Madras High Court
V.P.K.Kalaiselvam vs Deputy Superintendent Of Police on 28 May, 2025
W.P.No.19353 of 2025
THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 28.05.2025
CORAM
THE HONOURABLE MRS.JUSTICE K.GOVINDARAJAN THILAKAVADI
W.P.No.19353 of 2025
V.P.K.Kalaiselvam ... Petitioner
Vs.
1. Deputy Superintendent of Police,
Chidambaram Taluk,
Cuddalore District.
2. Inspector of Police,
Annamalai Nagar Police Station,
Chidambaram Taluk,
Cuddalore District. ... Respondents
Prayer: Writ Petition is filed under Article 226 of the Constitution of India,
to issue a Writ of Certiorarified Mandamus, calling for the records of the
impugned order passed by the second respondent dated 21.05.2025 and quash
the same and consequently direct the second respondent police to grant
permission and police protection to conduct Musical Orchestra and cultural
dance programs on 31.05.2025 and 01.06.2025 in the Sri Pal Kaliamman, Sri
Pidaariamman Alayam, Thandavarayan Cholan Pettai, Pichavaram Post,
Chidambaram Taluk, Cuddalore District, on the basis of the petitioner's
representation dated 21.05.2025.
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W.P.No.19353 of 2025
For Petitioner : Mr.K.J.Sivakumar
For Respondent : A.Gokulakrishnan
Additional Public Prosecutor
ORDER
Seeking permission to conduct cultural programme in the event of Sri Pal Kaliamman, Sri Pidaariamman Alayam, Thandavarayan Cholan Pettai, Pichavaram Post, Chidambaram Taluk, Cuddalore District, the petitioner made a representation dated 21.05.2025 to the respondent. As the same has not been considered, the present writ petition has been filed.
2. Heard the learned counsel appearing for the petitioner and the learned Additional Public Prosecutor appearing for the respondents.
3. The learned Additional Public Prosecutor, on instructions, would submit that there is likelihood of arising law and order problem.
4. A mere apprehension cannot be a ground to reject the representation. There is absolutely no material before this Court to hold that Page 2 of 7 https://www.mhc.tn.gov.in/judis ( Uploaded on: 29/05/2025 05:05:24 pm ) W.P.No.19353 of 2025 there will be a law and order problem in the event of permission being granted. In such view of the matter, this petition is disposed of and the petitioner is permitted to conduct cultural programme in the event of Sri Pal Kaliamman, Sri Pidaariamman Alayam, Thandavarayan Cholan Pettai, Pichavaram Post, Chidambaram Taluk, Cuddalore District, however with the following conditions:-
(a) The cultural programme in connection with the event of Sri Pal Kaliamman, Sri Pidaariamman Alayam, Thandavarayan Cholan Pettai, Pichavaram Post, Chidambaram Taluk, Cuddalore District shall be conducted on 31.05.2025 and 01.06.2025 between 06.00 PM to 10.30 PM
(b) The petitioner shall pay a sum of Rs.10,000/- (Rupees ten thousand only) as charges, to the respondent Police and on receipt of the same, the respondent Police is directed to issue receipt and proceed further.
(c)There should not be any kind of obscene dance or vulgar dialogues during the performance, by anyone of the participants.
(d) Double meaning songs should not be played so as to spoil the minds of students and youths.
(e) No dance or songs, touching upon any political party or religion or community or caste shall be played.
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(f) No flex boards in support of any political party or communal leader, shall be erected at the premises of the programme.
(g) The function shall not affect either religious or communal harmony and shall be conducted without any discrimination based on caste.
(h) If there is violation of any one of the conditions imposed, the concerned police officer is at liberty to take necessary action, as per law and stop such performance forthwith; and
(i) Similarly, the police is directed to stop the dance programme, if it is played beyond the permitted time limit.
(j) The respondent is directed to issue necessary permission, incorporating the above conditions.
5. With the above directions, this writ petition stands disposed of.
The uploaded copy can be utilised for the purpose of execution of the Order.
Connected miscellaneous petitions, if any, shall stand closed.
28.05.2025 rkp/ata Index : Yes / No Speaking order / Non-speaking order Page 4 of 7 https://www.mhc.tn.gov.in/judis ( Uploaded on: 29/05/2025 05:05:24 pm ) W.P.No.19353 of 2025 Neutral Citation : Yes / No To
1. Deputy Superintendent of Police, Chidambaram Taluk, Cuddalore District.
2. Inspector of Police, Annamalai Nagar Police Station, Chidambaram Taluk, Cuddalore District.
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rkp/ata W.P.No.19353 of 2025 28.05.2025 Page 6 of 7 https://www.mhc.tn.gov.in/judis ( Uploaded on: 29/05/2025 05:05:24 pm ) W.P.No.19353 of 2025 Page 7 of 7 https://www.mhc.tn.gov.in/judis ( Uploaded on: 29/05/2025 05:05:24 pm )