Madras High Court
M.Silambarasan vs The Deputy Superintendent Of Police on 28 July, 2023
Author: D.Nagarjun
Bench: D.Nagarjun
W.P.(MD)No.18242 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.18242 of 2023
and
W.M.P.(MD).No.15209 of 2023
M.Silambarasan ... Petitioner
Vs
1.The Deputy Superintendent of Police,
Sivagangai, Sivagangai District.
2.The Inspector of Police,
Kalayarkoil Police Station,
Sivagangai District. ...Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of India for
issuance of Writ of Certiorarified Mandamus, calling for the records pertaining
to the impugned order passed by the second respondent dated 21.07.2023 in
Na.Ka.No.34/R1-PS/INS/SVG/2023 and quash the same and direct the second
respondent to grant permission and necessary protection to perform the cultural
program (ie) Adal Padal on 02.08.2023 at 07.00 P.M. to 10.00 P.M. in the
evening of Sri Muthumariamman Kovil Mulaipari Uchave Thiruvila at
Somanathamangalam, Kalayarkoil, Sivagangai District.
For Petitioner : Mr.J.Krishna Kumar
For Respondents : Mr.B.Thanga Aravindh
Government Advocate (Criminal Side)
https://www.mhc.tn.gov.in/judis
1/4
W.P.(MD)No.18242 of 2023
ORDER
This Writ Petition is filed seeking for a direction to the respondent Police for granting of permission to conduct Adal Padal programme on 02.08.2023 at 07.00 P.M. to 10.00 P.M. in the evening of Sri Muthumariamman Kovil Mulaipari Uchave Thiruvila at Somanathamangalam, Kalayarkoil, Sivagangai District.
2.. It is the case of the petitioner that since long time, the villagers have been performing Mulaipari Uchave festival at Sri Muthumariamman Kovil with light music, folk dance and adal padal and this year also, the villagers have decided to conduct the programme on 02.08.2023 at 07.00 P.M. to 10.00 P.M. However, the respondent Police rejected the representation of the petitioner dated 21.07.2023.
3. Learned Government Advocate (Criminal Side) on the other hand submits that if the petitioner makes fresh representation, the respondent Police are prepared to consider the request by imposing the guidelines issued vide proceedings in Rc.007301/Genl.I (1)/2019, dated 09.04.2019.
https://www.mhc.tn.gov.in/judis 2/4 W.P.(MD)No.18242 of 2023
4. With the above said undertaking, this Writ Petition is disposed of, directing the petitioner to approach the Police and file fresh application, on which, the respondent Police are directed to consider the same and dispose of his representation within a period of one week from the date of receipt of a copy of this order. Consequently, the connected miscellaneous petition is closed.
28.07.2023 NCC:yes/no Index:yes/no Internet:yes/no tsg To
1.The Deputy Superintendent of Police, Sivagangai, Sivagangai District.
2.The Inspector of Police, Kalayarkoil Police Station, Sivagangai District.
3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
https://www.mhc.tn.gov.in/judis 3/4 W.P.(MD)No.18242 of 2023 DR.D.NAGARJUN, J.
tsg W.P.(MD)No.18242 of 2023 28.07.2023 https://www.mhc.tn.gov.in/judis 4/4