The Commissioner Of Police vs N.Selvakumar
2021 Latest Caselaw 5674 Mad

                                                                          W.A.(MD)No.480 of 2021

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 03.03.2021

                                                    CORAM:
                             THE HONOURABLE MR.JUSTICE M.M.SUNDRESH
                                                      AND
                                THE HONOURABLE MRS.JUSTICE S.ANANTHI
                                           W.A.(MD)No.480 of 2021
                                                   and
                                         C.M.P.(MD)No.2030 of 2021
                 1.The Commissioner of Police,
                   Madurai City,
                   Madurai.

                 2.The Assistant Commissioner of Police,
                   Thilagar Thidal (Law & Order) Range,
                   Madurai City.                                      : Appellants

                                                       Vs.

                 N.Selvakumar                                         : Respondent
                 PRAYER: Writ Appeal filed under Clause 15 of the Letters Patent as against the
                 order dated 19.02.2021 made in W.P.(MD)No.3562 of 2021.
                                   For Appellants    : Mr.K.Chellapandian,
                                                     Additional Advocate General

                                                           Assisted by
                                                      Mr.K.P.Krishnadoss,
                                                     Special Government Pleader

                                   For Respondent    : Mr.M.Karunanithi
                                                      *****

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                                                                              W.A.(MD)No.480 of 2021



                                                      JUDGMENT

(Judgment of the Court was delivered by M.M.SUNDRESH, J.)

This writ appeal stands posted today, as directed by this Court on the last

occasion directing the appellants to consider giving effect to the order of the

learned Single Judge by taking note of the law and order situation and the

conditions to be imposed. Accordingly, a proceedings has been issued by the first

appellant / Commissioner of Police, Madurai City, in C.No.15-3/Camp/COP/MC,

dated 03.03.2021.

2. We have perused the said proceedings and we are satisfied with the

safeguards mentioned thereunder. After all, law and order and public peace are in

the realm of the appellants and the role of this Court in exercise of its power of

judicial review of rather limited.

3. At this juncture, the learned Counsel appearing for the respondent

submitted that the time fixed from 09.00 am to 12.00 noon can be extended by one

hour. We find the aforesaid request merits consideration. Accordingly, we direct

the appellants to extend the aforesaid time limit by one hour.

http://www.judis.nic.in W.A.(MD)No.480 of 2021

4. In fine, this writ appeal stands closed. No costs. Consequently, connected

miscellaneous petition stands closed.

                 Index          : Yes / No                     [M.M.S.,J.] [S.A.I.,J.]
                 Internet       : Yes                              03.03.2021
                 gk

                 Note:
                          Issue order copy by 04.03.2021.








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                            W.A.(MD)No.480 of 2021

                             M.M.SUNDRESH, J.

                                             AND

                                  S.ANANTHI, J.

                                               gk




                          W.A.(MD)No.480 of 2021




                                       03.03.2021








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