Madras High Court
T.Kannan vs The Superintendent Of Police on 9 June, 2022
Author: V.Sivagnanam
Bench: V.Sivagnanam
W.P(MD)No.11130 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 09.06.2022
CORAM :
THE HONOURABLE MR.JUSTICE V.SIVAGNANAM
W.P(MD)No.11130 of 2022
T.Kannan ...Petitioner
Vs.
1.The Superintendent of Police,
Tirunelveli District,
Tirunelveli.
2.The Inspector of Police,
Pathamadai Police Station,
Tirunelveli. ...Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India, praying this Court to issue a Writ of Mandamus directing the
second respondent to grant permission and give necessary police
protection to conduct Karakattam on 14.06.2022 at Sri Mutharamman
Kovil, Melasadayamankulam, Pathamadai, Cheranmahadevi, Tirunelveli
District.
For Petitioner : Mr.S.M.Mohan Gandhi
For Respondents : Mr.M.Sakthikumar
Government Advocate (crl.side)
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W.P(MD)No.11130 of 2022
ORDER
This writ petitioner filed this Writ Petition seeking for issuance of a Writ of Mandamus directing the second respondent to grant permission and give necessary police protection to conduct Karakattam on 14.06.2022 at Sri Mutharamman Kovil, Melasadayamankulam, Pathamadai, Cheranmahadevi, Tirunelveli District.
2.Mr.M.Sakthikumar, learned Government Advocate (Criminal 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 petitioner submitted that temple festival, by name, Sri Mutharamman Kovil situated at Melasadayamankulam, Pathamadai, Cheranmahadevi, Tirunelveli District is going to be held on 14.06.2022. Subsequent to the same, in order to conduct a cultural programme, they sought permission of the police by giving a representation dated 23.05.2022. But the respondents have not considered the said representation. Since no order was passed, the petitioner has come before this Court for the above said relief. 2/5 https://www.mhc.tn.gov.in/judis W.P(MD)No.11130 of 2022
4.The learned Government Advocate (criminal side) appearing for the respondent police would submit that the respondents have received the representation of the petitioner and the same is pending for consideration.
5. I have considered the submission of the learned counsel appearing for the petitioner and the learned Government Advocate (criminal side) appearing for the respondent police.
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 police is hereby directed to consider the representation of the petitioner dated 23.05.2022 and pass suitable orders based on the above said circular. 3/5 https://www.mhc.tn.gov.in/judis W.P(MD)No.11130 of 2022
7. With the above direction, this writ petition is disposed of. No costs.
09.06.2022 Index :Yes/No vsd Note: Issue Order Copy on 13.06.2022 To
1.The Superintendent of Police, Tirunelveli District, Tirunelveli.
2.The Inspector of Police, Pathamadai Police Station, Tirunelveli.
3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
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