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Judgment
K.Murali Shankar, J
This Writ Petition has been filed seeking a Writ of Mandamus, directing the respondents to grant permission for conducting Kabadi Tournament on 27.01.2023, 28.01.2023 and 29.01.2023 during 07.00 a.m. to 10.00 p.m. for the petitioner's village at Mennanthi Village, Paramakudi, Ramanathapuram District by considering the representation dated 20.01.2023 made by the petitioner.
Mr.E.Antony Sahaya Prabahar, learned Additional Public Prosecutor takes notice for the respondents. By consent, this writ petition is taken up for final disposal at the admission stage itself.
The learned Additional Public Prosecutor appearing for the respondents would submit that they have been seeking permission to conduct the kabadi tournament for three days i.e., 27.01.2023 to 29.01.2023 and the time sought for conducting the kabadi tournament is in the night time. He would further submit that they may be permitted to conduct the kabadi tournament on day time.
At this juncture, the learned counsel appearing for the writ petitioner would submit that they are ready to conduct the kabdi tournament for three days i.e., 27.01.2023 from 07.00 a.m. to 07.00 p.m., 28.01.2023 from 07.00 a.m. to 07.00 p.m. and 29.01.2023 from 07.00 a.m. to 07.00 p.m.
I have considered the submission of the learned counsel appearing for the writ petitioner and the learned Additional Public Prosecutor appearing for the respondents.
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 programme. Therefore, in view of the detailed circular and guidelines issued by the Director General of Police, the writ petitioner is directed to file an undertaking affidavit incorporating the date and time of the Kabadi tournament before the second respondent and on such filing, the second respondent is hereby directed to consider the representation of the writ petitioner dated 20.01.2023 positively and pass orders imposing necessary conditions based on the above said circular.
With the above directions, this Writ Petition stands disposed of. No costs.