Madras High Court
Paramasivam vs The Deputy Superintendent Of Police on 30 April, 2025
W.P(MD) NO.13613 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 30.04.2025
CORAM:
THE HONOURABLE MR.JUSTICE P.DHANABAL
W.P(MD) No.13613 of 2025
Paramasivam ... Petitioner
Vs
1. The Deputy Superintendent of Police,
Manapparai Division,
Trichy District.
2. The State Rep by,
The Inspector of Police
Thuvarankurichy Police Station,
Thuvarankurichy,
Trichy District. ... Respondents
PRAYER: Writ Petition filed under Article 226 of Constitution of India
to issue a Writ of Certiorarified Mandamus to call for the records relating
to the impugned order passed by the first respondent vide his proceedings
in Na.Ka.No.246/Thu.Ka/Ma.Voo.Ko/2025, dated 25.04.2025 and quash
the same as illegal and consequently, direct the first and second
respondents to permit the petitioner to conduct Adal Padal dance program
on 12.05.2025 at Arulmigu Sree Muthumariyamman temple festival at
M.Kallupatti, Marungapuri Village, Marungapuri Taluk, Trichy District.
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W.P(MD) NO.13613 of 2025
For petitioner :Mr. T. Vadivelan
For respondents : Mr.M.Sakthi Kumar,
Government Advocate (Crl.Side)
*****
ORDER
This petition is filed by the petitioner to quash the impugned order passed by the first respondent vide his proceedings in Na.Ka.No. 246/Thu.Ka/Ma.Voo.Ko/2025, dated 25.04.2025 and consequently, direct the first and second respondents to permit the petitioner to conduct Adal Padal dance program on 12.05.2025 at Arulmigu Sree Muthumariyamman temple festival at M.Kallupatti, Marungapuri Village, Marungapuri Taluk, Trichy District.
2. The learned counsel for the petitioner would submit that the petitioner is one of the members of the Vizha Committee of the temple and they decided to conduct Chithirai Pongal festival from 04.05.2025 to 18.05.2025 and thereby, they decided to conduct Adal Padal programme on 12.05.2025. Hence, they approached the second respondent on 23.04.2024 for grant of permission and the same was declined on _____________ Page No. 2 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/05/2025 05:06:35 pm ) W.P(MD) NO.13613 of 2025 23.04.2025 by citing law and order issue. Now, the petitioner undertakes to conduct Adal Padal programme without any law and order issue and the second respondent cannot deny to grant permission only based on the law and order issue. Therefore, the order passed by the second respondent is liable to be set aside.
3. The learned Government Advocate (Crl.Side) for the respondents would submit that they received the representation of the petitioner for conducing Adal Padal programme on 23.04.2025 and on the same day by citing law and order issue, the representation was rejected. Therefore, the order passed by the second respondent is in order and the present petition is liable to be dismissed.
4. This Court heard both sides and perused the records.
5. According to the petitioner, he sent a representation to the second respondent to grant permission for conducting Adal Padal programme on 12.05.2025, but the second respondent rejected the same on the ground of law and order issue. Now, the petitioner undertakes to conduct the Adal Padal programme without creating any law and order issue. Since the _____________ Page No. 3 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/05/2025 05:06:35 pm ) W.P(MD) NO.13613 of 2025 Adal Padal programme is one of the cultural programmes and the petitioner undertakes to conduct the programme without any law and order issue, the second respondent cannot deny to grant permission only on the ground of law and order issue. Hence, the order passed by the second respondent is liable to be dismissed.
6. In view of the same, this petition is allowed and the order passed by the second respondent in Na.Ka.No.246/Thu.Ka/Ma.Voo.Ko/2025, dated 25.04.2025, is set aside. The second respondent is directed to grant permission to conduct Adal Padal programme by imposing appropriate conditions in accordance with law without any delay.
7. The respondents are directed to provide adequate police protection and to monitor the entire event.
8. The petitioner is also directed to ensure the safety of the public and also without any law and order issue and without any obscene acts and also without praising any community people, the Adal Padal programme has to be conducted during the festival. _____________ Page No. 4 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/05/2025 05:06:35 pm ) W.P(MD) NO.13613 of 2025
9. With the above said directions and observations, this Writ Petition is allowed.
30.04.2025
NCC : Yes/No
Index : Yes / No
Internet : Yes / No
apd
To
1. The Deputy Superintendent of Police, Manapparai Division, Trichy District.
2. The State Rep by, The Inspector of Police Thuvarankurichy Police Station, Thuvarankurichy, Trichy District.
3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai. _____________ Page No. 5 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/05/2025 05:06:35 pm ) W.P(MD) NO.13613 of 2025 P.DHANABAL,J apd W.P.(MD) No.13613 of 2025 30.04.2025 _____________ Page No. 6 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/05/2025 05:06:35 pm )