Madras High Court
K.Balasubramanian vs The Superintendent Of Police on 28 April, 2023
Author: G.Chandrasekharan
Bench: G.Chandrasekharan
W.P.No.13902 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 28.04.2023
CORAM:
THE HONOURABLE MR.JUSTICE G.CHANDRASEKHARAN
W.P.No.13902 of 2023
K.Balasubramanian ...Petitioner
Vs.
1.The Superintendent of Police,
Coimbatore, Coimbatore District - 641 018.
2.The Inspector of Police,
Gomangalam Police Station,
Pollachi Taluk,
Coimbatore District - 641 107. ...Respondents
PRAYER: Writ Petition is filed under Article 226 of Constitution of India,
pleased to issue a Writ of Mandamus, directing the first and second
respondents to grant permission to conduct the cultural programme of Adal
Padal on 04.05.2023 at 06.00 PM to 11.00 PM at "Sri Kaliamman Temple
Festival" Thippampatti Village, Thippampatti Post, Pollachi Taluk,
Coimbatore District by consider and pass orders on the representation dated
https://www.mhc.tn.gov.in/judis
1/5
W.P.No.13902 of 2023
22.04.2023 made by the petitioner within the time frame as may be fixed by
this Hon'ble Court.
For Petitioner : Mr.S.Mayilnathan
For Respondents : Mr.S.Santhosh,
Government Advocate (Crl. Side)
**********
ORDER
This Writ Petition has been filed to direct the first and second respondents to grant permission to conduct the cultural programme of Adal Padal on 04.05.2023 at 06.00 PM to 11.00 PM at "Sri Kaliamman Temple Festival" Thippampatti Village, Thippampatti Post, Pollachi Taluk, Coimbatore District by consider and pass orders on the representation dated 22.04.2023 made by the petitioner within the time frame as may be fixed by this Hon'ble Court.
2. The learned counsel appearing for the petitioner submitted that in order to conduct the cultural programme in the event of "Sri Kaliamman Temple Festival" Thippampatti Village, Thippampatti Post, Pollachi https://www.mhc.tn.gov.in/judis 2/5 W.P.No.13902 of 2023 Taluk, Coimbatore District on 04.05.2023 between 06.00 PM and 11.00 PM, the petitioner has sent a representation dated 22.04.2023 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.
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 https://www.mhc.tn.gov.in/judis 3/5 W.P.No.13902 of 2023 consider the representation of the petitioner, dated 22.04.2023 and pass suitable orders based on the above said circular.
6. With the above direction, this Writ Petition is disposed of. No costs.
28.04.2023
rna
Index :Yes/No
Internet :Yes/No
To
1.The Superintendent of Police,
Coimbatore, Coimbatore District - 641 018.
2.The Inspector of Police, Gomangalam Police Station, Pollachi Taluk, Coimbatore District - 641 107.
3.The Public Prosecutor, High Court, Madras.
https://www.mhc.tn.gov.in/judis 4/5 W.P.No.13902 of 2023 G.CHANDRASEKHARAN, J.
rna W.P.No.13902 of 2023 28.04.2023 https://www.mhc.tn.gov.in/judis 5/5