Madras High Court
V.Dhanraj vs The Superintendent Of Police on 10 February, 2023
Author: G.Chandrasekharan
Bench: G.Chandrasekharan
W.P.No.3899 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 10.02.2023
CORAM:
THE HONOURABLE MR.JUSTICE G.CHANDRASEKHARAN
W.P.No.3899 of 2023
V.Dhanraj ... Petitioner
Vs.
1. The Superintendent of Police,
Krishnagiri, Krishnagiri District – 635 109.
2. The Inspector of Police,
Shoolagiri Taluk Police Station,
Shoolagiri Taluk,
Krishnagiri District – 635 117. ...Respondents
PRAYER: Writ Petition is filed under Article 2 26 of Constitution of India,
pleased to issue a Writ of Mandamus, directing the respondent to give
permission and police protection to conduct cultural programme of Adal
Padal on 25.02.2023 at 06.00 PM to 11.00 PM at Sri Muthuraya Swamy
Temple Festival Thiradi Village, Chembarasanapalli Post, Shoolagiri Taluk,
Cehmbarasanapalli Post, Shoolagiri Taluk, Krishnagiri District.
For Petitioner : Mr.R.Suryakumaran
For Respondent : Mr.S.Santhosh
Government Advocate (Crl.Side)
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W.P.No.3899 of 2023
ORDER
The Writ Petition has been filed to direct respondent to give permission and police protection to conduct cultural programme of Adal Padal on 25.02.2023 at 06.00 PM to 11.00 PM at Sri Muthuraya Swamy Temple Festival Thiradi Village, Chembarasanapalli Post, Shoolagiri Taluk, Cehmbarasanapalli Post, Shoolagiri Taluk, Krishnagiri District.
2.The learned counsel appearing for the petitioner submitted that in order to conduct the cultural programme in the event of Sri Muthuraya Swamy Temple Festival Thiradi Village, Chembarasanapalli Post, Shoolagiri Taluk, Cehmbarasanapalli Post, Shoolagiri Taluk, Krishnagiri District on 25.02.2023 between 6 PM to 10 PM, the petitioner has sent a representation dated 01.02.2023 to the respondent. But, the same has not been considered so far. Hence, the present writ petition has been filed.
3.The learned Government Advocate (Crl.side) appearing for the respondent submitted that the respondent police has received the representation of the petitioner and the same is pending for consideration.
4. I have considered the submission of the learned counsel appearing ________ https://www.mhc.tn.gov.in/judis Page 2 of 4 W.P.No.3899 of 2023 for the petitioner and the learned Government Advocate (Crl.side) appearing for the respondent police.
5. 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 respondent police is hereby directed to consider the representation of the petitioner, dated 01.02.2023 and pass suitable orders based on the above said circular.
6. With the above direction, this Writ Petition is disposed of. No costs.
10.02.2023 Index :Yes/No Internet:Yes/No Sma ________ https://www.mhc.tn.gov.in/judis Page 3 of 4 W.P.No.3899 of 2023 G.CHANDRASEKHARAN, J.
Sma To
1. The Superintendent of Police, Krishnagiri, Krishnagiri District – 635 109.
2. The Inspector of Police, Shoolagiri Taluk Police Station, Shoolagiri Taluk, Krishnagiri District – 635 117.
3. The Public Prosecutor, High Court of Madras.
W.P. No.3899 of 2023
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