Madras High Court
K. Kumar vs The Superintendent Of Police on 24 April, 2025
W.P.(MD) No.11574 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 24.04.2025
CORAM
THE HONOURABLE MR.JUSTICE P.DHANABAL
W.P.(MD) No.11574 of 2025
K. Kumar ... Petitioner
Vs.
1. The Superintendent of Police,
Thoothukudi
Thoothukudi District.
2. The Deputy Superintendent of Police,
Vizhathikulam
Thoothukudi District.
3. The Inspector of Police,
Masarpatti Police Station,
Thoothukudi District. ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India, for issuance of Writ of Mandamus, directing the respondents to
grant permission and necessary protection to conduct Aadalum Padalum
programme scheduled to be held on 02.05.2025 from 08.00 p.m for
Arulmighu Shri Kaliyamman Temple Festival situated at Thappathi
Village, Muthulapuram post, Thoothukudi district based on the
petitioner's representation dated 15.03.2025 and 15.04.2025.
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W.P.(MD) No.11574 of 2025
For Petitioner : Mr. M.Pandian
For R1 to R3 : Mr.M.Sakthi Kumar
Government Advocate (Crl. Side)
ORDER
This writ petition has been filed by the petitioner to direct the
respondents to grant permission and necessary protection to conduct
Aadal Padal Programme scheduled to be held on 02.05.2025 at 8.00 p.m
for the 'Arulmighu Shri Kaliyamman Temple Festival' situated at
Thappathi Village, Muthulapuram post, Thoothukudi district based on the
petitioner's representation dated 15.03.2025 and 15.04.2025.
2. According to the petitioner, he is one of the villager and head of
the Festival Committee for the 'Arulmighu Shri Kaliyamman Temple
Festival' situated at Thappathi Village. While so, the villages have
decided to conduct Festival on 02.05.2025 and they have also decided to
conduct the cultural programme of 'Aadal Padal' on 02.05.2025 at 8.00
pm. To that effect, they have also approached the 3rd respondent for grant
of permission through representations dated 15.03.2025 and 15.04.2025,
but no action was taken. Therefore, he has filed this petition.
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3. The learned Government Advocate (Criminal Side) appearing for
the respondents no.1 to 3 would submit that they have received the
representation from the petitioner dated 15.04.2025 and the same is under
consideration. Therefore, they will take appropriate decision in
accordance with law within one week.
4. The petitioner sent a representation to the 3rd respondent for
conduct of cultural programme 'Aadal Padal' on 02.05.2025 on account of
the temple festival. The respondents have also admitted the receipt of the
representation dated 15.04.2025, but no action was taken. As per the
judgment of the Hon'ble Division Bench of this Court, permission for
conduct of cultural programme 'Aadal Padal' is concerned, after receipt of
representation from the petitioner, the respondents ought to have passed
an order within 7 days, otherwise on the 8th day, it is deemed to be
permitted. In this case also, the petitioner sent the representation dated
15.04.2025, but so far no order has been passed. Therefore, it is deemed
to be permitted. In view of the same, no permission is required from the
respondents, therefore recording the same, this Court directs the 3rd
respondent to provide police protection for the temple festival as well as
the cultural programme 'Aadal Padal' in accordance with law. The
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petitioner is also directed not to praise any particular community during
the event and also ensure that there is no any law and order issue and
obscene acts.
5. With the above said observation and direction, this writ petition
is disposed of.
24.04.2025
Internet :Yes
Index :Yes/No
NCC :Yes/No
Mac
To
1. The Superintendent of Police,
Thoothukudi
Thoothukudi District.
2. The Deputy Superintendent of Police,
Vizhathikulam
Thoothukudi District.
3. The Inspector of Police,
Masarpatti Police Station,
Thoothukudi District.
4.The Additional Public Prosecutor,
Madurai Bench of Madras High Court,
Madurai.
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P.DHANABAL, J.
Mac
24.04.2025
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