Madras High Court
Vedhamanickam vs The Superintendent Of Police on 29 July, 2022
W.P(MD)No.16774 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 29.07.2022
CORAM :
THE HONOURABLE MR.JUSTICE V.SIVAGNANAM
W.P(MD)No.16774 of 2022
Vedhamanickam ...Petitioner
Vs.
1.The Superintendent of Police,
Tirunelveli District,
Tirunelveli.
2.The Inspector of Police,
Ervadi Police Station,
Tirunelveli District. ...Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India, praying this Court to issue a Writ of Mandamus to direct the
respondents to grant police protection to conduct 'Kabbadi' tournament
by the Thomas Walker Kabbadi Club at Thomas Walker School Ground,
Dohnavur, Tirunelveli District, which is scheduled to be taken place on
15.08.2022 and 16.08.2022 between 07.00 p.m. to 04.00 a.m. in
connection with the ''129th Thothira Pandigai'' of C.S.I. Church,
Dohnavur, Tirunelveli District, in the light of the judgment passed by this
Court in W.P(MD)No.17614 of 2018, dated 07.08.2018.
For Petitioner : Mr.R.Ponkarthikeyan
For Respondents : Mr.M.Sakthikumar
Government Advocate (crl.side)
1/5
https://www.mhc.tn.gov.in/judis
W.P(MD)No.16774 of 2022
ORDER
This writ petitioner filed this Writ Petition seeking for issuance of
a Writ of Mandamus to direct the respondents to grant permission and
police protection to conduct 'Kabbadi' tournament by the Thomas Walker
Kabbadi Club at Thomas Walker School Ground, Dohnavur, Tirunelveli
District on 15.08.2022 and 16.08.2022 between 07.00 p.m. to 04.00 a.m.
in connection with the ''129th Thothira Pandigai'' of C.S.I. Church,
Dohnavur, Tirunelveli District.
2.Mr.M.Sakthikumar, 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
'Kabadi' tournament at Thomas Walker School Ground, Dohnavur,
Tirunelveli District to be held on 15.08.2022 and 16.08.2022 between
07.00 p.m. to 04.00 a.m. in connection with the ''129th Thothira Pandigai''
of C.S.I. Church, Dohnavur, Tirunelveli District. Subsequent to the
same, in order to conduct a tournament, they sought permission of the
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W.P(MD)No.16774 of 2022
police by giving a representation dated 25.07.2022. But the respondent
police has 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 respondent police has
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
https://www.mhc.tn.gov.in/judis
W.P(MD)No.16774 of 2022
Director General of Police, the second respondent police is hereby
directed to consider the representation of the petitioner dated 25.07.2022
and pass suitable orders based on the above said circular.
7. With the above direction, this writ petition is disposed of.
No costs.
29.07.2022
Internet:Yes/No
Index:Yes/No
vsd
Note: Issue Order Copy on 01.08.2022
To
1.The Superintendent of Police,
Tirunelveli District,
Tirunelveli.
2.The Inspector of Police,
Ervadi Police Station,
Tirunelveli District.
3.The Additional Public Prosecutor,
Madurai Bench of Madras High Court,
Madurai.
https://www.mhc.tn.gov.in/judis
W.P(MD)No.16774 of 2022
V.SIVAGNANAM., J
vsd
W.P(MD)No.16774 of 2022
29.07.2022
https://www.mhc.tn.gov.in/judis
