Madras High Court
Muthukrishnan vs The Superintendent Of Police on 14 March, 2018
Author: P.Rajamanickam
Bench: P.Rajamanickam
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 14.03.2018
CORAM
THE HON'BLE MR.JUSTICE P.RAJAMANICKAM
W.P.(MD) No.5410 of 2018
Criminal
Muthukrishnan ... Petitioner
-Vs-
1.The Superintendent of Police,
Tirunelveli District.
2.The Inspector of Police,
Kudankulam Police Station,
Kudankulam,
Tirunelveli District. ... Respondents
Prayer: Writ Petition filed under Article 226 of Constitution of India, to
issue a Writ of Mandamus, to direct the respondents herein to give permission
and police protection to conduct Kabadi Sports on 24.03.2018 at 05.00 pm., to
06.00 pm., at Vetri Valampuri Vinayagar Temple Venue, Puthumanai,
Chettikulam, Radhapuram Taluk, Tirunelveli District, based upon the
petitioner's representation dated 28.02.2018.
!For Petitioner : Mr.K.Gokul
For Respondents : Mr.N.Shanmuga Selvam
Additional Government Pleader
:ORDER
This writ petition has been filed to direct the respondents to grant permission and police protection for conducting the Kabadi Tournament on 24.03.2018 at 05.00 pm., to 06.00 pm., at Vetri Valampuri Vinayagar Temple Venue, Puthumanai, Chettikulam, Radhapuram Taluk, Tirunelveli District.
2.Heard, Mr.K.Gokul, 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 the Secretary of V.V.V.Sports Club. They have decided to celebrate the 11th year function of the said sports club on 24.03.2018 at about 05.00 pm., to 06.00 pm., at Vetri Valampuri Vinayagar Temple Venue, Puthumanai, Chettilulam, Radhapuram Taluk, Tirunelveli District and for that, they have already given a representation dated 28.02.2018 to the second respondent, but, sofar, no order has been passed. Hence, he has filed the present writ petition.
4.The learned Additional Government Pleader appearing for the respondents 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 28.02.2018 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, Tirunelveli District.
2.The Inspector of Police, Kudankulam Police Station, Kudankulam, Tirunelveli District.
.