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Madras High Court

V.Gowthaman vs The Commissioner Of Police on 29 March, 2019

Author: G.K.Ilanthiraiyan

Bench: G.K.Ilanthiraiyan

                                                                1

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 29.03.2019

                                                          CORAM:

                                THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN

                                                     W.P.No.3761 of 2018

                      V.Gowthaman                                                          ...Petitioner

                                                             -Vs-

                      1. The Commissioner of Police,
                         No. 132, Commissioner Office Building,
                         E.V.K. Sampath Road,
                        Vepery, Chennai.

                      2. The Deputy Commissioner of Police,
                         Triplicane District,
                        Chennai-600 005.                                              ... Respondents

                      Prayer: Writ petition filed under Article 226 of the Constitution of India for
                      issuance of a Writ of Mandamus, directing the 1st and 2nd respondent police
                      to grant No Objection Certificate to the petitioner for participating in St.
                      Antony Church Festival at Katchatheevu on 23.02.2018 and 24.02.2018 by
                      considering the petitioner's representation dated 16.02.2018.


                                    For Petitioner        : Mr.R.Prabhakaran

                                     For Respondents      : Mr.M.Mohamed Riyaz
                                                            Additional Public Prosecutor

                                                           ORDER

The writ petition has been filed to direct the 1st and 2nd respondent police to grant No Objection Certificate to the petitioner for participating in St. Antony Church Festival at Katchatheevu on 23.02.2018 and 24.02.2018 by considering the petitioner's representation dated 16.02.2018. http://www.judis.nic.in 2 G.K.ILANTHIRAIYAN, J ak

2. Today, when the matter was taken up for consideration, the learned counsel for the petitioner submitted that the date requested by the petitioner to participate the St. Antony Church Festive at Katchatheevu has been lapsed and hence, the prayer sought for by the petitioner has become infructuous.

3. In view of the above, this Writ Petition stands dismissed as having become infructuous. No costs.

29.03.2019 Internet: Yes Index : Yes/No Speaking/Non Speaking order ak To

1. The Commissioner of Police, No. 132, Commissioner Office Building, E.V.K. Sampath Road, Vepery, Chennai.

2. The Deputy Commissioner of Police, Triplicane District, Chennai-600 005.

3. The Public Prosecutor, High Court, Madras.

W.P.No.3761 of 2018 http://www.judis.nic.in