Madras High Court
B. Veeraputhiran vs The Superintendent Of Police on 31 March, 2023
Author: G.Ilangovan
Bench: G.Ilangovan
W.P(MD)No.7208 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 31.03.2023
CORAM :
THE HONOURABLE MR.JUSTICE G.ILANGOVAN
W.P(MD)No.7208 of 2023
B. Veeraputhiran ... Petitioner
Vs.
1. The Superintendent of Police,
Thanjavur,
Thanjavur District.
2. The Inspector of Police,
Sethupavachathiram Police Station.
Sethupavachathiram,
Pattukkotta Taluk,
Thanjavur 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 2nd
respondents to grant permission to conduct Adaal Padal dance
programme on 30.03.2023, 31.03.2023, 01.04.2023 and 02.04.2023
everyday at about 8.00 pm to 11.00 pm situated at Chookkanathapuram,
Pattukkottai Taluk, Thanjavur District in the event of Panguni Kodai
Festival ti the Arulmigu Sri Muthumariamman Kovil at
Chookkanathapuram, Pattukkottai Taluk, Thanjavur District in pursuance
of the petitioner's representation, dated 20.03.2023.
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https://www.mhc.tn.gov.in/judis
W.P(MD)No.7208 of 2023
For Petitioner : Mr.K.Prabakaran
For Respondents : Mr.R.Sureshkumar
Government Advocate (Crl. Side)
ORDER
This writ petitioner filed this Writ Petition seeking for issuance of a Writ of Mandamus directing the respondents, directing the respondents to permit the petitioner to conduct “Adal Padal” cultrual program in Arulmigu Sri Muthumariamman Kovil at Chookkanathapuram, Pattukkottai Taluk, Thanjavur District on 30.03.2023, 31.03.2023, 01.04.2023 and 02.04.2023 everyday at about 8.00 pm to 11.00 pm onwards and to provide adequate police protection.
2. Mr.R.Sureshkumar, learned Government Advocate (Crl. 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 writ petitioner submitted that festival for the temple, by name, “Arulmigu Sri Muthumariamman Kovil at Chookkanathapuram, Pattukkottai Taluk, Thanjavur District, is 2/5 https://www.mhc.tn.gov.in/judis W.P(MD)No.7208 of 2023 going to be held on 30.03.2023, 31.03.2023, 01.04.2023 and 02.04.2023 everyday at about 8.00 pm to 11.00 pm onwards. Subsequent to the same, in order to conduct a cultural programme on 30.03.2023, 31.03.2023, 01.04.2023 and 02.04.2023 everyday at about 8.00 pm to 11.00 pm onwards, they sought permission of the police by giving a representation dated 20.03.2023. But, the second respondent has not considered the said representation. Since no order was passed, the writ petitioner has come before this Court for the above said relief.
4. The learned Government Advocate (Crl. Side) appearing for the respondents would submit that the second respondent has received the representation of the writ petitioner and the same is pending for consideration.
5. I have considered the submission of the learned counsel appearing for the writ petitioner and the learned Government Advocate (Crl. Side) appearing for the respondents.
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 3/5 https://www.mhc.tn.gov.in/judis W.P(MD)No.7208 of 2023 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 second respondent is hereby directed to consider the representation of the writ petitioner, dated 20.03.2023 and pass suitable orders based on the above said circular.
7. With the above direction, this Writ Petition stands disposed of. No costs.
31.03.2023 NCC :Yes/No Index :Yes/No Internet : Yes/ No trp To
1. The Superintendent of Police, Thanjavur, Thanjavur District.
2. The Inspector of Police, Sethupavachathiram Police Station. Sethupavachathiram, Pattukkotta Taluk, Thanjavur District.
3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
4/5 https://www.mhc.tn.gov.in/judis W.P(MD)No.7208 of 2023 G.ILANGOVAN,J trp Order made in W.P(MD)No.7208 of 2023 Dated : 31.03.2023 5/5 https://www.mhc.tn.gov.in/judis