Madras High Court
A. Vediappan vs The Inspector Of Police on 18 June, 2018
Author: T.Raja
Bench: T.Raja
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 18.06.2018 CORAM The Hon'ble Mr. Justice T.Raja W.P.No.14464 of 2018 A. Vediappan ..Petitioner -vs- The Inspector of Police Kambainallur Police Station, Dharmapuri District. .. Respondent Petition under Article 226 of the Constitution of India, praying for the issue of a Writ of Mandamus, directing the respondent to grant permission to conduct cultural programme (Dance and Music Program) in the Mariamman Temple Festival situated at Irumbathur Post, Kondrampatti Village, Harur Taluk, Dharmapuri District, scheduled to be held on 27.06.2018 from 6.00 p.m to 11.00 p.m. For Petitioner : Mr.S.Nedunchezhiyan For Respondent : Mr.D.Surya Narayanan Additional Government Pleader ORDER
The petitioner seeks a direction to the respondent to grant permission to conduct the cultural programme (Dance and Music Program) in the Mariamman Temple Festival situated at Irumbathur Post, Kondrampatti Village, Harur Taluk, Dharmapuri District, scheduled to be held on 27.06.2018 from 6.00 p.m to 11.00 p.m, by considering the petitioner's representation, dated 09.06.2018.
2. The learned counsel appearing for the petitioner submitted that the petitioner is a resident of Kondrampatti Village, Dharmapuri District and also claims to be the Darmakartha of the aforesaid Temple. Since he has been entrusted with the work to carry on the Festival at the aforesaid Temple, he has submitted a representation to the respondent on 09.06.2018 seeking permission to conduct the cultural programme on 27.06.2018. As the said representation has not been considered by the respondent so far, the petitioner is before this Court.
3. The learned Additional Government Pleader appearing for the respondent, on instructions, would submit that the permission sought for by the petitioner may be granted with appropriate stringent conditions for maintaining law and order and also to avoid any untoward incident during the performance of such programme.
4. In view of the submission made by the learned Additional Government Pleader for the respondent, this Writ Petition is disposed of with the following directions:-
(a) The cultural programme in connection with Mariamman Temple Festival situated at Irumbathur Post, Kondrampatti Village, Harur Taluk, Dharmapuri District by considering the petitioner's representation dated 09.06.2018 be held on 27.06.2018 between 06.00 p.m., and 11.00 p.m.
(b) There should not be any kind of obscene dance or vulgar dialogues during the performance, by anyone of the participants.
(c) Double meaning songs should not be played so as to spoil the minds of students and the youths.
(d) No dance or songs, touching upon any political party or religion, community or caste be played.
(e) No flex boards in support of any political party or communal leader, shall be erected at the premises of the programme.
(f) The function should not affect either religious or communal harmony and shall be conducted without any discrimination based on caste.
(g) If there is any 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.
T.Raja, J.
sd
(h) Similarly, the Police is directed to stop the dance programme, if it is played beyond the permitted time limit, and
(i) The respondent is directed to issue necessary permission incorporating the above conditions.
No costs.
Speaking/Non speaking order 18.06.2018
Index : yes/no
Issue copy on 18.06.2018
sd
To
The Inspector of Police
Kambainallur Police Station,
Dharmapuri District.
W.P.No.14464 of 2018