Madras High Court
M.Chinnappan vs The Superintendent Of Police on 23 April, 2015
Author: M.Sathyanarayanan
Bench: M.Sathyanarayanan
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 23.04.2015
CORAM:
THE HONOURABLE MR.JUSTICE M.SATHYANARAYANAN
W.P.No.12125 of 2015
M.Chinnappan .. Petitioner
- Vs -
1. The Superintendent of Police,
Tiruppur District,
Tiruppur.
2. The Inspector of Police,
Alaingayam Police Station,
Alaingayam, Tiruppur District. .. Respondents
Prayer:- Writ Petition has been filed under Article 226 of the Constitution of India for issuance of Writ of Mandamus directing the respondents to consider and pass order based on the petitioner's representation dated 15.04.2015.
Petitioner : Mr.K.T.S.Sivakumar
For Respondents : Mr.V.Subbiah
Special Government Pleader
- - - - -
O R D E R
By consent, the writ petition is take up for final disposal.
2. The petitioner claims that he is the Dharmakartha of Sri Muthu Marriamman temple at Vaikal Thottam, Manakadavau Post, Dharapuram Taluk, Tiruppur District and he is organising temple festival every year and during the temple festival he conducts song and dance programme. In this regard, he submitted a representation / application dated 15.04.2015 to the second respondent and since he has not been favoured with any response, he has come forward with this writ petition.
3. Heard the submissions of Mr.K.T.S.Sivakumar, learned counsel appearing for the petitioner. The learned counsel for the petitioner would draw the attention of this Court to paragraph Nos.6 and 7 of the affidavit filed in support of this writ petition and would submit that the programme will be conducted in a peaceful manner without creating any law and order problem and they will not perform any obscene dance or any obscenity in the cultural programme. The learned counsel hence prays for appropriate orders.
4. This Court heard the submission of Mr.V.Subbiah, learned Special Government Pleader who accepts notice for the respondents 1 to 2.
5. This Court taking into consideration the limited scope of the prayer made in this writ petition, directs the second respondent to consider and dispose of the representation of the petitioner dated 15.04.2015, on merits and in accordance with law and pass orders on or before 28.04.2015 and communicate the decision taken to the petitioner forthwith. The writ petition is disposed of accordingly. No costs.
23.04.2015 kk NOTE: Issue order copy on 24.04.2015.
To
1. The Superintendent of Police, Tiruppur District, Tiruppur.
2. The Inspector of Police, Alaingayam Police Station, Alaingayam, Tiruppur District.
M.SATHYANARAYANAN, J.
kk W.P.No.12125 of 2015 23.04.2015