Madras High Court
Meganathan vs The Superintendent Of Police on 29 April, 2025
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
W.P.No. 15397 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 29.04.2025
CORAM:
THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN
W.P.No.15397 of 2025
Meganathan ... Petitioner
Vs.
1.The Superintendent of Police
Tiruvannamalai District.
Tiruvannamalai.
2.State rep. by
The Sub-Inspector of Police,
Kannamangalam Police Station,
Tiruvannamalai District. ..Respondents
PRAYER: Writ Petition is filed under Article 226 of the Constitution of
India, praying for the issuance of Writ of Certiorarified Mandamus to call
for the records in Lr.No.Nil dated 18.04.2025 on the file of the second
respondent and to quash the same and consequently direct the
respondents to give adequate police protection to conduct the Jallikattu
festival and other culture programme in the petitioner's village on
01.06.2025 at 9.00 am to 04.00 pm at Madura Reddipalayam Village,
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W.P.No. 15397 of 2025
Kattukanallur, Arni Taluk, Tiruvannamalai District.
For Petitioner : Mr.S.L.Venkaetsan
For Respondents : Mr.A.Gopinath,
Government Advocate (crl.side)
ORDER
The Writ Petition has been filed challenging the proceedings of the second respondent dated 18.04.2025 and for a direction to the respondents to give adequate Police Protection to conduct the Jallikattu festival and other culture programme in the petitioner's Village on 01.06.2025 at 9.00 am to 04.00 pm at Madura Reddipalayam Village, Kattukanallur, Arni Taluk, Tiruvannamalai District
2.The learned counsel appearing for the petitioner submitted that in order to conduct the Jallikattu festival at Madura Reddipalayam Village, Kattukanallur, Arni Taluk, Tiruvannamalai District, 01.06.2025 at 9.00 am to 04.00 pm, the petitioner has sent a representation dated 16.04.2025 to the respondents. The second respondent rejected the representation of the petitioner dated 16.04.2025 by way of the impugned order dated 18.04.2025. Challenging the same, the present writ petition Page 2 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/05/2025 01:26:58 pm ) W.P.No. 15397 of 2025 has been filed.
3.The learned Government Advocate (Crl.side) appearing for the respondents submitted that the petitioner may be permitted for conducting the Jallikattu festival and other culture programme in his village without causing any disturbance to the general public.
4.Heard the learned counsel appearing for the petitioner and the learned Government Advocate (Crl.side) appearing for the respondents.
5.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 applications seeking permission for conducting cultural programme.
Therefore, in view of the detailed circular and guidelines issued by the Director General of Police, the impugned order dated 18.04.2025 of the second respondent is quashed. The respondents Police are directed to Page 3 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/05/2025 01:26:58 pm ) W.P.No. 15397 of 2025 consider the representation of the petitioner, dated 16.04.2025 and pass suitable orders based on the above said circular.
6.With the above directions, this Writ Petition stands disposed of.
No costs.
29.04.2025 Neutral citation : Yes/No Speaking/non-speaking order shk To Page 4 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/05/2025 01:26:58 pm ) W.P.No. 15397 of 2025
1.The Superintendent of Police Tiruvannamalai District.
Tiruvannamalai.
2.The Sub-Inspector of Police, Kannamangalam Police Station, Tiruvannamalai District.
3. The Public Prosecutor, High Court, Madras.
G.K.ILANTHIRAIYAN, J.
shk Page 5 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/05/2025 01:26:58 pm ) W.P.No. 15397 of 2025 W.P.No.15397 of 2025 29.04.2025 Page 6 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/05/2025 01:26:58 pm )