Madras High Court
Sanjeevi vs The Deputy Superintendent Of Police on 14 March, 2023
Author: G.Ilangovan
Bench: G.Ilangovan
W.P(MD)No.5459 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED:14.03.2023
CORAM :
THE HONOURABLE MR.JUSTICE G.ILANGOVAN
W.P(MD)No.5459 of 2023
Sanjeevi ... Petitioner
Vs.
1.The Deputy Superintendent of Police,
Pudukkottai District.
2.The Sub-Inspector of Police,
Maathur Police Station,
Pudukkottai 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
respondents herein to grant permission and give Police protection to
conduct the “Aadal Paadal Programme” dance programme at about 9.00
p.m., on 17.03.2023 in pursuance to the festival of Arulmigu Sri
Muthumariamman Thirukovil situated in Chinnapandoorarpatti Village,
Lakshmanapatti Post, Kulathur Taluk, Pudukkottai District on
considering the petitioner's representation dated 08.03.2023.
For Petitioner : Mr. Rajarajan.M
For Respondents : Mr.B.Nambiselvan
Additional Public Prosecutor
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https://www.mhc.tn.gov.in/judis
W.P(MD)No.5459 of 2023
ORDER
The writ petitioner filed this Writ Petition seeking for issuance of a Writ of Mandamus directing the respondents herein to grant permission and give Police protection to conduct the “Aadal Paadal Programme” dance programme at about 9.00 p.m., on 17.03.2023 in pursuance to the festival of Arulmigu Sri Muthumariamman Thirukovil situated in Chinnapandoorarpatti Village, Lakshmanapatti Post, Kulathur Taluk, Pudukkottai District on considering the petitioner's representation dated 08.03.2023.
2. Mr. B.Nambiselvan, learned Additional Public Prosecutor 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 festival for the temple, by name, “Arulmigu Sri Muthumariamman Thirukovil situated in Chinnapandoorarpatti Village, Lakshmanapatti Post, Kulathur Taluk, Pudukkottai District, is going to be held on 17.03.2023. Subsequent to the same, in order to conduct a cultural programme on 17.03.2023, they sought permission of the Police by 2/5 https://www.mhc.tn.gov.in/judis W.P(MD)No.5459 of 2023 giving a representation dated 08.03.2023. But, the second respondent has not considered the said representation. Since no order was passed, the writ petitioner has come before this Court for the above said relief.
4. The learned Additional Public Prosecutor 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 17.03.2023, 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 Additional Public Prosecutor 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. 3/5 https://www.mhc.tn.gov.in/judis W.P(MD)No.5459 of 2023 Therefore, in view of the detailed circular and guidelines issued by the Director General of Police, the second respondent is hereby directed to consider the representation of the writ petitioner, dated 08.03.2023 and pass suitable orders based on the above said circular, in the light of the above submission made by the learned Additional Public Prosecutor.
7. With the above direction, this writ petition stands disposed of. No costs.
14.03.2023 NCC :Yes/No Index :Yes/No Internet : Yes/ No Indu Note : Issue order copy today (14.03.2023) To
1.The Deputy Superintendent of Police, Pudukkottai District.
2.The Sub-Inspector of Police, Maathur Police Station, Pudukkottai 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.5459 of 2023 G.ILANGOVAN, J Indu Order made in W.P(MD)No.5459 of 2023 Dated :14.03.2023 5/5 https://www.mhc.tn.gov.in/judis