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Madras High Court

P.Selvaraj vs The Deputy Superintendent Of Police on 26 April, 2023

Author: G.Ilangovan

Bench: G.Ilangovan

                                                                           W.P(MD)No.10133 of 2023


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED:26.04.2023

                                                      CORAM :

                                  THE HONOURABLE MR.JUSTICE G.ILANGOVAN

                                             W.P(MD)No.10133 of 2023

                     P.Selvaraj                                                ... Petitioner

                                                           Vs.

                     1.The Deputy Superintendent of Police,
                       Theni Range,
                       Theni District.

                     2.The Inspector of Police,
                       Palanichettipatti Police Station,
                       Palanichettipatti,
                       Theni 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 2nd
                     respondent to grant permission and necessary protection for conduct
                     cultural programs including the dance program (Adal Padal) schedule to
                     be at 07.00 p.m on 26.04.2023 at Arulmigu Sri Kaliamman Thirukovil at
                     Dombucheri Village, Bodi Taluk, Theni District, in connecting with
                     Maha Urtchava Thiruvizha based on the representation, dated
                     18.04.2023.
                                    For Petitioner     : Mr.V.Sivasubramani
                                    For Respondents    : Mr.R.Suresh Kumar
                                                         Government Pleader (Crl. side)

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https://www.mhc.tn.gov.in/judis
                                                                                   W.P(MD)No.10133 of 2023


                                                           ORDER

The writ petitioner filed this Writ Petition seeking for issuance of a Writ of Mandamus directing the 2nd respondent to grant permission and necessary protection for conduct cultural programs including the dance program (Adal Padal) schedule to be at 07.00 p.m on 26.04.2023 at Arulmigu Sri Kaliamman Thirukovil at Dombucheri Village, Bodi Taluk, Theni District, in connecting with Maha Urtchava Thiruvizha based on the representation, dated 18.04.2023.

2. Mr. R.Suresh Kumar, learned Government Pleader (Crl. side) takes notice for the respondents. By consent, this writ petition is taken up for final disposal at the admission stage itself.

3. The learned counsel appearing for the writ petitioner submitted that Maha Urtchava Thiruvizha of Arulmigu Sri Kaliamman Thirukovil at Dombucheri Village, Bodi Taluk, Theni District, is going to be held on 26.04.2023. Subsequent to the same, in order to conduct a cultural programme on 26.04.2023, they sought permission of the Police by giving a representation dated 18.04.2023. But, the second respondent has not considered the said representation. Since no order was passed, the 2/5 https://www.mhc.tn.gov.in/judis W.P(MD)No.10133 of 2023 writ petitioner has come before this Court for the above said relief.

4. The learned Government Pleader (Crl. side) appearing for the respondents would submit that he has no objection for granting permission to conduct a cultural programme subject to time restriction in between 07.00 p.m to 10.00 p.m. on 26.04.2023, and also submitted that the second respondent has received the representation of the writ petitioner and the same is pending for consideration.

5. I have considered the submission of the learned counsel appearing for the writ petitioner and the learned Government Pleader (Crl. side) appearing for the respondents.

6. 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 second respondent is hereby directed to 3/5 https://www.mhc.tn.gov.in/judis W.P(MD)No.10133 of 2023 consider the representation of the writ petitioner, dated 18.04.2023 and pass suitable orders based on the above said circular, in the light of the above submission made by the learned Government Pleader (Crl. side).

7. With the above direction, this writ petition stands disposed of. No costs.

26.04.2023 NCC :Yes/No Index :Yes/No Internet : Yes/ No TM Note : Issue order copy today (26.04.2023) To

1.The Deputy Superintendent of Police, Theni Range, Theni District.

2.The Inspector of Police, Palanichettipatti Police Station, Palanichettipatti, Theni District.

3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

4/5 https://www.mhc.tn.gov.in/judis W.P(MD)No.10133 of 2023 G.ILANGOVAN, J TM Order made in W.P(MD)No.10133 of 2023 Dated :26.04.2023 5/5 https://www.mhc.tn.gov.in/judis