Madras High Court
Samy Ayya vs The Deputy Superintendent Of Police on 10 August, 2022
Author: V.Sivagnanam
Bench: V.Sivagnanam
W.P(MD)No.17886 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED:10.08.2022
CORAM :
THE HONOURABLE MR.JUSTICE V.SIVAGNANAM
W.P(MD)No.17886 of 2022
Samy Ayya ...Petitioner
vs
1. The Deputy Superintendent of Police
Alangudi,
Pudukkottai District.
2. The Inspector of Police
Sampattividuthy Police Station
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 grant permission and to provide police protection to
conduct the “Aadalum Paadalum” dance programme on 13.08.2022 in
pursuant to the “Aadi Thiruvizha” of “Sree Rettai Pillaiyar Kovil, Sree
Veeramakaliamman and Sree Karukkadaiyar Parivara Deivangal”
situated at Keelapulavankadu, Alangudi Taluk, Pudukkottai District, by
considering the petitioner's representation dated 05.08.2022.
For Petitioner : Mr.D.Ramesh Kumar
For Respondents : Mr.M.Sakthi Kumar
Government Advocate(Crl.Side)
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https://www.mhc.tn.gov.in/judis
W.P(MD)No.17886 of 2022
ORDER
This writ petitioner filed this Writ Petition seeking for issuance of a Writ of Mandamus directing the respondents to grant permission and to provide police protection to conduct the “Aadalum Paadalum” dance programme on 13.08.2022 in pursuant to the “Aadi Thiruvizha” of “Sree Rettai Pillaiyar Kovil, Sree Veeramakaliamman and Sree Karukkadaiyar Parivara Deivangal” situated at Keelapulavankadu, Alangudi Taluk, Pudukkottai District, by considering the petitioner's representation dated 05.08.2022.
2.The learned Government Advocate (Criminal Side) takes notice for the respondents. By consent, this writ petition is taken up for final disposal at the admission stage itself.
3.The learned counsel appearing for the petitioner submitted that there is festival in temple, by name, “Sree Rettai Pillaiyar Kovil, Sree Veeramakaliamman and Sree Karukkadaiyar Parivara Deivangal” situated at Keelapulavankadu, Alangudi Taluk, Pudukkottai District on 13.08.2022. Subsequent to the same, in order to cultural programme on 13.08.2022, they sought permission of the police by giving a 2/6 https://www.mhc.tn.gov.in/judis W.P(MD)No.17886 of 2022 representation dated 05.08.2022. But, the second respondent has not considered the said representation. Since no order was passed, the petitioner has come before this Court for the above said relief.
4.The learned Government Advocate (criminal side) appearing for the respondent police would submit that the second respondent has received the representation of the petitioner and the same is pending for consideration.
5.I have considered the submission of the learned counsel appearing for the petitioner and the learned Government Advocate (criminal side) appearing for the respondent police.
6. 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 3/6 https://www.mhc.tn.gov.in/judis W.P(MD)No.17886 of 2022 consider the representation of the petitioner, dated 05.08.2022 and pass suitable orders based on the above said circular.
7. With the above direction, this writ petition is disposed of. No cost.
10.08.2022 Index :Yes/No Internet : Yes/ No ksa Note:Issue Order copy on 11.08.2022 4/6 https://www.mhc.tn.gov.in/judis W.P(MD)No.17886 of 2022 To
1. The Deputy Superintendent of Police Alangudi, Pudukkottai District.
2. The Inspector of Police Sampattividuthy Police Station Pudukkottai District.
3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
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