Madras High Court
A.Lakshmanan vs The Inspector Of Police on 24 January, 2020
Author: Abdul Quddhose
Bench: Abdul Quddhose
W.P. Nos.15621, 15622 & 15691 of 2013
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 24.01.2020
CORAM
THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE
W.P. Nos.15621, 15622 & 15691 of 2013
A.Lakshmanan ... Petitioner in W.P.No.15621 of
2013
P.Sigamani ... Petitioner in W.P.No.15622 of
2013
J.Selladurai ... Petitioner in W.P.No.15691 of
2013
Vs
The Inspector of Police,
Puduchatram Police Station,
Namakkal District. .... Respondent in W.P.No.15621
of 2013
The Inspector of Police,
Kanthili Police Station,
Vellore District. .... Respondent in W.P.No.15622
of 2013
The Inspector of Police,
Sendhamangalam Police Station,
Namakkal District. .... Respondent in W.P.No.15691
of 2013
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W.P. Nos.15621, 15622 & 15691 of 2013
PRAYER IN W.P.NO.15621 of 2013: Writ Petition filed under Article
226 of the Constitution of India to issue a Writ of Certiorari, call for
the records of Impugned proceedings of the respondent dated
05.06.2013 and quash the proceedings and give permission to conduct
the dance program held at Nathamedu Sri Mariamman Temple Theedal
on 12.06.2013 at 07.00 p.m. to 11.00 p.m. at Nathamedu,
Kathiranallur Post, Singalanthapuram via, Namakkal District.
PRAYER IN W.P.NO.15622 of 2013: Writ Petition filed under Article
226 of the Constitution of India to issue a Writ of Mandamus, directing
the respondent to consider the representation dated 04.06.2013 and
give permission to conduct the dance program held at Sri Mariamman
Temple Theedal on 12.06.2013 at 07.00 p.m. to 11.00 p.m. at
Chinnakatchinaickanpatti, Thirupathur Taluk, Vellore District.
PRAYER IN W.P.NO.15691 of 2013: Writ Petition filed under Article
226 of the Constitution of India to issue a Writ of Mandamus, directing
the respondent to consider the representation dated 05.06.2013 and
give permission to conduct the dance program held on 12.06.2013 at
7 p.m. to 11 p.m. at Bagavathiamman Koil, at Sendhamangalam Post,
Namakkal District.
For Petitioner (in all W.P.Nos.) : No appearance
For Respondent (in all W.P.Nos.) : Mr.R.S.Selvam
Government Advocate
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W.P. Nos.15621, 15622 & 15691 of 2013
ORDER
The matters are listed under the caption “for dismissal”, today.
There is no representation on the side of the respective petitioners.
Even on the last occasion i.e. on 22.01.2020, there were no representation on the side of the petitioners. Therefore, it can now be inferred that the petitioners are not interested to prosecute the Writ Petitions. Accordingly, the Writ Petitions are dismissed for non prosecution. No costs.
24.01.2020 Index: Yes/ No Internet: Yes/No Speaking Order/Non-speaking Order nl/ah To The Inspector of Police, Puduchatram Police Station, Namakkal District.
The Inspector of Police, Kanthili Police Station, Vellore District.
The Inspector of Police, Sendhamangalam Police Station, Namakkal District.
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nl/ah W.P. Nos.15621, 15622 & 15691 of 2013 24.01.2020 4/4 http://www.judis.nic.in