P.Shankar vs The Superintendent Of Police on 29 April, 2015

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Madras High Court

P.Shankar vs The Superintendent Of Police on 29 April, 2015

Bench: M.Sathyanarayanan

       

  

   

 
 
 IN THE HIGH COURT OF JUDICATURE AT MADRAS 
DATED: 29.04.2015
CORAM:
THE HONOURABLE MR. JUSTICE M.SATHYANARAYANAN
W.P.No.13220 of 2015

P.Shankar							.. 	Petitioner

Vs.

1.The Superintendent of Police,
    Namakkal District,
   Namakkal.

2.The Inspector of Police,
   Mohanur Police Station,
   Mohanur, Namakkal.	 				..	Respondents
								
Prayer: Writ Petition filed under Article 226 of the Constitution of India praying for issuance of a Writ of Mandamus directing the respondents to consider and pass orders based on the petitioner's representation dated 18.04.2015.

	For Petitioner  	 : 	Mr.K.T.S.Sivakumar

	For Respondents	 :	Mr.M.Dig Vijaya Pandian,
					Additional Govt. Pleader

O R D E R

By consent, this writ petition is taken up for final disposal.

2. The petitioner claims to be the Dharmakartha of Sri Selva Mariamman Koil, situate at Vaikal Thottam, Manakadavau Post, Dharapuram Taluk, Tiruppur District and the temple festival is scheduled to be conducted on 05.05.2015 and while conducting temple festival, song and dance programme will be conducted and in this regard, submitted a representation dated 18.04.2015 to the respondents seeking permission and since, he has not been favoured with any response, came forward to file this writ petition.

3. The learned counsel appearing for the petitioner would submit that in the event of permission being granted, there will not be any law and order problem and obscenity and vulgarity will not be there and hence, prays for appropriate orders.

4. Heard the submissions of Mr.M.Digvijaypandian, learned Additional Govt. Pleader, who accepts notice for the respondents.

5. This Court, without going into the merits of the petitioner's representation dated 18.04.2015, directs the second respondent to consider and dispose of the petitioner's representation dated 18.04.2015 and pass orders in accordance with law on or before 03.05.2015 and communicate the decision taken to the petitioner.

6. This Writ Petition is disposed of accordingly. No costs.

29.04.2015 Index : Yes / No Internet : Yes / No jvm To

1.The Superintendent of Police, Namakkal District, Namakkal.

2.The Inspector of Police, Mohanur Police Station, Mohanur, Namakkal.

M.SATHYANARAYANAN. J jvm W.P.No.13220 of 2015 29.04.2015

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