P. Masanam vs The Superintendent Of Police on 22 February, 2022

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Madras High Court

P. Masanam vs The Superintendent Of Police on 22 February, 2022

Bench: G.K.Ilanthiraiyan

                                                                           W.P(MD)No.3588 of 2021


                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                           DATED : 22.02.2022

                                                   CORAM

                             THE HONOURABLE MR.JUSTICE G.K.ILANTHIRAIYAN

                                         W.P(MD).No.3588 of 2021
                                                  and
                                        W.M.P(MD)No.3459 of 2021

                P. Masanam                                             ...Petitioner
                                                    Vs.

                1. The Superintendent of Police
                   Tirunelveli District
                   Tirunelveli

                2. The Inspector of Police,
                   Pathamadai Police Station
                   Tirunelveli 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

                give permission and adequate police protection for the temple festival of

                ''Arulmigu Sri Mupidathiamman Kovil'', Ambedkar Nagar, Pathamadai,

                Cheran Mahadevi Taluk, Tirunelveli District, which is scheduled on

                01.03.2021 and 02.03.2021 i.e. Two days. Based on the petitioner's

                representation dated 06.02.2021.


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https://www.mhc.tn.gov.in/judis
                                                                                W.P(MD)No.3588 of 2021


                                  For Petitioner        : M/s. V.M.Jegadeesha Pandian

                                  For R1 & R2           : Mr.R.M.Anbunithi
                                                          Additional Public Prosecutor



                                                    ORDER

The learned Counsel appearing for the petitioner stated that the prayer sought for in this petition has become infructuous.

2.In view of the submission made by the learned Counsel for the petitioner, this Writ Petition is dismissed as infructuous. No costs.

Consequently, the connected Miscellaneous Petition is also closed.




                                                                                 22.02.2022
                Index    : Yes / No
                Internet : Yes/ No
                lr

Note : In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

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https://www.mhc.tn.gov.in/judis W.P(MD)No.3588 of 2021 To

1. The Superintendent of Police Tirunelveli District Tirunelveli

2. The Inspector of Police, Pathamadai Police Station Tirunelveli District 3/4 https://www.mhc.tn.gov.in/judis W.P(MD)No.3588 of 2021 G.K.ILANTHIRAIYAN,J.

lr W.P(MD).No.3588 of 2021 22.02.2022 4/4 https://www.mhc.tn.gov.in/judis

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