Madras High Court
C.Krishnasamy vs The Superintendent Of Police on 19 November, 2019
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
1
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 19.11.2019
CORAM
THE HON'BLE MR. JUSTICE G.K.ILANTHIRAIYAN
W.P.(MD)No.24332 of 2019
C.Krishnasamy ... Petitioner
Vs.
1. The Superintendent of Police
Tirunelveli District
Tirunelveli
2. The Inspector of Police
Veerakeralampudur Police Station
Tirunelveli District ... Respondents
Prayer:Petition filed under Article 226 of The Constitution of India praying to
issue a writ of mandamus, to direct the second respondent to grant
permission for conducting Veethi Ula of Sri Dharmasastha Swami Idol with
loud speaker facility from 5.00 p.m. to 10.00 p.m. at Rajaagopalaperi Village,
Veerakeralampudur Taluk, Tirunelveli District on 27.12.2019 based on the
petitioners representation dated 29.10.2019.
For Petitioner : Mr.V.Sasikumar
For Respondents : Mr.R.Anandharaj
No.1 and 2 Additional Public Prosecutor
ORDER
The prayer in this writ petition is to direct the second respondent to http://www.judis.nic.in 2 grant permission for conducting Veethi Ula of Sri Dharmasastha Swami Idol with loud speaker facility from 5.00 p.m. to 10.00 p.m. at Rajaagopalaperi Village, Veerakeralampudur Taluk, Tirunelveli District on 27.12.2019 based on the petitioners representation dated 29.10.2019.
2. The learned counsel for the petitioner submitted that he submitted a representation on 29.10.2019 seeking permission to conduct Veethi Ula of Sri Dharmasastha Swami Idol with loud speaker facility at Rajaagopalaperi Village, Veerakeralampudur Taluk, Tirunelveli District. He further submitted that the petitioner is ready to file an undertaking affidavit stating that no untoward incident will happen while conducting Veethi Ula and if any untoward incident happens, the respondent police may take any action as against the persons indulging in any criminal activities.
3. The learned Additional Public Prosecutor appearing for the respondents submits that the police does not have any reservations on the place, where the function is to be conducted. However, there is an apprehension that some law and order problem may arise during the tournament.
4. Considering the submission made by the learned counsel for the petitioner, the second respondent is directed to consider the request of the http://www.judis.nic.in 3 petitioner and pass orders on merits and inaccordance with law after receipt of undertaking affidavit from the petitioner within a period of one week. If the petitioner or any other persons involved in any untoward incident in the function, the second respondent is at liberty to take appropriate action against the persons indulging in criminal activities.
7. With the above observation and direction, the Writ Petition stands disposed of. There shall be no order as to costs.
19.11.2019
Index : Yes/No
Internet : Yes/No
aav
To
1. The Superintendent of Police
Tirunelveli District
Tirunelveli
2. The Inspector of Police
Veerakeralampudur Police Station
Tirunelveli District
3.The Additional Public Prosecutor
Madurai Bench of Madras High Court
Madurai
http://www.judis.nic.in
4
G.K.ILANTHIRAIYAN,J
aav
W.P.(MD)No.24332 of 2019
19.11.2019
http://www.judis.nic.in