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[Cites 1, Cited by 0]

Madras High Court

Shanmugam vs The Superintendent Of Police on 16 March, 2023

                                                                                W.P(MD)No.2884 of 2023


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 16.03.2023

                                                     CORAM :

                            THE HONOURABLE MR.JUSTICE K.MURALI SHANKAR

                                            W.P(MD)No.2884 of 2023

                     Shanmugam                                                    ... Petitioner

                                                         Vs.
                     1.The Superintendent of Police,
                       Dindigul District, Dindigul.

                     2.The Deputy Superintendent of Police,
                       Vedasanthur, Dindigul District.

                     3.The Inspector of Police,
                       Vedasanthur Police Station,
                       Dindigul District.                                         ... Respondents

                     PRAYER: Writ Petition filed under Article 226 of the Constitution of
                     India, praying this Court to issue a Writ of Mandamus, to direct the
                     respondents to consider the petitioner's representation dated 04.02.2023
                     to grant permission and police protection to conduct the “Maasi Festival”
                     on 22.02.2023 and 23.02.2023 and the temple namely “Arulmigu Sri
                     Angala Eswari Amman and parivara Theivangal temple” in Alagapuri,
                     palapatti village, Vedasanthur Taluk, Dindigul District.


                                  For Petitioner       : Mr.S.Sathya Chidambaram
                                  For Respondents      : Mr.E.Antony Sahaya Prabahar
                                                         Additional Public Prosecutor

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https://www.mhc.tn.gov.in/judis
                                                                                    W.P(MD)No.2884 of 2023



                                                           ORDER

The writ petitioner filed this Writ Petition seeking for issuance of a Writ of Mandamus directing the respondents to consider the petitioner's representation dated 04.02.2023 to grant permission and police protection to conduct the “Maasi Festival” on 22.02.2023 and 23.02.2023 and the temple namely “Arulmigu Sri Angala Eswari Amman and parivara Theivangal temple” in Alagapuri, palapatti village, Vedasanthur Taluk, Dindigul District.

2.Mr.E.Antony Sahaya Prabahar, learned Additional Public Prosecutor 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 “Maasi Fstival” for the temple, by name, “Arulmigu Sri Angala Eswari Amman and parivara Theivangal temple” in Alagapuri, palapatti village, Vedasanthur Taluk, Dindigul District. is going to be held on 22.02.2023 and 23.02.2023. For the same, they sought permission of the police by giving a representation dated 04.02.2023. But, the respondents 2/6 https://www.mhc.tn.gov.in/judis W.P(MD)No.2884 of 2023 have 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 Additional Public Prosecutor appearing for the respondents would submit that the respondents have received the representation of the writ petitioner and they have no objection to conduct the programme on 22.02.2023 and 23.02.2023 from 07.00 am to 07.00 pm.

5.At this juncture, the learned counsel appearing for the writ petitioner would submit that they are ready to conduct the programme as stated by the learned Additional Public Prosecutor.

6.I have considered the submission of the learned counsel appearing for the writ petitioner and the learned Additional Public Prosecutor appearing for the respondents.

7.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 3/6 https://www.mhc.tn.gov.in/judis W.P(MD)No.2884 of 2023 applications seeking permission for conducting festival. Therefore, in view of the detailed circular and guidelines issued by the Director General of Police, the writ petitioner is directed to file an undertaking affidavit incorporating the date and time of the festival before the third respondent and on such filing, the third respondent is hereby directed to consider the representation of the writ petitioner, dated 04.02.2023 and pass suitable orders based on the above said circular.

8.With the above direction, this writ petition stands disposed of. No costs.

16.03.2023 NCC :Yes/No Index :Yes/No Internet : Yes/ No gns 4/6 https://www.mhc.tn.gov.in/judis W.P(MD)No.2884 of 2023 To

1.The Superintendent of Police, Dindigul District, Dindigul.

2.The Deputy Superintendent of Police, Vedasanthur, Dindigul District.

3.The Inspector of Police, Vedasanthur Police Station, Dindigul District.

5/6 https://www.mhc.tn.gov.in/judis W.P(MD)No.2884 of 2023 K.MURALI SHANKAR, J gns W.P(MD)No.2884 of 2023 16.03.2023 6/6 https://www.mhc.tn.gov.in/judis