Madras High Court
S.Chinnappan vs / on 3 January, 2023
Author: G.Chandrasekharan
Bench: G.Chandrasekharan
W.P.No.13 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 03.01.2023
CORAM
THE HONOURABLE MR.JUSTICE G.CHANDRASEKHARAN
W.P.No.13 of 2023
S.Chinnappan ... Petitioner
/vs/
The Inspector of Police
Paramathi Velur Police Station,
Paramathi Velur,
Namakkal District. ... Respondent
Prayer : Writ Petition has been filed under Article 226 of the Constitution
of India to issue a writ of Mandamus, directing the respondent to give
permission and police protection to conduct Cultural Programme (Adal
Padal Nigalchi) in the event of Selur Sellappampalayam village Arulmigu
Sree Bhagavathi Amman Temple Festival at Paramathi Velur Taluk,
Namakkal District on 03.01.2023 between 06.00PM to 11.00PM by
considering the petitioner's representation dated 24.12.2022.
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https://www.mhc.tn.gov.in/judis
W.P.No.13 of 2023
For Petitioner ... Mr.A.Sathish Kumar
For Respondent ... Mr.S.Santhosh
Government Advocate (Crl.side)
ORDER
The Writ Petition has been filed to direct the respondent to give permission and police protection to conduct Cultural Programme (Adal Padal Nigalchi) in the event of Selur Sellappampalayam village Arulmigu Sree Bhagavathi Amman Temple Festival at Paramathi Velur Taluk Namakkal District on 03.01.2023 between 06.00PM to 11.00PM by considering the petitioners representation dated 24.12.2022.
2. The learned counsel appearing for the petitioner submitted that in order to conduct cultural programme on 03.01.2023, from 6.00 p.m. to 11.00 p.m., in the Temple Festival at Selur Sellappampalayam village Arulmigu Sree Bhagavathi Amman Temple at Paramathi Velur Taluk Namakkal District, the petitioner has sent a representation, dated 24.12.2022 to the respondent. But, the same has not been considered so far. Hence, the present writ petition has been filed. Page 2 of 4 https://www.mhc.tn.gov.in/judis W.P.No.13 of 2023
3. The learned Government Advocate (crl.side), appearing for the respondent submitted that the respondent police has received the 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 (crl.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 24.12.2022 and pass suitable orders based on the above said circular. Page 3 of 4 https://www.mhc.tn.gov.in/judis W.P.No.13 of 2023 G.CHANDRASEKHARAN ,J.
gd
6. With the above direction, this Writ Petition is disposed of. No costs.
03.01.2023 gd Note: Issue order copy on 03.01.2023.
To
1.The Inspector of Police Paramathi Velur Police station paramathi Velur namakkal District
2.The Public Prosecutor, High Court, Madras.
W.P.No.13 of 2023 Page 4 of 4 https://www.mhc.tn.gov.in/judis