Madras High Court
Petitioner vs The Superintendent Of Police on 9 September, 2022
Author: G.Ilangovan
Bench: G.Ilangovan
W.P(MD)No.21538 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED:09.09.2022
CORAM :
THE HONOURABLE MR.JUSTICE G.ILANGOVAN
W.P(MD)No.21538 of 2022
Bharathiraja,
: Petitioner
Vs
1. The Superintendent of Police,
O/o. the Superintendent of Police,
Ramanathapuram District
2. The Inspector of Police,
Rameswaram Town Police Station,
Ramanathapuram 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 for Adal Padal program perform in
Mulaikottu Urchava Vizha, scheduled to be held on 13.09.2022 form
07.00 pm to 12.00 pm a Arulmigu Sri Kantharaiamman Thirukovil at
Rameswaram, Ramanathpuram District and to give necessary police
protection to the said program.
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https://www.mhc.tn.gov.in/judis
W.P(MD)No.21538 of 2022
For Petitioner : Mr.Maruthupandian. M,
For Respondent : B.Nambi Selvan
Additional Public Prosecutor
ORDER
This writ petitioner filed this Writ Petition seeking for issuance of a Writ of Mandamus directing the respondents to grant permission for Adal Padal program perform in Mulaikottu Urchava Vizha, scheduled to be held on 13.09.2022 form 07.00 pm to 12.00 pm at Arulmigu Sri Kantharaiamman Thirukovil, Rameswaram, Ramanathpuram District and to give necessary police protection to the said program.
2.The learned Additional Public Prosecutor 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 Mulaikottu Urchava Vizha for the temple, by name, Arulmigu Sri Kantharaiamman Thirukovil, Rameswaram, Ramanathpuram District is going to be held from 03.09.2022 to 13..09.2022. Subsequent to the 2/5 https://www.mhc.tn.gov.in/judis W.P(MD)No.21538 of 2022 same, in order to conduct a cultural programme on 13.09.2022, they sought permission of the police by giving a representation dated 03.09.2022. 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 Additional Public Prosecutor 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 Additional Public Prosecutor 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. 3/5 https://www.mhc.tn.gov.in/judis W.P(MD)No.21538 of 2022 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 03.09.2022 and pass suitable orders based on the above said circular, immediately.
7. With the above direction, this writ petition is disposed of. No cost.
09.09.2022 Index :Yes/No Internet : Yes/ No LR/PNM Note:Issue Order copy on 12.09.2022 4/5 https://www.mhc.tn.gov.in/judis W.P(MD)No.21538 of 2022 G.ILANGOVAN, J LR/PNM To
1. The Superintendent of Police, O/o. the Superintendent of Police, Ramanathapuram District
2. The Inspector of Police, Rameswaram Town Police Station, Ramanathapuram District.
3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
W.P(MD)No.21538 of 2022
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