Madras High Court
Aravindhan vs The Superintendent Of Police on 28 March, 2018
Author: S.Ramathilagam
Bench: S.Ramathilagam
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 28.03.2018
CORAM
THE HON'BLE MRS.JUSTICE S.RAMATHILAGAM
W.P.(MD) No.6726 of 2018
Aravindhan ... Petitioner
-Vs-
1.The Superintendent of Police,
Madurai District,
Madurai.
2.The Inspector of Police,
Y.Othakadai Police Station,
Madurai District. ... Respondents
Prayer: Writ Petition filed under Article 226 of Constitution of India, to
issue a Writ of Mandamus, to direct the second respondent to grant
appropriate permission and adequate police protection to conduct the "Adal
Padal Dance program" on 29.03.2018 on the eve the Panguni Urchave Thiruvizha
in "Arulmighu Malai Swami Thirukovil" situates in Vowal Thottam Village,
Y.Othakadai, Madurai District based on the petitioner's representation dated
20.03.2018 within the time limit that may be stipulated by this Court.
!For Petitioner : M/s.S.Bharathi
For Respondents : Mr.N.Shanmuga Selvam,
Additional Government Pleader.
:ORDER
This writ petition has been filed by the petitioner to direct the second respondent to grant appropriate permission and adequate police protection to conduct the "Adal Padal Dance program" on 29.03.2018 on the eve the Panguni Urchave Thiruvizha in "Arulmighu Malai Swami Thirukovil" situates in Vowal Thottam Village, Y.Othakadai, Madurai District based on the petitioner's representation dated 20.03.2018 within the time limit that may be stipulated by this Court.
2.Heard M/s.S.Bharathi, learned counsel appearing for the petitioner and Mr.N.Shanmuga Selvam, learned Additional Government Pleader appearing for the respondents.
3.The learned counsel appearing for the petitioner has submitted that the petitioner is one of the villagers of the said village. The villagers are conducting the "Adal Padal Dance program" for the past several years and this year, they have decided to conduct the "Adal Padal Dance program" on 29.03.2018 and for that, they have already given a representation dated 20.03.2018 to the respondents, but sofar, no order has been passed. Hence, he has filed the present writ petition.
4.The learned Additional Government Pleader appearing for the respondent has submitted that there is a law and order problem and hence, the petitioner's representation is kept pending.
5.Considering the aforesaid submissions, the second respondent is directed to consider the representation submitted by the petitioner, dated 20.02.2018 and dispose of the same at early. At the time of passing order, the second respondent has to keep in mind the decision of the Hon'ble Supreme Court of India in the case of Church of God (Full Gospel) in India Vs. K.K.R, Majestic Colony Welfare Association and Ors, reported in 2001 ? 1 ? L.W. (Crl.) 233.
6.With the aforesaid observations, this writ petition is disposed of. No costs.
To
1.The Superintendent of Police, Madurai District, Madurai.
2.The Inspector of Police, Y.Othakadai Police Station, Madurai District.
.