Madras High Court
Muthamizhan vs The Superintendent Of Police on 22 March, 2018
Author: P.Rajamanickam
Bench: P.Rajamanickam
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 22.03.2018
CORAM
THE HON'BLE MR.JUSTICE P.RAJAMANICKAM
W.P.(MD) No.6162 of 2018
(Criminal)
Muthamizhan ... Petitioner
-Vs-
1.The Superintendent of Police,
Sivagangai District, Sivagangai.
2.The Inspector of Police,
Sotuh Police Station,
Karaikudi Taluk,
Sivagangai District. ... Respondents
Prayer: Writ Petition filed under Article 226 of Constitution of India, to
issue a Writ of Mandamus, to direct the respondents to grant permission and
necessary Police Protection to perform the cultural programme (ie.,) Dance
Programme on 26.03.2018 at 06.00 p.m., to 10.30 p.m., in the festival of Then
Thiruppathi Arulmighu Sree Thiruvengadamudayan Thirukovil at Kodimarathu
Theru Ariyakudi, Sivagangai District.
!For Petitioner : Mr.P.Ameen
For Respondents : Mr.V.Anand,
Government Advocate.
:ORDER
This writ petition has been filed by the petitioner to direct the respondents to grant permission and necessary Police Protection to perform the cultural programme (ie.,) Dance Programme on 26.03.2018 at 06.00 p.m., to 10.30 p.m., in the festival of Then Thiruppathi Arulmighu Sree Thiruvengadamudayan Thirukovil at Kodimarathu Theru Ariyakudi, Sivagangai District.
2.Heard Mr.P.Ameen, learned counsel appearing for the petitioner and Mr.V.Anand, learned Government Advocate appearing for the respondents.
3.The learned counsel appearing for the petitioner has submitted that the petitioner is one of the members of the thiru vizha committee. The villagers are conducting the "Dance Programme" for the past several years and this year, they have decided to conduct the "Dance Programme" on 26.03.2018 and for that, they have already given a representation dated 19.03.2018 to the second respondent, but so far, no order has been passed. Hence, he has filed the present writ petition.
4.The learned Government Advocate appearing for the respondents has submitted that there is a law and order problem and hence, the petitioner's representation is kept pending.
5.Considering the aforesaid submissions, the second respondent is directed to consider the representation submitted by the petitioner, dated 19.03.2018 and dispose of the same at early. At the time of passing order, the second respondent has to keep in mind the decision of the Hon'ble Supreme Court of India in the case of Church of God (Full Gospel) in India Vs. K.K.R, Majestic Colony Welfare Association and Ors, reported in 2001 ? 1 ? L.W. (Crl.) 233.
6.With the aforesaid observations, this writ petition is disposed of. No costs.
To
1.The Superintendent of Police, Sivagangai District, Sivagangai.
2.The Inspector of Police, Sotuh Police Station, Karaikudi Taluk, Sivagangai District.
.