Thangavel A.V vs The Commissioner Of Police
2021 Latest Caselaw 11227 Mad

                                                                                 W.A.No.2023 of 2018


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 30.04.2021

                                                          CORAM :

                                   THE HONOURABLE MR. JUSTICE M.M.SUNDRESH
                                                    AND
                                    THE HONOURABLE MS. JUSTICE R.N.MANJULA

                                                   W.A.No.2023 of 2018

                     Thangavel A.V.                                                    ..Appellant

                                                            Vs

                     The Commissioner of Police,
                     Office of the Commissioner of Police,
                     Vepery,
                     Chennai - 600 007.                                             ..Respondent

                     Prayer: Appeal filed under 15 of Letters Patent against the order

                     dated 06.07.2018 made in W.P.No.16719 of 2018.


                                   For Appellant      :          Mr.T.Sivagnanasambandan

                                   For Respondent     :          No appearance

                                                     JUDGMENT

(Delivered by M.M.SUNDRESH, J.)

This appeal has been filed by the appellant challenging the

order of the learned Single Judge, who, while upholding the

rejection order passed on the request made by the appellant to

have fasting for a day in a particular place on 30.06.2018,

dismissed the writ petition.

https://www.mhc.tn.gov.in/judis/

W.A.No.2023 of 2018

2. Inasmuch as such a request sought for has already

been rejected coupled with the right of the respondent to pass such

an order when the request is made for a specific place, we do not

find any error in the order passed by the learned Single Judge.

However, the disposal of the appeal will not stand in the way of the

appellant seeking to make a fresh request. As and when such a

request is made, the respondent can consider it to have such fasting

in an unobjectionable place taking into consideration the prevailing

pandemic situation.

3. The writ appeal stands disposed of accordingly. No

costs.

                                                              (M.M.S., J.)    (R.N.M., J.)
                                                                       30.04.2021
                     Internet : Yes/No
                     ssm

                     To

The Commissioner of Police, Office of the Commissioner of Police, Vepery, Chennai - 600 007.

https://www.mhc.tn.gov.in/judis/

W.A.No.2023 of 2018

M.M.SUNDRESH,J.

and R.N.MANJULA,J.

(ssm)

W.A.No.2023 of 2018

30.04.2021

https://www.mhc.tn.gov.in/judis/