Velmurugan vs The Deputy Superintendent Of Police on 4 April, 2022

[Cites 1, Cited by 0]

Madras High Court

Velmurugan vs The Deputy Superintendent Of Police on 4 April, 2022

Bench: G.K.Ilanthiraiyan

                                                                          WP(MD). No.6159 of 2022


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED:04.04.2022

                                                      CORAM

                           THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN

                                           WP(MD). No.6159 of 2022


                     Velmurugan                                         ... Petitioner


                                                        Vs


                     1.The Deputy Superintendent of Police,
                       Srivilliputtur,
                       Virudhunagar District.

                     2.The Inspector of Police,
                       Watrap Police Station,
                       Virudhunagar District.

                     3.The Sub Inspector of Police,
                       Nathampatti Police Station,
                       Virudhunagar District.                            ... Respondents

                     PRAYER :- Writ Petition is filed under Article 226 of the Constitution of
                     India, praying this Court to issue a Writ of Mandamus, directing the
                     respondent to grant permission and protection for cultural event namely
                     Adalpadal scheduled to be held on 06.04.2022 at night in connection
                     with “Panguni Festival” in Arulmigu Sri Muthumariamman Temple at


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https://www.mhc.tn.gov.in/judis
                                                                                   WP(MD). No.6159 of 2022


                     Ayardharmam Village, Watrap Taluk, Virudhunagar District by consider
                     the petitioner's representation dated 15.03.2022.


                                              For Petitioner      : Mr.S.Muniyandi

                                              For Respondents : Mr.R.M.Anbunithi,
                                                                Additional Public Prosecutor
                                                                (Criminal Side)




                                                           ORDER

This Writ Petition is filed to issue a Writ of Mandamus, directing the respondent to grant permission and protection for cultural event namely Adalpadal scheduled to be held on 06.04.2022 at night in connection with “Panguni Festival” in Arulmigu Sri Muthumariamman Temple at Ayardharmam Village, Watrap Taluk, Virudhunagar District by consider the petitioner's representation dated 15.03.2022.

2.Heard the learned counsel for the petitioner as well as the learned Additional Public Prosecutor appearing on behalf of the respondents.

3.In an identical matter, a Division Bench of this Court in an order 2/6 https://www.mhc.tn.gov.in/judis WP(MD). No.6159 of 2022 passed in W.P.(MD) No.8975 of 2017 dated 10.05.2017 [M.Sakthi Vs. State rep. by the Inspector of Police, Odapatti Police Station, Odapatti, Theni District], had granted permission to the petitioner therein to conduct cultural programme on certain conditions. The said conditions read as follows:

'a)The event shall be conducted in an organised 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 cultural Program shall be restricted between 6.00 p.m. and 11.00 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.

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 the petitioner.'

4.This Court is of the view that similar conditions may also be imposed in the present writ petition. The second respondent is directed 3/6 https://www.mhc.tn.gov.in/judis WP(MD). No.6159 of 2022 to strictly adhere to the Standard Operating Procedure adopted by the Government of Tamil Nadu and grant permission to the writ petitioner to conduct the cultural program on 06.04.2022 between 6.00 pm., to 11.00 p.m., at Arulmigu Sri Muthumariamman Temple at Ayardharmam Village, Watrap Taluk, Virudhunagar District subject to the aforesaid conditions.

5.With the above directions, this Writ Petition disposed of. There shall be no order as to costs.




                                                                                  04.04.2022
                     Internet   : Yes
                     Index      : Yes/No
                     Speaking/Non Speaking order
                     PNM

Note : Issue copy of order on or before 05.04.2022 Note : In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

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https://www.mhc.tn.gov.in/judis WP(MD). No.6159 of 2022 TO

1.The Deputy Superintendent of Police, Srivilliputtur, Virudhunagar District.

2.The Inspector of Police, Watrap Police Station, Virudhunagar District.

3.The Sub Inspector of Police, Nathampatti Police Station, Virudhunagar District.

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https://www.mhc.tn.gov.in/judis WP(MD). No.6159 of 2022 G.K.ILANTHIRAIYAN, J.

PNM ORDER IN WP(MD) No.6159 of 2022 Date : 04.04.2022 6/6 https://www.mhc.tn.gov.in/judis

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