Madras High Court
K.Subramani vs The Superintendent Of Police on 9 September, 2024
W.P(MD)No.8436 of 2024
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 09.09.2024
CORAM :
THE HONOURABLE MR.JUSTICE K.MURALI SHANKAR
W.P.(MD)No.8436 of 2024
K.Subramani ...Petitioner
Vs.
1.The Superintendent of Police,
Office of the Superintendent of Police,
Dindigul District.
2.The Deputy Superintendent of Police,
Office of the Deputy Superintendent of Police,
Vedasandoor Division,
Vedasandoor,
Dindigul District.
3.The Inspector of Police,
Vadamadurai Police Station,
Vadamadurai,
Dindigul District. ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India, praying this Court to issue a Writ of Mandamus, directing the
respondents herein not to interfere with the peaceful conduct of
petitioner's Malar Sports and Recreation Club activities situated at
S.F.No.1605-2, Vadamadurai to Senkulathupatti Road, Vadamadurai Post,
Vedasandoor Taluk, Dindigul District-624802.
1/4
https://www.mhc.tn.gov.in/judis
W.P(MD)No.8436 of 2024
For Petitioner : Mr.R.Varadjarajan
For Respondents : Mr.E.Antony Sahaya Prabahar
Additional Public Prosecutor
ORDER
The Writ Petition has been filed seeking orders to direct the
respondents not to interfere with the peaceful conduct of writ petitioner's
Malar Sports and Recreation Club activities situated at S.F.No.1605-2,
Vadamadurai to Senkulathupatti Road, Vadamadurai Post, Vedasandoor
Taluk, Dindigul District-624802.
2. When the matter is taken up for hearing today, the learned
counsel appearing for the writ petitioner would rely on the decision of
this Court in W.P.Nos.26397 and 27246 of 2017 (M.M.Nagar Sports
and Recreation Centre represented by its Secretary P.Kanniappan Vs.
The Superintendent of Police, Kancheepuram District and others)
dated 04.02.2022, wherein, a learned Judge of this Court after elaborate
discussion has issued some directions taking note of the Nine Judge
Bench judgment of the Hon'ble Supreme Court in the case of Justice
https://www.mhc.tn.gov.in/judis
K.S.Puttasamy and another Vs. Union of India and others reported in
(2017) 10 SCC 1.
3. The learned Additional Public Prosecutor appearing for the
respondents would submit that the writ petitioner may be directed to
follow the above guidelines.
4. In view of the above, the writ petitioner as well as the
respondent police are directed to follow the directions issued by this
Court in M.M.Nagar Sports and Recreation Centre's case above
referred.
5. With the above direction, the Writ Petition stands disposed of.
No costs.
09.09.2024
NCC :Yes/No
Index :Yes/No
Internet : Yes/ No
csm
To
1.The Superintendent of Police,
Office of the Superintendent of Police,
Dindigul District.
https://www.mhc.tn.gov.in/judis
K.MURALI SHANKAR, J
csm
2.The Deputy Superintendent of Police,
Office of the Deputy Superintendent of Police,
Vedasandoor Division,
Vedasandoor,
Dindigul District.
3.The Inspector of Police,
Vadamadurai Police Station,
Vadamadurai,
Dindigul District.
4.The Additional Public Prosecutor,
Madurai Bench of Madras High Court,
Madurai.
Order made in
Dated : 09.09.2024
https://www.mhc.tn.gov.in/judis
