Madras High Court
P.Thanapal vs The Inspector Of Police on 24 March, 2023
Author: G.Chandrasekharan
Bench: G.Chandrasekharan
W.P.No.8973 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 24.03.2023
CORAM:
THE HONOURABLE MR.JUSTICE G.CHANDRASEKHARAN
W.P.No.8973 of 2023
P.Thanapal ...Petitioner
Vs.
The Inspector of Police,
Paramathi Velur Police Station,
Namakkal District. ...Respondent
PRAYER: Writ Petition is filed under Article 226 of Constitution of India,
pleased to issue a Writ of Mandamus, directing the respondent to give
Bandhohasth and permision for conducting the cultural dance program(Adal
Padal) in the event of Ponmalarpalayam Village Sri Bhagavathi Amman
Thirukovil at Ponmalarpalayam Village, Konthalam Post, Paramathi Velur
Taluk, Namakkal District on 29.03.2023 between 6 PM to 11 PM based on
the petitioner representation dated 13.03.2023.
For Petitioner : Mr.V.Ravichandran
For Respondent : Mr.S.Santhosh
Government Advocate (Crl.Side)
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https://www.mhc.tn.gov.in/judis
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W.P.No.8973 of 2023
ORDER
This Writ Petition has been filed directing the respondent to give Bandhohasth and permision for conducting the cultural dance program(Adal Padal) in the event of Ponmalarpalayam Village Sri Bhagavathi Amman Thirukovil at Ponmalarpalayam Village, Konthalam Post, Paramathi Velur Taluk, Namakkal District on 29.03.2023 between 6 PM to 11 PM based on the petitioner representation dated 13.03.2023.
2.The learned counsel appearing for the petitioner submitted that in order to conduct the cultural programme in the event of Ponmalarpalayam Village Sri Bhagavathi Amman Thirukovil at Ponmalarpalayam Village, Konthalam Post, Paramathi Velur Taluk, Namakkal District on 29.03.2023 between 6 PM to 11 PM, the petitioner has sent a representation dated 13.03.2023 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.
4. I have considered the submission of the learned counsel appearing ________ https://www.mhc.tn.gov.in/judis Page 2 of 4 W.P.No.8973 of 2023 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 13.03.2023 and pass suitable orders based on the above said circular.
6. With the above direction, this Writ Petition is disposed of. No costs.
24.03.2023
Index :Yes/No
Internet :Yes/No
mn
G.CHANDRASEKHARAN, J.
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https://www.mhc.tn.gov.in/judis
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W.P.No.8973 of 2023
mn
To
1. The Inspector of Police,
Paramathi Velur Police Station,
Namakkal District.
2.The Public Prosecutor,
High Court of Madras.
W.P.No.8973 of 2023
24.03.2023
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https://www.mhc.tn.gov.in/judis
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