Vijayalakshmi vs The State Represented By on 5 September, 2017

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Madras High Court

Vijayalakshmi vs The State Represented By on 5 September, 2017

Bench: S.S.Sundar

        

 

BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT               

DATED: 05.09.2017  

CORAM   

THE HON'BLE MR.JUSTICE S.S.SUNDAR        

W.P.(MD) No.16734 of 2017  

Vijayalakshmi                                                 ... Petitioner


                                            -Vs-


1. The State represented by,
    Deputy Superintendent of Police,
    Thuckalay,
    Kanyakumari District.

2.The Inspector of Police,
    Kaliyakavilai,
    Kanyakumari District.

3.The Sub-Inspector of Police,
   Palukal  Police Station,
   KanyakumariDistrict.                                  ... Respondents

Prayer: Writ Petition is filed under Article 226 of the Constitution of
India, to issue a Writ of Mandamus, directing the respondents to grant
permission to put two box type loud speakers for the audio of Ramayana on
08.09.2017 and 09.09.2017 for two days in the Ramayana Parayana festival in
the petitioner's residence with sound system amplifier.

!For Petitioner : Mr.K.Prabhu 

For Respondents : Mr.A.K.Baskara Pandian,         
                                          Special Government Pleader.



:ORDER

This Writ petition is filed for issuing a Writ of Mandamus, directing the respondents to grant permission to put two box type loud speakers for the audio of Ramayana on 08.09.2017 and 09.09.2017 for two days in the Ramayana Parayana festival in the petitioner's residence with sound system amplifier.

2. Heard the learned counsel appearing for the petitioner and the learned Special Government Pleader appearing for the respondents.

3. The learned counsel for the petitioner stated that the petitioner and her family members were conducting ?Ramayana Parayana? festival every year in her residence and this year also they have decided to conduct the programme on 08.09.2017 and 09.09.2017 for two days. It is stated that the petitioner used to put two box type loud speakers for the audio system and therefore, they approach the second respondent for granting permission to keep such box type loud speakers in connection with the ?Ramayana Parayana? festival.

4. The learned counsel appearing for the petitioner pointed out that a representation was submitted on 25.08.2017. Having regard to the fact that the petitioner wants to conduct the festival in her house and it is stated that this is being done by the petitioner's family every year, this Court is inclined to pass the following direction:

?The second respondent is directed to consider the petitioner's representation dated 25.08.2017 and pass appropriate orders on merits and in accordance with law on or before 07.09.2017.?

5.With the above direction, this Writ Petition is disposed of. No costs.

1. The State represented by, Deputy Superintendent of Police, Thuckalay, Kanyakumari District.

2.The Inspector of Police, Kaliyakavilai, Kanyakumari District.

3.The Sub-Inspector of Police, Palukal Police Station, KanyakumariDistrict.

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