Madras High Court
N.Narayanappa vs The Superintendent Of Police on 24 February, 2023
Author: G.Chandrasekharan
Bench: G.Chandrasekharan
W.P.No.5304 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 24.02.2023
CORAM:
THE HONOURABLE MR.JUSTICE G.CHANDRASEKHARAN
W.P. No.5304 of 2023
N.Narayanappa ... Petitioner
Vs.
1.The Superintendent of Police
Krishnagiri, Krishnagiri District – 635 109.
2.The Inspector of Police,
Shoolagiri Police Station,
Shoolagiri Taluk,
Krishnagiri District – 635 117. ...Respondents
PRAYER: Writ Petition is filed under Article 226 of Constitution of India,
pleased to issue a Writ of Mandamus, directing the first and second
respondents to grant permission to conduct the cultural programme of Adal
Padal on 06.03.2023 at 6.00 P.M. to 11.00 P.M at “Sri Muneshwara Swamy
Temple Festival” Ranamanthakuttai Village, Shoolagiri Post, Shoolagiri
Taluk, Krishnagiri District by consider and pass orders on the representation
dated 11.02.2023 made by the petitioner within the time frame as may be
fixed by this Court.
For Petitioner : Mr.G.Satheesh
For Respondents : Mr.S.Santhosh
Government Advocate (Crl.Side)
________
https://www.mhc.tn.gov.in/judis
Page 1 of 5
W.P.No.5304 of 2023
ORDER
The Writ Petition has been filed to direct the respondents to grant permission to conduct cultural Programme (Adal Padal Nigalchi) in the event of “Sri Muneshwara Swamy Temple Festival” Ranamanthakuttai Village, Shoolagiri Post, Shoolagiri Taluk, Krishnagiri District, on 06.03.2023 at 6.00 P.M. to 11.00 P.M, by considering the petitioner's representation dated 11.02.2023.
2.The learned counsel appearing for the petitioner submitted that in order to conduct the cultural programme in the event of “Sri Muneshwara Swamy Temple Festival” Ranamanthakuttai Village, Shoolagiri Post, Shoolagiri Taluk, Krishnagiri District, on 06.03.2023, the petitioner has sent a representation, dated 11.02.2023 to the respondent Police. But, the same has not been considered so far. Hence, the present writ petition has been filed.
3.The learned Government Advocate (Criminal side) appearing for the respondents submitted that the respondent police has received the ________ https://www.mhc.tn.gov.in/judis Page 2 of 5 W.P.No.5304 of 2023 representation of the petitioner and the same is pending for consideration.
4. 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.
5.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 respondent police is hereby directed to consider the representation of the petitioner, dated 11.02.2023 and pass suitable orders based on the above said circular.
6. With the above direction, this Writ Petition is disposed of. No costs.
24.02.2023 ep ________ https://www.mhc.tn.gov.in/judis Page 3 of 5 W.P.No.5304 of 2023 Index :Yes/No Internet:Yes/No G.CHANDRASEKHARAN, J.
ep To
1.The Superintendent of Police Krishnagiri, Krishnagiri District – 635 109.
2.The Inspector of Police, Shoolagiri Police Station, Shoolagiri Taluk, Krishnagiri District – 635 117.
W.P. No.5304 of 2023 ________ https://www.mhc.tn.gov.in/judis Page 4 of 5 W.P.No.5304 of 2023 24.02.2023 ________ https://www.mhc.tn.gov.in/judis Page 5 of 5