Madras High Court
J.Kubendran vs The Superintendent Of Police on 19 May, 2016
Author: B.Gokuldas
Bench: B.Gokuldas
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 19.05.2016
CORAM
THE HON'BLE MR.JUSTICE B.GOKULDAS
W.P.(MD) No.9334 of 2016
J.Kubendran : Petitioner
-vs-
1.The Superintendent of Police,
Dindigul District.
2.The Inspector of Police,
Eriyodu Police Station,
Dindigul District. : Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India
for issuance of a Writ of Mandamus, directing the respondents herein to look
into the grievance of the petitioner expressed in the representation dated
25.04.2016 and thereby, accord permission to conduct the "Aadal Padal
Program" and to provide police protection on 23.05.2016 to the village
temple, Arulmigu Mariamman Kovil Thiruvizha, situated at Mathanampatti Pudur
Village, Achanapatti Post, Vedasandur Taluk, Dindigul District.
!For Petitioner : Mr.S.Pugalendhi
For Respondents : Mr.D.Muruganandam,
Addl. Govt. Pleader
:ORDER
This writ petition has been filed, seeking a direction to the respondents herein to look into the grievance of the petitioner expressed in the representation dated 25.04.2016 and thereby, accord permission to conduct the "Aadal Padal Program" and to provide police protection on 23.05.2016 to the village temple, Arulmigu Mariamman Kovil Thiruvizha, situated at Mathanampatti Pudur Village, Achanapatti Post, Vedasandur Taluk, Dindigul District.
2. Learned counsel for the petitioner would submit that the villagers jointly decided to conduct Aadal Padal Program in connection with the festival of Arulmigu Mariamman Kovil Thiruvizha, situated at Mathanampatti Pudur Village, Achanapatti Post, Vedasandur Taluk, Dindigul District, scheduled to be held on 23.05.2016. He would further submit that in this connection, representations were given to the respondent police on 25.04.2016 and 11.05.2016, with a request to grant permission to conduct the programme on the above said date. However, the respondent Police has not yet considered the said representations and hence, the petitioner is before this Court with this Writ Petition.
3. Heard the learned counsel on either side.
4.In view of the limited scope of prayer sought for in this petition, the respondent police is directed to pass orders in accordance with law either permitting or rejecting the representations dated 25.04.2016 and 11.05.2016, given by the petitioner on or before 23.05.2016, in the light of the previous orders of this Court dated 30.04.2015 passed in W.P.(MD)No.7397 of 2015 and also taking into account the law and order problem and other aspects, prevailing in the area, as expeditiously as possible.
5.With the above direction, this Writ Petition is disposed of. No costs.
To
1.The Superintendent of Police, Dindigul District.
2.The Inspector of Police, Eriyodu Police Station, Dindigul District.
.