Madras High Court
R.C.Subhashini Mallathi vs The District Collector on 24 February, 2021
Author: R.Tharani
Bench: R. Tharani
WP(MD)No.3907 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 24.02.2021
CORAM:
THE HONOURABLE MRS.JUSTICE R. THARANI
WP(MD)No.3907 of 2021
R.C.Subhashini Mallathi ... Petitioner
Vs.
1.The District Collector,
Thoothukudi District,
Thoothukudi.
2.The Superintendent of Police,
Thoothukudi District,
Thoothukudi.
3.The Deputy Superintendent of Police,
Maniyachi Range, Puliyampatti,
Thoothukudi District,
Thoothukudi.
4.The Inspector of Police,
Ottapidaram Police Station,
Thoothukudi District,
Thoothukudi. ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India to issue Writ of Mandamus, directing the respondents to grant
permission to conduct the peaceful Dharna at Theradi Thildal on
1/4
http://www.judis.nic.in
WP(MD)No.3907 of 2021
28.02.2021 in order to conduct the temple festival of Arulmighu Kottai
Karuppasamy situated at Panchaalamkurichi by providing adequate police
protection, based on the petitioner's representation dated 16.02.2021
submitted to the respondents through registered post within the time limit
stipulated by this Court.
For Petitioner :Mr.P.Singaravel
For Respondents :Mr.S.Chandrasekar
Additional Public Prosecutor
ORDER
By consent, this Writ Petition is taken for final hearing.
2. Mr.S.Chandrasekar, learned Additional Public Prosecutor, accepts notice for the respondents.
3. On the side of the petitioner, it is stated that there was an untoward incident during the year 2011 and 2012, but, there is no problem in conducting the temple festival at the present stage and prayed a writ of mandamus, directing the respondents to grant permission.
2/4http://www.judis.nic.in WP(MD)No.3907 of 2021
4.On the side of the respondents, it is stated that the temple festival was stayed from the year 2012 and the petitioners can approach the first respondent for getting permission for conducting the temple festival.
5.In view of the submissions made by both the parties, this Court directs the petitioner to approach the first respondent and to make a representation. On such representation, the first respondent is at liberty to decide the issue on the basis of the present situation prevailing in that area.
6.With the above direction, the Writ Petition is disposed of. No costs.
24.02.2021 Ls Index : Yes/No Internet: Yes Speaking/Non-Speaking order 3/4 http://www.judis.nic.in WP(MD)No.3907 of 2021 R.THARANI, J.
Ls Note: (i) Issue order copy on 25.02.2021
(ii)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.
To
1.The District Collector, Thoothukudi District, Thoothukudi.
2.The Superintendent of Police, Thoothukudi District, Thoothukudi.
3.The Deputy Superintendent of Police, Maniyachi Range, Puliyampatti, Thoothukudi District, Thoothukudi.
4.The Inspector of Police, Ottapidaram Police Station, Thoothukudi District, Thoothukudi.
WP(MD)No.3907 of 202124.02.2021 4/4 http://www.judis.nic.in