K.Karuppu vs The Deputy Superintendent Of ...
2022 Latest Caselaw 9414 Mad

                                                                             W.A(MD)No.494 of 2022


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 01.06.2022

                                                   CORAM:

                                  THE HONOURABLE DR.JUSTICE G.JAYACHANDRAN
                                                     and
                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                             W.A(MD)No.494 of 2022

                     K.Karuppu                                ... Appellant/Petitioner

                                                        Vs.

                     1.The Deputy Superintendent of Police,
                       Usilampatti Division,
                       Madurai District.

                     2.The Inspector of Police,
                       Checkkanoorani Police Station,
                       Usilampatti,
                       Madurai District.

                     3.The Sub-Inspector of Police,
                       Vikramangalam Police Station,
                       Usilampatti,
                       Madurai District.                      ... Respondents

                     PRAYER: Appeal filed under Clause 15 of Letter Patent, to set aside the
                     order, dated 05.05.2022 passed in W.P(MD)No.9417 of 2022 on the file
                     of this Court by allowing the Writ Appeal and to grant such other relief
                     or reliefs.

                     1/5

https://www.mhc.tn.gov.in/judis
                                                                                   W.A(MD)No.494 of 2022


                                     For Appellant               : Ms.P.Jessi Jeeva Priya

                                     For Respondents             : Mr.K.Balasubramani
                                                                   Special Government Pleader


                                                       JUDGMENT

(Judgment of the Court was delivered by G.JAYACHANDRAN, J.)

Heard the learned counsel for the appellant and the learned Special

Government Pleader for the respondents.

2.The appellant herein has approached this Court seeking

permission to conduct Drama, Music and Dance Programme in

connection with the Temple festival.

3.The learned Single Judge while allowing the Writ Petition has

restricted the time for conducting the above events between 08.00 a.m

and 11.00 p.m.

https://www.mhc.tn.gov.in/judis W.A(MD)No.494 of 2022

4.The grievance of the appellant is that as far as the Drama

programmes fixed on 03rd, 04th and 05th of June, 2022, conventionally to

be held during the night starting from 10.00 p.m to 05.00 a.m in the next

day morning.

5.Since the time restriction imposed by the learned Single Judge

will counteract the conduct of the programme, considering the

submissions made by the learned counsel for the appellant, the order of

the learned Single Judge, dated 05.05.2022, is modified to the effect that

the time restriction imposed in Paragraph No.5, Clause (c), shall be

applicable only for the cultural event of “Adal Padal” scheduled to be

held on 06.06.2022 and insofar as the “Drama Programmes” scheduled to

be held on 03rd, 04th and 05th of June, 2022, it shall be between 10.00 p.m

on that day and 05.00 a.m in the next day morning.

https://www.mhc.tn.gov.in/judis W.A(MD)No.494 of 2022

6.With the above modification, the Writ Appeal is disposed of.

No costs.

                                                                  [G.J., J.]   &      [R.V., J.]
                                                                           01.06.2022
                     Index : Yes / No
                     Internet : Yes
                     pm/ps

Note : (i) Issue Order Copy on 02.06.2022.

(ii) In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

To:

1.The Deputy Superintendent of Police, Usilampatti Division, Madurai District.

2.The Inspector of Police, Checkkanoorani Police Station, Usilampatti, Madurai District.

3.The Sub-Inspector of Police, Vikramangalam Police Station, Usilampatti, Madurai District.

https://www.mhc.tn.gov.in/judis W.A(MD)No.494 of 2022

G.JAYACHANDRAN, J.

AND R.VIJAYAKUMAR, J.

pm/ps

W.A(MD)No.494 of 2022

01.06.2022

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