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Madras High Court

N.Dhinakaran vs The State on 5 March, 2021

Author: N.Anand Venkatesh

Bench: N. Anand Venkatesh

                                                                                  WP No.5667 of 2021

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 05.03.2021

                                                          CORAM

                            THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH

                                                     WP No.5667 of 2021

                      N.Dhinakaran                                              ... Petitioner
                                                             vs.

                      The State,
                      Rep. By the Inspector of Police,
                      Kumarapalayam Police Station,
                      Nammakkal District.                                         ... Respondent



                      Prayer:- Writ petition filed under Article 226 of the Constitution of India
                      praying to issue a Writ of Mandamus, Directing the respondent to grant
                      permission and police Protection to conduct the cultural event viz. Adal
                      Padal (Song and Dance) program to be held on 06/03/2021 at 5.00 P.M
                      onwards in connection with Temple Festival of Ellai Kaali Amman Kovil
                      Kullappa Nagar       Kumarapalayam (Komarapalayam) Village and taluk
                      Namakkal District by considering the petitioner representation dated
                      01/03/2021.
                                    For Petitioner         : Mr.G.Vijayakumar
                                    For Respondents       : Mr.C.Raghavan
                                                            Government Advocate, (Crl. Side)
                                                         ORDER
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http://www.judis.nic.in WP No.5667 of 2021 This Writ Petition has been filed challenging the rejection letter issued by the respondent police refusing to grant permission to conduct cultural programme.

2. Heard the learned counsel appearing for the petitioner and the learned Government Advocate (Crl. Side) appearing for the respondent.

3. In the considered view of this Court, during the present pandemic situation, it is better to avoid any congregations. This Court has been consistently, passing such orders and this Court does not want to create an exception in this case.

4. In view of the above, the Writ Petition is dismissed. No costs.

05.03.2021 Internet: Yes/No Index: Yes/No speaking order/ Non Speaking order jv To 2/4 http://www.judis.nic.in WP No.5667 of 2021

1. The Inspector of Police, Kumarapalayam Police Station, Nammakkal District.

2. The Public Prosecutor, High Court of Madras, Chennai 600 104.

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http://www.judis.nic.in WP No.5667 of 2021 N.ANAND VENKATESH, J.

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