Madras High Court
V.R.Ravichandran vs The Deputy Superintendent Of Police on 7 June, 2022
Author: V.Sivagnanam
Bench: V.Sivagnanam
W.P(MD)No.10914 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 07.06.2022
CORAM :
THE HONOURABLE MR.JUSTICE V.SIVAGNANAM
W.P(MD)No.10914 of 2022
V.R.Ravichandran ...Petitioner
Vs.
1. The Deputy Superintendent of Police,
Peraiyur Circle,
Madurai District.
2. The Inspector of Police,
T.Kallupatti Police Station,
T.Kallupatti,
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
second respondent to grant permission and necessary protection for
conducting “Vaigasi Pongal Thiruvizha” festival followed by cultural
programs including the dance program (Adal Padal) Schedule to be at
06.00 p.m on 08.06.2022 at Arulmigu Kaliamman Thirukovil at
K.Unnipatti Village, Avalsurampatti Post, Madurai District.
For Petitioner : Mr.K.Srinivasaragavan
For Respondents : Mr.M.Sakthi Kumar
Government Advocate (crl.side)
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W.P(MD)No.10914 of 2022
ORDER
This writ petitioner filed this Writ Petition seeking for issuance of a Writ of Mandamus directing the second respondent to grant permission and necessary protection for conducting “Vaigasi Pongal Thiruvizha” festival followed by cultural programs including the dance program (Adal Padal) Schedule to be at 06.00 p.m on 08.06.2022 at Arulmigu Kaliamman Thirukovil at K.Unnipatti Village, Avalsurampatti Post, Madurai District.
2.Mr.M.Sakthi Kumar, learned Government Advocate (Criminal Side) 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 petitioner submitted that the petitioner seeks permission for conducting “Vaigasi Pongal Thiruvizha” including the dance program (Adal Padal) Schedule to be held on 08.06.2022 at Arulmigu Kaliamman Thirukovil at K.Unnipatti Village, Avalsurampatti Post, Madurai District. Subsequent to the same, in order to conduct a cultural programme, they sought permission of the 2/6 https://www.mhc.tn.gov.in/judis W.P(MD)No.10914 of 2022 police by giving a representation dated 16.05.2022. But the respondents have not considered the said representation. Since no order was passed, the petitioner has come before this Court for the above said relief.
4.The learned Government Advocate (criminal side) appearing for the respondents police would submit that the respondents have received the representation of the petitioner and the same is pending for consideration.
5. I have considered the submission of the learned counsel appearing for the petitioner and the learned Government Advocate (criminal side) appearing for the respondents police.
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 police is hereby 3/6 https://www.mhc.tn.gov.in/judis W.P(MD)No.10914 of 2022 directed to consider the representation of the petitioner dated 16.05.2022 and pass suitable orders based on the above said circular.
7. With the above direction, this writ petition is disposed of. No cost.
07.06.2022 Index :Yes/No ebsi Note: Issue order copy on 08.06.2022 4/6 https://www.mhc.tn.gov.in/judis W.P(MD)No.10914 of 2022 To
1. The Deputy Superintendent of Police, Peraiyur Circle, Madurai District.
2. The Inspector of Police, T.Kallupatti Police Station, T.Kallupatti, Madurai District.
3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
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