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Madras High Court

P.Selvakumar vs The Deputy Superintendent Of Police on 4 May, 2023

Author: M.Dhandapani

Bench: M.Dhandapani, R.Vijayakumar

                                                                           W.P(MD)No.11361 of 2023


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 04.05.2023

                                                    CORAM:

                                  THE HONOURABLE MR.JUSTICE M.DHANDAPANI
                                                   AND
                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                            W.P(MD)No.11361 of 2023


                     P.Selvakumar                                              ... Petitioner


                                                        Vs.


                     1.The Deputy Superintendent of Police
                       Devakottai,
                       Sivagangai District.

                     2.The Inspector of Police
                       Devakottai Police Station,
                       Sivagangai 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
                     respondent to grant permission and necessary protection to perform the
                     cultural program (i.e.,) Adal Padal on 09.05.2023 at 7.00. p.m. to 11.00
                     p.m., in the evening of “Sri Thanga Vinayagar, Sri Muthumariyamman
                     Thirukovil Thiruvizha, Kiliyur, Karkalathur, Sivagangai District,
                     considering the petitioner's representation dated 02.05.2023.

                     1/6
https://www.mhc.tn.gov.in/judis
                                                                                  W.P(MD)No.11361 of 2023


                                      For Petitioner           : Mr.J.Krishna Kumar

                                      For Respondents          : Mr.N.Satheesh Kumar,
                                                                Additional Government Pleader


                                                         ORDER

(Order of the Court was made by M.DHANDAPANI,J) Mr.N.Satheesh Kumar, learned Additional Government Pleader, takes notice on behalf of the respondents.

2. With the consent of both sides, this writ petition is taken up for final hearing at the admission stage itself.

3. Prayer in this writ petition reads as follows:

"For the reasons stated in the accompanying affidavit, it is therefore prayed that this Hon'ble Court may be pleased to issue a writ or direction more particularly in the nature of a WRIT OF MANDAMUS directing the 2nd respondent to grant permission and necessary protection to perform the cultural program (i.e.,) Adal Padal on 09.05.2023 at 7.00. p.m. to 11.00 p.m., in the evening of “Sri Thanga Vinayagar, Sri Muthumariyamman Thirukovil Thiruvizha, Kiliyur, 2/6 https://www.mhc.tn.gov.in/judis W.P(MD)No.11361 of 2023 Karkalathur, Sivagangai District, considering the petitioner's representation dated 02.05.2023. "

4. There will be a direction to the second respondent to consider the application of the petitioner dated 02.05.2023 well in advance and grant permission to conduct the cultural programs including the dance program (Adal Padal) between 7.00 p.m., and 10.00 p.m., at "Thanga Vinayagar, Sri Muthumariyamman Thirukovil Thiruvizha, Kiliyur, Karkalathur, Sivagangai District”, after 10th of May, 2023, since Chithirai festival is being conducted till 10th May, 2023, subject to the following conditions :-

a)The event shall be conducted in an organized and peaceful manner without causing law and order problem.
b)There shall not be any obscene or vulgar scenes during the dance performance by any one of the participants or others;
c)The aadal padal Program shall be restricted between 7.00 pm., and 10.00 p.m.;
d)If there is any violation of the above said conditions, the respondents or the duly authorised officer is 3/6 https://www.mhc.tn.gov.in/judis W.P(MD)No.11361 of 2023 entitled to take necessary action as per law and stop such performance; and
e)In case if there is any discrepancy with regard to the date on which the program is to be conducted, it would be open to the respondent police to extend protection on some other day after giving due notice to the petitioner.

5. The writ petition is disposed of with the above directions.

No costs.

                                                               [M.D.I.,J.]     [R.V.,J.]
                                                                        04.05.2023


                     Index:Yes/No
                     Internet:Yes/No
                     NCC:Yes/No

                     VSM/PM




                     4/6

https://www.mhc.tn.gov.in/judis W.P(MD)No.11361 of 2023 To

1.The Deputy Superintendent of Police Devakottai, Sivagangai District.

2.The Inspector of Police Devakottai Police Station, Sivagangai District.

5/6

https://www.mhc.tn.gov.in/judis W.P(MD)No.11361 of 2023 M.DHANDAPANI, J.

AND R.VIJAYAKUMAR, J.

VSM/PM ORDER MADE IN W.P(MD)No.11361 of 2023 04.05.2023 6/6 https://www.mhc.tn.gov.in/judis