Madras High Court
D.Boopathi vs The Inspector Of Police on 22 December, 2022
Author: G.Chandrasekharan
Bench: G.Chandrasekharan
W.P.No.34323 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 22.12.2022
CORAM:
THE HONOURABLE MR.JUSTICE G.CHANDRASEKHARAN
W.P. No. 34323 of 2022
D.Boopathi ... Petitioner
Vs.
The Inspector of Police,
Paramathi Velur Police Station,
Paramathi Velur,
Namakkal District. ...Respondent
PRAYER: Writ Petition is filed under Article 226 of Constitution of India,
pleased to issue a Writ of Mandamus, directing the respondent to give
permission to conduct cultural programme (Adal Padal Nigalchi) in the
event of Sanarpalayam Village Arulmigu Sree Bhagavathiyamman Temple
Festival at Paramathi Velur Taluk, Namakkal District schedule to be held on
29.12.2022 between 06.00P.M to 11.00 P.M. by considering the petitioner's
representation dated 14.12.2022.
For Petitioner : Mr.A.Sathishkumar
For Respondent : Mr.S.Santhosh
Government Advocate (Crl.Side)
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W.P.No.34323 of 2022
ORDER
The Writ Petition has been filed to direct the respondent to grant permission to conduct cultural Programme (Adal Padal Nigalchi) in the event of Sanarpalayam Village Arulmigu Sree Bhagavathiyamman Temple Festival at Paramathi Velur Taluk, Namakkal District on 29.12.2022 between 06.00.p.m to 11.00.p.m., by considering the petitioner's representation dated 14.12.2022.
2.The learned counsel appearing for the petitioner submitted that in order to conduct the cultural programme in the event of Sanarpalayam Village Arulmigu Sree Bhagavathiyamman Temple Festival at Paramathi Velur Taluk, Namakkal District on 29.12.2022 the petitioner has sent a representation, dated 14.12.2022 to the respondent Police. But, the same has not been considered so far. Hence, the present writ petition has been filed.
3.The learned Government Advocate (Criminal side) appearing for the respondent submitted that the respondent police has received the ________ https://www.mhc.tn.gov.in/judis Page 2 of 5 W.P.No.34323 of 2022 representation of the petitioner and the same is pending for consideration.
4. I have considered the submission of the learned counsel appearing for the petitioner and the learned Government Advocate (Criminal side) appearing for the respondent/Police.
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 respondent police is hereby directed to consider the representation of the petitioner, dated 14.12.2022 and pass suitable orders based on the above said circular.
6. With the above direction, this Writ Petition is disposed of. No costs.
________ https://www.mhc.tn.gov.in/judis Page 3 of 5 W.P.No.34323 of 2022 22.12.2022 Index :Yes/No Internet:Yes/No ep ________ https://www.mhc.tn.gov.in/judis Page 4 of 5 W.P.No.34323 of 2022 G.CHANDRASEKHARAN, J.
ep To The Inspector of Police, Paramathi Velur Police Station, Paramathi Velur, Namakkal District.
W.P. No. 34323 of 2022
22.12.2022 ________ https://www.mhc.tn.gov.in/judis Page 5 of 5