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    S.Anandharaj v. The Inspector of Police

    IN THE HIGH COURT OF JUDICATURE AT MADRAS

    DATED : 01.02.2023

    CORAM

    THE HONOURABLE MR.JUSTICE G.CHANDRASEKHARAN

    Mr.S.Anandharaj ...Petitioner Vs.

    The Inspector of Police, Attayampatti Police Station, Attayampatti,

    Salem District. ... Respondent Prayer: Writ Petition has been filed under Article 226 of the Constitution of India to issue a writ of Mandamus directing the respondent to give permission and police protection to conduct cultural programme (Adal Padal Nigalchi) at Velanatham Village, Pavadi in the event of Velanathan Village Arulmigu Sree Puthu Mariyamman Temple Maha Kumbabishekam Festival at Salem Taluk and District on 03.02.2023 between 06.00 PM to

    11.00 PM.

    For Petitioner : Mr.N.Sriramaselvam For Respondent : Mr.S.Santhosh Government Advocate (Crl.side)

    Page 1 of 4

    O R D E R

    The Writ Petition has been filed directing the respondent to give permission and police protection to conduct cultural programme (Adal Padal Nigalchi) at Velanatham Village, Pavadi in the event of Velanathan Village Arulmigu Sree Puthu Mariyamman Temple Maha Kumbabishekam Festival at Salem Taluk and District on 03.02.2023 between 06.00 PM to

    11.00 PM.

    2. Learned counsel appearing for the petitioner submitted that in order to conduct cultural programme on 03.02.2023, from 6.00 p.m. to

    11.00 p.m., in the event of Velanathan Village Arulmigu Sree Puthu Mariyamman Temple Maha Kumbabishekam Festival at Salem Taluk and District on 03.02.2023, the petitioner has sent a representation, dated 22.01.2023 to the respondent. But, the same has not been considered so far. Hence, the present writ petition has been filed.

    3. 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 for the petitioner and the learned Government Advocate

    Page 2 of 4

    (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 22.01.2023 and pass suitable orders based on the above said circular.

    6. With the above direction, this Writ Petition is disposed of. No costs.

    01.02.2023

    nst/gd

    Index: Yes/No Speaking/Non speaking order Neutral Citation Case: Yes/No

    Page 3 of 4

    G.CHANDRASEKHARAN ,J.

    nst/gd

    To, 1.The Inspector of Police, Attayampatti Police Station, Attayampatti,

    Salem District.

    2.The Public Prosecutor, High Court, Madras.

    01.02.2023

    Page 4 of 4

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    S.Anandharaj v. The Inspector of Police
    (Feb 1, 2023)