T.KARTHIK Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The petitioner has come up with this Writ Petition seeking a direction to the respondents to give permission to conduct the cultural programme on 9/1/2019 in the event of Sri Maha Mariamman Koil of Rangapalayam, Erode District based on the his representation dtd. 28/12/2018.

(2.) Earlier, this Court had granted permission to the petitioners to conduct Adal Padal cultural Programme by imposing stringent conditions. In this regard, the learned Special Government Pleader appearing for the respondent produced a Circular Memorandum in Rc.No.159539/Crime.4(3)/2018 dtd. 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 second respondent is directed to follow the said memorandum and pass appropriate orders based on the petitioner's representation dtd. 28/12/2018 forthwith.