Madras High Court
R.Mohan vs The Superintendent Of Police on 9 December, 2022
Author: G.Chandrasekharan
Bench: G.Chandrasekharan
W.P.No.33306 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 09.12.2022
CORAM:
THE HONOURABLE MR.JUSTICE G.CHANDRASEKHARAN
W.P. No. 33306 of 2022
R.Mohan ... Petitioner
Vs.
1. The Superintendent of Police,
Namakkal, Namakkal District - 637 001.
2. The Inspector of Police,
Paramathi Velur Police Station,
Paramathi Velur Taluk,
Namakkal District - 637 208. ...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 12.12.2022 at 06.00.p.m., to 11.00.p.m., at Sri Mariamman
Temple Car Festival" Sellappampalayam Village, Selur Post, Paramathi Velur
Taluk, Namakkal District by consider and pass orders on the representation
dated 05.12.2022 made by the petitioner.
For Petitioner : Mr.S.Mayilnathan
For Respondent : Mr.S.Santhosh
Government Advocate (Crl.Side)
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W.P.No.33306 of 2022
ORDER
The Writ Petition has been filed directing the first and second respondents to grant permission to conduct the cultural programme of Adal Padal on 12.12.2022 at 06.00.p.m., to 11.00.p.m., at Sri Mariamman Temple Car Festival" Sellappampalayam Village, Selur Post, Paramathi Velur Taluk, Namakkal District.
2.The learned counsel appearing for the petitioner submitted that in order to conduct the cultural programme in the event of Sri Mariamman Temple Car Festival" Sellappampalayam Village, Selur Post, Paramathi Velur Taluk, Namakkal District on 12.12.2022, the petitioner has sent a representation, dated 05.12.2022 to the respondent. But, the same has not been considered so far. Hence, the present writ petition has been filed.
3.The learned Government Advocate (Crl.side) appearing for the respondent submitted that the respondent police has received the representation of the petitioner and the same is pending for consideration. ________ https://www.mhc.tn.gov.in/judis Page 2 of 4 W.P.No.33306 of 2022
4. I have considered the submission of the learned counsel appearing for the petitioner and the learned Government Advocate (Crl.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 05.12.2022 and pass suitable orders based on the above said circular.
6. With the above direction, this Writ Petition is disposed of. No costs.
09.12.2022 Index :Yes/No Internet:Yes/No Sma ________ https://www.mhc.tn.gov.in/judis Page 3 of 4 W.P.No.33306 of 2022 G.CHANDRASEKHARAN, J.
Sma To
1. The Superintendent of Police, Namakkal, Namakkal District - 637 001.
2. The Inspector of Police, Paramathi Velur Police Station, Paramathi Velur Taluk, Namakkal District - 637 208.
3. The Public Prosecutor, High Court of Madras.
W.P. No.33306 of 2022
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