Madras High Court
Manimuthu vs The Superintendent Of Police on 17 May, 2023
Author: T.Raja
Bench: T.Raja
W.P.(MD) No.12151 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 17.05.2023
CORAM:
THE HON'BLE MR.T.RAJA, THE ACTING CHIEF JUSTICE
AND
THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI
W.P.(MD)No.12151 of 2023
Manimuthu ... Petitioner
Vs.
1.The Superintendent of Police,
Pudukottai District.
2.The Inspector of Police,
Aranthangi Police Station,
Pudukkottai District. ...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 the programs like “Adal
Padal Programme” on 25.05.2023 at 07.00 p.m., in pursuance to the festival
of “Arulmigu Sri Muthumariamman Thirukovil”, situated at Arasarkulam
Keezhpathi Village, Arasarkulam Post, Aranthangi Taluk, Pudukkottai
District by considering the petitioner's representation dated 08.05.2023.
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W.P.(MD) No.12151 of 2023
For Petitioner : Mr.K.Ilayaraja
For Respondents : Mr.M.Prakash
Additional Government Pleader
ORDER
[Order of the Court was made by The Hon'ble The ACTING CHIEF JUSTICE] Mr.M.Prakash, learned Additional 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 herein to grant permission and give police protection to conduct the programs like “Adal Padal Programme” on 25.05.2023 at 07.00 p.m., in pursuance to 2/6 https://www.mhc.tn.gov.in/judis W.P.(MD) No.12151 of 2023 the festival of “Arulmigu Sri Muthumariamman Thirukovil”, situated at Arasarkulam Keezhpathi Village, Arasarkulam Post, Aranthangi Taluk, Pudukkottai District by considering the petitioner's representation dated 08.05.2023."
4. There will be a direction to the respondents to consider the application of the petitioner dated 08.05.2023 well in advance and grant permission and necessary protection to conduct the cultural programs including the dance program (Adal Padal) between 7.00 p.m., and 10.00 p.m., at "Arulmigu Sri Muthumariamman Thirukovil”, Arasarkulam Keezhpathi Village, Arasarkulam Post, Aranthangi Taluk, Pudukkottai District 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.;3/6
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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.
5. The writ petition is disposed of with the above directions. No costs.
(T.R., A.C.J.) & (L.V.G., J.)
17.05.2023
NCC : Yes / No
Index : Yes / No
Internet : Yes / No
MYR
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https://www.mhc.tn.gov.in/judis W.P.(MD) No.12151 of 2023 To
1.The Superintendent of Police, Pudukottai District.
2.The Inspector of Police, Aranthangi Police Station, Pudukkottai District.
3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
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