Madras High Court
R.Chellakarthick vs / on 28 July, 2023
Author: D.Nagarjun
Bench: D.Nagarjun
W.P.(MD) No.18262 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 28.07.2023
CORAM
THE HONOURABLE DR.JUSTICE D.NAGARJUN
W.P.(MD) No.18262 of 2023
R.Chellakarthick ... Petitioner
/vs./
1.The Commissioner of Police,
Office of the Commissioner of Police,
Alagar Kovil Main Road,
Madurai 625 007.
2.The Inspector of Police (L & O),
V1- Thirupparankundram Police Station,
Madurai. ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of India for
issuance of Writ of Certiorarified Mandamus, to call for the records relating to the
impugned order passed by the 2nd respondent in his proceedings in 04/2023
dated 24.07.2023 and quash the same as illegal and consequently directing the
2nd respondent to grant permission for conducting Aadal Paadal (Dance
Programme) on 29.07.2023 at about Night 6.00 PM to 10.00 PM for one day to
celebrate the festival in Veiyulkku Ugandha Amman Temple, which is situated in
East Street, Thirupparankundaram, Madurai - 625 005, and consequently to give
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W.P.(MD) No.18262 of 2023
adequate police protection to the festival, on the basis of the petitioner's
representation dated 23.07.2023.
For Petitioner : Mr.M.Neethirajan
For Respondents : Mr.B.Thanga Aravindh
Government Advocate (Crl.side)
ORDER
This petition is filed seeking for a direction to the respondent No.2 police to conduct the Aadal Padal programme on 29.07.2023 between 06.00 pm., to 10.00 pm., basing on the representation of the petitioner dated 23.07.2023.
2.It is submitted by the learned counsel for the petitioner that the villagers have been conducting the aadal paadal programme every year and accordingly, an application was made to the respondent police to accord the permission. However, the application of the petitioner dated 23.07.2023 was rejected as per the proceedings of the respondent No.2 police dated 24.07.2023. Challenging the same, the present Writ Petition has been filed.
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3.The learned Government Advocate (Crl.side) for the respondents submits that the petitioner is noway connected to the conduct of the aadal paadal programme at Vaiyulkku Ugandha Amman Temple. The petitioner has filed the proceedings of the respondent No.2 police, wherein it is mentioned that there are certain issues in respect of law and order problem and there is possibility of raising law and order situation and the peace may also likely to be broken, thereby the application of the petitioner was rejected on 24.07.2023.
4.Considering the submissions made by the learned counsel for the petitioner as well as the learned Government Advocate (Crl.side) that the petitioner is noway concern to conduct the aadal paadal programme in the Vaiyulkku Ugandha Amman Temple and also taking into consideration the prevailing circumstances in the village, which are not really conducive for conducting the programme, the request made by the petitioner for direction to the respondent police to conduct the Aadal Paadal programme on 29.07.2023 cannot be considered.
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5.Accordingly, this Petition is dismissed. No costs.
Speaking : Yes / No 28.07.2023
NCC : Yes / No
Internet : Yes / No
Index : Yes / No
mm
To
1.The Commissioner of Police,
Office of the Commissioner of Police,
Alagar Kovil Main Road,
Madurai 625 007.
2.The Inspector of Police (L & O),
V1- Thirupparankundram Police Station, Madurai.
4/5https://www.mhc.tn.gov.in/judis W.P.(MD) No.18262 of 2023 DR.D.NAGARJUN, J.
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