Madras High Court
G.Prabhaharan vs The Superintendent Of Police on 4 May, 2023
Author: M.Dhandapani
Bench: M.Dhandapani, R.Vijayakumar
W.P(MD)No.11413 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 04.05.2023
CORAM:
THE HONOURABLE MR.JUSTICE M.DHANDAPANI
AND
THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR
W.P(MD)No.11413 of 2023
G.Prabhaharan ... Petitioner
Vs.
1.The Superintendent of Police,
Pudukottai District, Pudukottai.
2.The Inspector of Police,
Keeramangalam Police Station,
Pudukottai District. ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India, praying this Court to issue a Writ of Mandamus to direct the
respondents to give permission and police protection to conduct cultural
program (Thirapada Innisai Kalai Nigalchi) on 05.05.2023 during the
temple festival of Sri Kulavani Ayyanar Temple situated at
Kothamangalam South village, Alangudi Taluk, Pudukkottai District by
considering the representation of the petitioner dated 30.04.2023.
For Petitioner : Mr.S.Sekar
For Respondents : Mr.D.Gandhiraj
Special Government Pleader
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W.P(MD)No.11413 of 2023
ORDER
********** (Order of the Court was made by M.DHANDAPANI, J.) Mr.D.Gandhiraj, learned Special Government Pleader, takes notice on behalf of the respondents.
2.With the consent of both sides, this Writ Petition is taken up for final hearing at the admission stage itself.
3.Prayer in this writ petition reads as follows:
"For the reasons stated in the accompanying affidavit it is therefore prayed that this Hon'ble Court may be pleased to issue a WRIT OF MANDAMUS directing the respondents to give permission and police protection to conduct cultural program (Thirapada Innisai Kalai Nigalchi) on 05.05.2023 during the temple festival of Sri Kulavani Ayyanar Temple situated at Kothamangalam South village, Alangudi Taluk, Pudukkottai District by considering the representation of the petitioner dated 30.04.2023 and pass such further or other orders as this Hon'ble Court may deem fit and proper in the circumstances of the case and thus render justice."
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4.There will be a direction to the respondents to consider the application of the petitioner dated 30.04.2023 well in advance and grant permission with necessary police protection to conduct the festival followed by cultural programs including the dance program (Adal Padal) on 05.05.2023 between 7.00 p.m., and 10.00 p.m., at "Sri Kulavani Ayyanar Temple” situated at Kothamangalam South village, Alangudi Taluk, Pudukkottai District, subject to the following conditions :-
a)The event shall be conducted in an organized and peaceful manner without causing law and order problem.
b)There shall not be any obscene or vulgar scenes during the dance performance by any one of the participants or others;
c)The aadal padal Program shall be restricted between 7.00 pm., and 10.00 p.m.;
d)If there is any violation of the above said conditions, the respondents or the duly authorised officer is entitled to take necessary action as per law and stop such performance and
e)In case if there is any discrepancy with regard to the date on which the program is to be conducted, it would be open to the respondent police to extend protection on some other day after giving due notice to 3/6 https://www.mhc.tn.gov.in/judis W.P(MD)No.11413 of 2023 the petitioner.
5. The Writ Petition is disposed of with the above directions. No costs.
[M.D.I.,J.] [R.V.,J.]
04.05.2023
Index :Yes/No
Internet :Yes/No
NCC :Yes/No
cmr/ps
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1.The Superintendent of Police, Pudukottai District, Pudukottai.
2.The Inspector of Police, Keeramangalam Police Station, Pudukottai District.
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AND R.VIJAYAKUMAR, J.
cmr/ps ORDER MADE IN W.P(MD)No.11413 of 2023 04.05.2023 6/6 https://www.mhc.tn.gov.in/judis