Madras High Court
K.E.Dhandapani vs The Inspector Of Police on 14 February, 2023
Author: G.Chandrasekharan
Bench: G.Chandrasekharan
W.P.No.4191 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 14.02.2023
CORAM:
THE HONOURABLE MR.JUSTICE G.CHANDRASEKHARAN
W.P.No.4191 of 2023
K.E.Dhandapani ...Petitioner
Vs.
The Inspector of Police,
Bhavani Police Station,
Bhavani, Erode District. ...Respondent
PRAYER: Writ Petition is filed under Article 226 of Constitution of India,
pleased to issue a Writ of Mandamus, directing the respondent to give
permission and police protection to conduct Cultural Programme (Adal
Padal Nigalchi) in the event of Karuppanaickanpalayam Village Arulmigu
Sree Maha Mariyamman and Kamatchi Amman Temple Festival at Bhavani
Taluk, Erode District on 02.03.2023 between 06.00PM to 11.00PM by
considering the petitioner's representation dated 06.02.2023.
For Petitioner : Mr.A.Sathishkumar
For Respondent : Mr.S.Santhosh
Government Advocate (Crl.Side)
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W.P.No.4191 of 2023
ORDER
The Writ Petition has been filed to direct the respondent authority to direct the respondent to give permission to conduct the cultural programme (Adal Padal Nigalchi) in the event of "Karuppanaickanpalayam Village Arulmigu Sree Maha Mariyamman and Kamatchi Amman Temple Festival"
at Bhavani Taluk, Erode District on 02.03.2023 between 6 PM to 11 PM based on the petitioner's representation dated 06.02.2023.
2.The learned counsel appearing for the petitioner submitted that in order to conduct the cultural programme in the event of "Karuppanaickanpalayam Village Arulmigu Sree Maha Mariyamman and Kamatchi Amman Temple Festival" at Bhavani Taluk, Erode District on 02.03.2023 between 6 PM to 11 PM, the petitioner has sent a representation dated 06.02.2023 to the respondent. But, the same has not been considered so far. Hence, the present writ petition has been filed.
3.The learned Government Advocate (Crl.side) appearing for the respondent submitted that the respondent police has received the representation of the petitioner and the same is pending for consideration. ________ https://www.mhc.tn.gov.in/judis Page 2 of 6 W.P.No.4191 of 2023
4. I have considered the submission of the learned counsel appearing for the petitioner and the learned Government Advocate (Crl.side) appearing for the respondent police.
5. It is brought to the notice of this Court that the Director General of Police, Tamil Nadu, Chennai, had issued a Circular Memorandum in Rc.007301/Genl.I(1)/2019, dated 09.04.2019, along with instructions to the Inspectors of Police throughout Tamil Nadu for consideration of applications seeking permission for conducting cultural programme. Therefore, in view of the detailed circular and guidelines issued by the Director General of Police, the respondent police is hereby directed to consider the representation of the petitioner, dated 06.02.2023 and pass suitable orders based on the above said circular.
6. With the above direction, this Writ Petition is disposed of. No costs.
14.02.2023
Index :Yes/No
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W.P.No.4191 of 2023
Internet :Yes/No
Sma
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W.P.No.4191 of 2023
G.CHANDRASEKHARAN, J.
Sma
To
The Inspector of Police,
Bhavani Police Station,
Bhavani, Erode District.
W.P.No.4191 of 2023
14.02.2023
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W.P.No.4191 of 2023
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