Madras High Court
Petitioner vs The Superintendent Of Police on 30 June, 2022
Author: V.Sivagnanam
Bench: V.Sivagnanam
W.P(MD)No.13696 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED:30.06.2022
CORAM :
THE HONOURABLE MR.JUSTICE V.SIVAGNANAM
W.P(MD)No.13696 of 2022
C.Thangadurai
: Petitioner
Vs
1. The Superintendent of Police,
Superintendent of Police Office,
Tiruchirappalli District.
2. The Deputy Superintendent Of Police,
Musiri, Tiruchirappalli District.
3. The Inspector of Police,
Musiri Police Station,
Tiruchirappalli 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
third respondent to grant permission and necessary protection to perform
the cultural program (ie.,) dance program (Adal Padal) on 06.07.2022 in
the evening during the Aani Thiru Ther Vizha at Arulmigu Sri Aravandi
Amman Thiru Kovil, Velankkanatham, Musiri Taluk, Tiruchirappalli
District.
1/5
https://www.mhc.tn.gov.in/judis
W.P(MD)No.13696 of 2022
For Petitioner : M/s. Sethupathi.P,
For Respondents : Mr.M.Sakthi Kumar,
Government Advocate (Crl.Side)
ORDER
This writ petitioner filed this Writ Petition seeking for issuance of a Writ of Mandamus directing the third respondent to grant permission and necessary protection to perform the cultural program (ie.,) dance program (Adal Padal) on 06.07.2022 in the evening during the Aani Thiru Ther Vizha at Arulmigu Sri Aravandi Amman Thiru Kovil, Velankkanatham, Musiri Taluk, Tiruchirappalli District.
2.The 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 Aani Thiru Ther Vizha for the temple, by name, Arulmigu Sri Aravandi Amman Thiru Kovil, Velankkanatham, Musiri Taluk, Tiruchirappalli District is going to be held on 06.07.2022. Subsequent to the same, in 2/5 https://www.mhc.tn.gov.in/judis W.P(MD)No.13696 of 2022 order to conduct a cultural programme, they sought permission of the police by giving a representation dated 23.06.2022. 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 respondent 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 respondent 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 3/5 https://www.mhc.tn.gov.in/judis W.P(MD)No.13696 of 2022 Director General of Police, the respondent police is hereby directed to consider the representation of the petitioner, dated 23.06.2022 and pass suitable orders based on the above said circular.
7. With the above direction, this writ petition is disposed of. No cost.
30.06.2022 Index :Yes/No Internet : Yes/ No lr Note:Issue Order copy on 05.07.2022 4/5 https://www.mhc.tn.gov.in/judis W.P(MD)No.13696 of 2022 V.SIVAGNANAM, J lr To
1. The Superintendent of Police, Superintendent of Police Office, Tiruchirappalli District.
2. The Deputy Superintendent Of Police, Musiri, Tiruchirappalli District.
3. The Inspector of Police, Musiri Police Station, Tiruchirappalli District.
4.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
W.P(MD)No.13696 of 2022
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