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Madras High Court

Pandi vs The Superintendent Of Police on 21 March, 2023

Author: G.Ilangovan

Bench: G.Ilangovan

                                                                               W.P(MD)No.5557 of 2023


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 21.03.2023

                                                     CORAM :

                                  THE HONOURABLE MR.JUSTICE G.ILANGOVAN

                                              W.P(MD)No.5557 of 2023

                     Pandi                                                        ... Petitioner

                                                           Vs.

                     1.The Superintendent of Police,
                       Madurai District,
                       Madurai.

                     2.The Sub Inspector of Police,
                       V.Sathirappatti Police Station,
                       Peraiyur,
                       Madurai District.                                    ... Respondents

                     PRAYER: Writ Petition filed under Article 226 of the Constitution of
                     India, praying this Court to issue a Writ of Mandamus, directing the
                     respondents to give the permission and adequate police protection for
                     conducting Adal Padal Dance Programme on 28.03.2023 and Karakattam
                     program on 29.03.2023 in the eve of “Sree Arulmigu Chellayee Amman
                     Temple” belongs to Kelatheru, Mangammalpatti, Peraiyur Taluk,
                     Madurai District, on the basis of the petitioner's representation, dated
                     02.03.2023.
                                    For Petitioner       : Mr.T.Vadivelan
                                    For Respondents : Mr.B.Nambiselvan
                                                      Additional Public Prosecutor

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https://www.mhc.tn.gov.in/judis
                                                                                   W.P(MD)No.5557 of 2023


                                                           ORDER

This writ petitioner filed this Writ Petition seeking for issuance of a Writ of Mandamus directing the respondents to give the permission and adequate police protection for conducting Adal Padal Dance Programme on 28.03.2023 and Karakattam program on 29.03.2023 in the eve of “Sree Arulmigu Chellayee Amman Temple” belongs to Kelatheru, Mangammalpatti, Peraiyur Taluk, Madurai District, on the basis of the petitioner's representation, dated 02.03.2023.

2. Mr.B.Nambiselvan, learned Additional Public Prosecutor 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 writ petitioner submitted that festival for the temple, by name, “Sree Arulmigu Chellayee Amman Temple” belongs to Kelatheru, Mangammalpatti, Peraiyur Taluk, Madurai District, is going to be held on 28.03.2023 and 29.03.2023. Subsequent to the same, in order to conduct a cultural programme on 28.03.2023 and 29.03.2023, they sought permission of the police by giving a representation dated 02.03.2023. But, the second respondent 2/5 https://www.mhc.tn.gov.in/judis W.P(MD)No.5557 of 2023 has not considered the said representation. Since no order was passed, the writ petitioner has come before this Court for the above said relief.

4. The learned Additional Public Prosecutor appearing for the respondents would submit that the second respondent has received the representation of the writ petitioner and the same is pending for consideration.

5. I have considered the submission of the learned counsel appearing for the writ petitioner and the learned Additional Public Prosecutor appearing for the respondents.

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 is hereby directed to consider the representation of the writ petitioner, dated 02.03.2023 and pass suitable orders based on the above said circular and the time for 3/5 https://www.mhc.tn.gov.in/judis W.P(MD)No.5557 of 2023 conducting the cultural programme may be fixed by the concerned authority, depending upon the situation in the locality.

7. With the above direction, this Writ Petition stands disposed of. No costs.

21.03.2023 NCC :Yes/No Index :Yes/No Internet : Yes/ No TM To

1.The Superintendent of Police, Madurai District, Madurai.

2.The Sub Inspector of Police, V.Sathirappatti Police Station, Peraiyur, Madurai District.

3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

4/5 https://www.mhc.tn.gov.in/judis W.P(MD)No.5557 of 2023 G.ILANGOVAN, J TM Order made in W.P(MD)No.5557 of 2023 Dated : 21.03.2023 5/5 https://www.mhc.tn.gov.in/judis