R.SARAVANAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner has come up with this Writ Petition seeking a direction to the respondent authority to give permission to conduct Cultural Programme (Adal Padal) in the event of Periyaseragapadi Arulmigu Sree Kottai Mariamman Temple Festival at Salem Taluk, Salem District on 04.04.2019 between 06.00PM to 11.00PM based on his representation dated 21.01.2019.

(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 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 21.01.2019 within a period of two weeks from the date of receipt of a copy of this order.