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Judgment
K.Murali Shankar, J
The writ petitioner filed this Writ Petition seeking for issuance of a Writ of Mandamus directing the second respondent to grant permission to conduct 'mUs;kpF = ntapyhl;rpak;kd;> fhspak;kd; kw;Wk; khhpak;kd; jpUf;Nfhtpy;”at Vellapaneri Village, Tirunelveli District function from 24.01.2023 to 25.01.2023 followed by cultural events including the dance programme (Adal Padal) schedule to be at 08.00 p.m. on 24.01.2023 by considering the petitioner's representation dated 05.01.2023.
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 counsel appearing for the writ petitioner submitted that festival for the temple, by name, “mUs;kpF = ntapyhl;rpak;kd;> fhspak;kd; kw;Wk; khhpak;kd; jpUf;Nfhtpy;” situated at Vellapaneri Village, Tirunelveli District, is going to be held from 24.01.2023 to 25.01.2023. Subsequent to the same, in order to conduct a cultural programme on 24.01.2023, they sought permission of the police by giving a representation dated 05.01.2023. But, the respondents have not considered the said representation. Since no order was passed, the writ petitioner has come before this Court for the above said relief.
The learned Additional Public Prosecutor appearing for the respondents would submit that the respondents have received the representation of the writ petitioner and the same is pending for consideration. He would further submit that they may be permitted to conduct the programme on 24.01.2023 from 07.00 p.m. to 10.00 p.m.
At this juncture, the learned counsel appearing for the writ petitioner would submit that they are ready to conduct the programme as stated by the learned Additional Public Prosecutor.
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 cultural 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 cultural programme before the second respondent and on such filing, the second respondent is hereby directed to consider the representation of the writ petitioner, dated 05.01.2023 and pass suitable orders based on the above said circular.
With the above direction, this writ petition stands disposed of. No costs.