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Madras High Court

S.Kesavan vs The Inspector Of Police on 9 May, 2023

                                                                                W.P.No.13304 of 2024

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 09.05.2023

                                                      CORAM

                              THE HONOURABLE MR. JUSTICE K.KUMARESH BABU

                                              W.P.No.13304 of 2024
                                            and WMP.No.14454 of 2024

                  S.Kesavan                                                          ... Petitioner

                                                         -vs-

                  The Inspector of Police,
                  Valathi Police Station,
                  Valathi, Melmalaiyanoor Taluk,
                  Villupuram District.                                            ... Respondent

                  PRAYER : Writ Petition filed under Article 226 of Constitution of India,

                  pleased to issue a Writ of Certiorarified Mandamus, calling for the records of the

                  proceedings of the respondent police dated 29.04.2024 in Na.Ka.No.05/ins

                  valathi/Genl/2024 and quash the same and directing the respondent to give

                  permission for conducting music and dance programme during the festival time

                  on 18.05.2024 at night hours.




                  1/4




https://www.mhc.tn.gov.in/judis
                                                                                    W.P.No.13304 of 2024

                                       For Petitioner     :   Mr.P.Sivamani

                                       For Respondent     :   Mr.L.Baskaran
                                                              Government Advocate (Criminal Side)

                                                        ***********

                                                         ORDER

This Writ Petition is filed to quash the proceedings of the respondent police dated 29.04.2024 in Na.Ka.No.05/ins valathi/Genl/2024 and quash the same and directing the respondent to give permission for conducting music and dance programme during the festival time on 18.05.2024.

2. The writ petition is challenging the rejection of the petitioner's request to conduct the temple festival. The reason given by the respondent in the order before this Court is the model code of conduct, in view of the general parliamentary election.

3. This Court has taken note of the fact that the election has been completed and the polling is already over. Further such reasons cannot be 2/4 https://www.mhc.tn.gov.in/judis W.P.No.13304 of 2024 accepted for conducting the temple festival.

4. In such view of the matter, the order passed by such Court is set aside and the respondent police is directed to grant police protection for conducting dance and music in accordance with law.

6. With the above said direction, this writ petition is allowed. No costs.

Consequently, the connected miscellaneous petition is closed.

09.05.2024 Index : Yes / No Speaking / Non-speaking Neutral Citation : Yes / No drl 3/4 https://www.mhc.tn.gov.in/judis W.P.No.13304 of 2024 K.KUMARESH BABU drl To

1.The Inspector of Police, Valathi Police Station, Valathi, Melmalaiyanoor Taluk, Villupuram District.

2.The Public Prosecutor, Madras High Court.

W.P.No.13304 of 2024

09.05.2024 4/4 https://www.mhc.tn.gov.in/judis