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[Cites 1, Cited by 0]

Madras High Court

R.Muthuvel vs The Superintendent Of Police on 5 May, 2023

Author: M.Dhandapani

Bench: M.Dhandapani, R.Vijayakumar

                                                                               W.P(MD)No.11421 of 2023


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED : 05.05.2023

                                                        CORAM:

                                  THE HONOURABLE MR.JUSTICE M.DHANDAPANI
                                                   AND
                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                                W.P(MD)No.11421 of 2023

                     R.Muthuvel                                              ... Petitioner
                                                          Vs.

                     1.The Superintendent of Police
                       Pudukkottai District, Pudukkottai.

                     2.The Inspector of Police
                       Thirumayam Police Station,
                       Thirumayam, Pudukkottai District.                  ... Respondents


                     PRAYER: Writ Petition filed under Article 226 of the Constitution of
                     India, praying this Court to issue a Writ of Mandamus, directing the
                     Respondents to give permission to the petitioner to organize dance
                     program (Adal & Padal) on 12.05.2023 from 07.00 p.m., to 11.00 p.m., at
                     Konangi Alagan Uranikarai Arulmigu Sri Devi Sakthi Vinayakar Temple,
                     Thethampatti, Sakkottai Taluk, Sivagangai District with light and sound
                     by considering the petitioner's representation dated 24.04.2023.
                                      For Petitioner        : Mr.K.Sridhar
                                      For Respondents       : Mr.D.Gandhiraj,
                                                            Special Government Pleader


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                                                                                  W.P(MD)No.11421 of 2023


                                                         ORDER

********** (Order of the Court was made by M.DHANDAPANI,J) Mr.D.Gandhiraj, learned Special Government Pleader, takes notice on behalf of the respondents.

2. With the consent of both sides, this writ petition is taken up for final hearing at the admission stage itself.

3. Prayer in this writ petition reads as follows:

"For the reasons stated in the accompanying affidavit, it is most respectfully prayed that this Hon'ble Court to issue a Writ of Mandamus, directing the Respondents to give permission to the petitioner to organize dance program (Adal & Padal) on 12.05.2023 from 07.00 p.m., to 11.00 p.m., at Konangi Alagan Uranikarai Arulmigu Sri Devi Sakthi Vinayakar Temple, Thethampatti, Sakkottai Taluk, Sivagangai District with light and sound by considering the petitioner's representation dated 24.04.2023."

4. There will be a direction to the respondents to consider the application of the petitioner dated 24.04.2023 well in advance and 2/5 https://www.mhc.tn.gov.in/judis W.P(MD)No.11421 of 2023 grant permission to conduct the cultural programs including the dance program (Adal Padal) between 7.00 p.m., and 10.00 p.m., at " Konangi Alagan Uranikarai Arulmigu Sri Devi Sakthi Vinayakar Temple, Thethampatti, Sakkottai Taluk, Sivagangai District, after 10th of May, 2023, since Chithirai festival is being conducted till 10th May, 2023, subject to the following conditions :-

a)The event shall be conducted in an organized and peaceful manner without causing law and order problem.
b)There shall not be any obscene or vulgar scenes during the dance performance by any one of the participants or others;
c)The aadal padal Program shall be restricted between 7.00 pm., and 10.00 p.m.;
d)If there is any violation of the above said conditions, the respondents or the duly authorised officer is entitled to take necessary action as per law and stop such performance and
e)In case if there is any discrepancy with regard to the date on which the program is to be conducted, it would be open to the respondent police to extend protection on some other day after giving due notice to the petitioner.
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https://www.mhc.tn.gov.in/judis W.P(MD)No.11421 of 2023

5. The writ petition is disposed of with the above directions. No costs.

                                                              [M.D.I.,J.]     [R.V.,J.]
                                                                       05.05.2023


                     Index:Yes/No
                     Internet:Yes/No
                     NCC:Yes/No

                     ta / rmi


                     To

                     1.The Superintendent of Police

Pudukkottai District, Pudukkottai.

2.The Inspector of Police Thirumayam Police Station, Thirumayam, Pudukkottai District.

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https://www.mhc.tn.gov.in/judis W.P(MD)No.11421 of 2023 M.DHANDAPANI, J.

AND R.VIJAYAKUMAR, J.

ta / rmi ORDER MADE IN W.P(MD)No.11421 of 2023 05.05.2023 5/5 https://www.mhc.tn.gov.in/judis