K.SIVAM Vs. SUB-INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner has come up with this Writ Petition seeking a direction to the respondent to give necessary permission to conduct the "Innisai Katcheri" Programme in the event of Shri Mariyamman, Shri Muthallamman Temple festival which is to be held on 17/1/2019 situated at Sothukanni Village, Polur, Polur Taluk, Thiruvannamalai District based on his representation dtd. 2/1/2019.

(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 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 respondent is directed to follow the said memorandum and pass appropriate orders based on the petitioner's representation dtd. 2/1/2019 forthwith.