Madras High Court
A.Eswaran vs The Deputy Superintendent Of Police on 30 March, 2023
Author: G.Ilangovan
Bench: G.Ilangovan
W.P(MD)No.6997 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 30.03.2023
CORAM :
THE HONOURABLE MR.JUSTICE G.ILANGOVAN
W.P(MD)No.6997 of 2023
A.Eswaran ... Petitioner
Vs.
1.The Deputy Superintendent of Police,
Usilampatti Circle,
Madurai District.
2.The Inspector of Police,
Valandur Police Station,
Valandur,
Madurai 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 to grant permission and necessary protection to conduct
cultural programs including the dance program (Adal Padal) scheduled to
be at 7.00 pm on 07.04.2023 and 08.04.2023 at Sri Padharakaliamman
Thirukovil at Periyakuravakudi Village, Usilampatti Taluk, Madurai
District in connecting with Maha Urtchava Thiruvizha based on the
representation dated 20.03.2023.
For Petitioner : Mr.S.Sasikumar
For Respondents : Mr.S.Manikandan
Government Advocate (Crl. Side)
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https://www.mhc.tn.gov.in/judis
W.P(MD)No.6997 of 2023
ORDER
The writ petitioner filed this Writ Petition seeking for issuance of a Writ of Mandamus directing the respondents to grant permission and necessary protection to conduct cultural programs including the dance program (Adal Padal) scheduled to be at 7.00 pm on 07.04.2023 and 08.04.2023 at Sri Padharakaliamman Thirukovil at Periyakuravakudi Village, Usilampatti Taluk, Madurai District in connecting with Maha Urtchava Thiruvizha based on the representation dated 20.03.2023.
2. Mr.S.Manikandan, 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 Maha Urtchava Thiruvizha, at Sri Padharakaliamman Thirukovil at Periyakuravakudi Village, Usilampatti Taluk, Madurai District is going to be held on 07.04.2023 and 08.04.2023. Subsequent to the same, in order to conduct a cultural programme on 07.04.2023 and 08.04.2023, they sought permission of the Police by giving a representation dated 20.03.2023. But, the second respondent has not considered the said 2/5 https://www.mhc.tn.gov.in/judis W.P(MD)No.6997 of 2023 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 07.04.2023 and 08.04.2023, and also submitted that the second 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 GenKeeramangalam 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 3/5 https://www.mhc.tn.gov.in/judis W.P(MD)No.6997 of 2023 issued by the Director General of Police, the second respondent is hereby directed to consider the representation of the writ petitioner, dated 20.03.2023 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.
30.03.2023 NCC :Yes/No Index :Yes/No Internet : Yes/ No TM To
1.The Deputy Superintendent of Police, Usilampatti Circle, Madurai District.
2.The Inspector of Police, Valandur Police Station, Valandur, Madurai District.
3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
4/5 https://www.mhc.tn.gov.in/judis W.P(MD)No.6997 of 2023 G.ILANGOVAN, J TM Order made in W.P(MD)No.6997 of 2023 Dated :30.03.2023 5/5 https://www.mhc.tn.gov.in/judis