Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Madras High Court

Thayuman K vs The Superintendent Of Police on 28 April, 2023

Author: G.Ilangovan

Bench: G.Ilangovan

                                                                            W.P(MD)No.10536 of 2023


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED:28.04.2023

                                                    CORAM :

                                  THE HONOURABLE MR.JUSTICE G.ILANGOVAN

                                            W.P(MD)No.10536 of 2023

                     Thayuman K                                          ... Petitioner

                                                          Vs.

                     1. The Superintendent of Police,
                        Office of the Superintendent of Police,
                        Trichy District.

                     2. The Deputy Superintendent of Police,
                        Office of the Deputy Superintendent of Police,
                        Jeeyapuram,
                        Trichy District.

                     3. The Inspector of Police,
                        Somarasampettai Police Station,
                        Trichy District.                                 ... Respondents

                     PRAYER: Writ Petition filed under Article 226 of the Constitution of
                     India, praying this Court to issue a Writ of Mandamus, directing the
                     respondents herein to grant permission to conduct the Aadal Paadal
                     dance program on 08.05.2023 at about 6.30 PM in Arulmigu Ekiri
                     Amman, Ayyanar, Theradi Karuppu, Pannaiyadi Karuppu Temples,
                     situated at Adavathur Pallakkadu, Somarasampetta, Srirangam Taluk,
                     Trichy District by considering the petitioner's representation dated
                     14.04.2023.

                     1/6
https://www.mhc.tn.gov.in/judis
                                                                                   W.P(MD)No.10536 of 2023


                                        For Petitioner       : Mr. Sivachandran P
                                        For Respondents      : Mr.R.Suresh Kumar
                                                               Government Advocate (Crl. Side)


                                                           ORDER

The writ petitioner filed this Writ Petition seeking for issuance of a Writ of Mandamus directing the respondents herein to grant permission to conduct the Aadal Paadal dance program on 08.05.2023 at about 6.30 PM in Arulmigu Ekiri Amman, Ayyanar, Theradi Karuppu, Pannaiyadi Karuppu Temples, situated at Adavathur Pallakkadu, Somarasampetta, Srirangam Taluk, Trichy District by considering the petitioner's representation dated 14.04.2023.

2. Mr. R.Suresh Kumar, learned Government Advocate (Crl. Side) 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 festival for the temple, by name, “Arulmigu Ekiri Amman, Ayyanar, Theradi Karuppu, Pannaiyadi Karuppu Temples, situated at Adavathur Pallakkadu, Somarasampetta, Srirangam Taluk, Trichy District ”, is going 2/6 https://www.mhc.tn.gov.in/judis W.P(MD)No.10536 of 2023 to be held on 08.05.2023. Subsequent to the same, in order to conduct a cultural programme on 08.05.2023, they sought permission of the Police by giving a representation dated 14.04.2023. But, the third respondent has 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 Government Advocate (Crl. Side) appearing for the respondents would submit that he has no objection for granting permission to conduct a cultural programme subject to time restriction in between 07.00 p.m to 10.00 p.m. on 08.05.2023, and also submitted that the third respondent has received the representation of the writ petitioner and the same is pending for consideration.

5. I have considered the submission of the learned counsel appearing for the writ petitioner and the learned Government Advocate (Crl. Side) appearing for the respondents.

6. 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 3/6 https://www.mhc.tn.gov.in/judis W.P(MD)No.10536 of 2023 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 third respondent is hereby directed to consider the representation of the writ petitioner, dated 14.04.2023 and pass suitable orders based on the above said circular, in the light of the above submission made by the learned Government Advocate (Crl. Side).

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

28.04.2023 NCC :Yes/No Index :Yes/No Internet : Yes/ No Indu 4/6 https://www.mhc.tn.gov.in/judis W.P(MD)No.10536 of 2023 To

1. The Superintendent of Police, Office of the Superintendent of Police, Trichy District.

2. The Deputy Superintendent of Police, Office of the Deputy Superintendent of Police, Jeeyapuram, Trichy District.

3. The Inspector of Police, Somarasampettai Police Station, Trichy District.

4.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

5/6 https://www.mhc.tn.gov.in/judis W.P(MD)No.10536 of 2023 G.ILANGOVAN, J Indu Order made in W.P(MD)No.10536 of 2023 Dated :28.04.2023 6/6 https://www.mhc.tn.gov.in/judis