                   ..         Petitioner

                                                               vs.


                     The Inspector of Police,
                     Tirupathur Taluk Police Station,
                     Tirupattur,
                     Vellore District.                                  ..          Respondent



                                   Writ Petition is filed under Article 226 of the Constitution of India,
                     praying for the issuance of a Writ of Certiorarified Mandamus, calling for the
                     records of the respondent relating to the order dated 06.07.2016, to quash the
                     same to the limited extent of refusal to conduct to dance program on
                     12.07.2016 in the annual festival at Sri Mariyammal Temple at
                     Visamangalam Post, Tirupathur Taluk, Vellore District and consequential
                     directions to the respondent to permit the petitioner to conduct the dance
                     program at 08.00 p.m., on 12.07.2016 in the above temple by imposing
                     stringent conditions for performance of the program.

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https://www.mhc.tn.gov.in/judis/
                                                                                WP No.23793 of 2016




                                   For Petitioner               : Mr.V.Thirupathi

                                   For Respondent           : Mr.K.M.D.Muhilan,
                                                               Government Advocate.
                                                         ORDER

The relief sought for in the present writ petition is to quash the order dated 06.07.2016 passed by the respondent, rejecting the application submitted by the petitioner to conduct the dance program on 12.07.2016 in the annual festival at Sri Mariyammal Temple at Visamangalam Post, Tirupathur Taluk, Vellore District and consequential directions to the respondent to permit the petitioner to conduct the dance program at 08.00 p.m., on 12.07.2016 in the above temple by imposing stringent conditions for performance of the program.

2. In view of the fact that the permission sought for to conduct cultural programmes on 12.07.2016 was rejected in proceedings, dated 06.07.2016, due to lapse of time, the cause aroused for the purpose of filing the present writ petition did not exist as of now.

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https://www.mhc.tn.gov.in/judis/ WP No.23793 of 2016

3. Accordingly, the writ petition stands disposed of as infructuous.

However, there shall be no order as to costs.

21-09-2021 Index : Yes/No. Internet : Yes/No. Speaking Order/Non-Speaking Order. Svn To The Inspector of Police, Tirupathur Taluk Police Station, Tirupattur, Vellore District.

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https://www.mhc.tn.gov.in/judis/ WP No.23793 of 2016 S.M.SUBRAMANIAM, J.

Svn WP 23793 of 2016 21-09-2021 4/4 https://www.mhc.tn.gov.in/judis/

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