Madras High Court
K.B.Sibipranav vs The Inspector Of Police on 12 January, 2023
Author: G.Chandrasekharan
Bench: G.Chandrasekharan
W.P.No.1062 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 12.01.2023
CORAM:
THE HONOURABLE MR.JUSTICE G.CHANDRASEKHARAN
W.P.No.1062 of 2023
K.B.Sibipranav ... Petitioner
Vs.
The Inspector of Police,
Paramathi Velur Police Station,
Paramathi Velur,
Namakkal 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 police
protection to conduct Cultural Programme ( Adal Padal Nigalchi) in the
event of Velagoundampalayam village Arulmigu Sree Selva Vinayagar
Temple Festival at Paramathi Velur Taluk, Namakkal District on 04.03.2023
between 06.00 PM to 11.00 PM by considering the petitioner's
representation dated 06.01.2023.
For Petitioner : Mr.A.Sathishkumar
For Respondent : Mr.S.Santhosh
Government Advocate (Crl.Side)
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W.P.No.1062 of 2023
ORDER
The Writ Petition has been filed to direct the respondent to give police protection to conduct Cultural Programme ( Adal Padal Nigalchi) in the event of Velagoundampalayam village Arulmigu Sree Selva Vinayagar Temple Festival at Paramathi Velur Taluk, Namakkal District on 04.03.2023 between 06.00 PM to 11.00 PM by considering the petitioner's representation dated 06.01.2023.
2.The learned counsel appearing for the petitioner submitted that in order to conduct the cultural programme in the event of event of Velagoundampalayam village Arulmigu Sree Selva Vinayagar Temple Festival at Paramathi Velur Taluk, Namakkal District on 04.03.2023 between 06.00 PM to 11.00 PM, the petitioner has sent a representation dated 07.01.2023 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 4 W.P.No.1062 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 06.01.2023 and pass suitable orders based on the above said circular.
6. With the above direction, this Writ Petition is disposed of. No costs.
12.01.2023 Index :Yes/No Internet:Yes/No Sma ________ https://www.mhc.tn.gov.in/judis Page 3 of 4 W.P.No.1062 of 2023 G.CHANDRASEKHARAN, J.
Sma To
1. The Inspector of Police, Paramathi Velur Police Station, Paramathi Velur, Namakkal District.
2. The Public Prosecutor, High Court of Madras.
W.P. No.1062 of 2023
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