R.SELVARASU Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner has come up with this Writ Petition seeking a direction to the respondent to grant permission to the organizers of the festival Arulmigu Sri Mariamman Kovil Kumbabhisegam Thiruvizha, Annanagar Street, Veraganur Post, Gangavalli Taluk, Salem District on 10.02.2019 for conducting dance and entertainment programmers as permissible under law.

(2.) Earlier, this Court had granted permission to the similarly placed persons to conduct Adal Padal cultural Programme by imposing stringent conditions. In this regard, the learned Special Government Pleader appearing for the respondents produced a Circular Memorandum in Rc.No.159539/Crime.4(3)/2018 dated 30.10.2018, in which, instructions are given to all Commissioners of Police in Cities and all the Superintendents of Police in Districts to ensure that the order of the High Court is communicated to all the Inspectors / Station House Officers under their control and the directions are implemented without any deviation. The said Memorandum is extracted hereunder:

(3.) As already the Director General of Police has authorised the Inspectors/Station House Officers in this regard to take appropriate decision considering the ground reality in any particular area/locality pursuant to the orders of this Court, the respondent is directed to follow the said memorandum and pass appropriate orders based on the petitioner's representation dated 28.01.2019, forthwith.