Thangapandi vs The Superintendent Of Police on 8 December, 2021

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Madras High Court

Thangapandi vs The Superintendent Of Police on 8 December, 2021

Bench: G.R.Swaminathan

                                                                         W.P.(MD)No.21785 of 2021


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 08.12.2021

                                                      CORAM:

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                           W.P.(MD)No.21785 of 2021

                     Thangapandi                                             ... Petitioner

                                                        -Vs-

                     1.The Superintendent of Police,
                       Madurai District.

                     2.The Sub Inspector of Police,
                       Saptur Police Station,
                       Saptur, Madurai District.

                     3.The Deputy Superintendent of Police,
                       Peraiyur.
                       (3rd respondent is suo motu impleaded
                        by this Court vide order dated 08.12.2021)         ... Respondents

                     PRAYER: Petition filed under Article 226 of the Constitution of India to
                     issue a Writ of Mandamus, directing the respondents herein to grant
                     permission and give police protection to conduct “Adal Padal
                     Programme and Karagattam” dance program at about 7.00 pm on
                     10.12.2021 and 11.12.2021 in pursuance to the festival of “Arulmighu
                     Sri Kaliamman Thirukovil” situated in Kethuvarpatti Village, Peraiyur
                     Taluk, Madurai District on considering the petitioner's representation
                     dated 04.12.2021.


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https://www.mhc.tn.gov.in/judis
                                                                                                W.P.(MD)No.21785 of 2021




                                  For Petitioner          : Mr.M.Gnanagurunathan
                                  For Respondents : Mr.T.Senthil Kumar
                                                    Additional Public Prosecutor

                                                                  ORDER

The petitioner wants this Court to direct the third respondent to permit him to conduct the petition mentioned event.

2.The petitioner asserts that there is no communal angle. The third respondent is therefore directed to grant permission to the petitioner to hold the petition mentioned event. It is open to the third respondent to incorporate appropriate conditions for ensuring the smooth conduct of the event. The petitioner through his counsel gives an undertaking that the organizers of the event will adhere to the police directives.

3. Recording the said undertaking, this Writ Petition is allowed. No costs.

08.12.2021 Index : Yes/No Internet : Yes/No rmi Note : Issue Order Copy on 08.12.2021 In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

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https://www.mhc.tn.gov.in/judis W.P.(MD)No.21785 of 2021 To

1.The Superintendent of Police, Madurai District.

2.The Sub Inspector of Police, Saptur Police Station, Saptur, Madurai District.

3.The Deputy Superintendent of Police, Peraiyur.

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https://www.mhc.tn.gov.in/judis W.P.(MD)No.21785 of 2021 G.R.SWAMINATHAN, J.

rmi W.P.(MD)No.21785 of 2021 08.12.2021 4/4 https://www.mhc.tn.gov.in/judis

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