Madras High Court
M.Mani vs The Inspector Of Police on 3 August, 2018
Author: T.Raja
Bench: T.Raja
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 03.08.2018 CORAM THE HONOURABLE MR.JUSTICE T.RAJA W.P.No.19936 of 2018 M.Mani Petitioner -Vs- The Inspector of Police, Kallavi Police Station, Kallavi, Krishnagiri District. ...Respondent Petition under Article 226 of the Constitution of India, praying for the issue of a Writ of Mandamus, directing the respondent authority to give permission to conduct Cultural programme (Adal Padal) in the event of Onnakarai Village Arulmigu Sree Muthu Mariamman Temple Festival at Uthangarai Taluk, Krishnagiri District on 09.08.2018 between 06.00PM to 11.00PM by considering the my representation dated 28.07.2018 For Petitioner :: Mr.A.Sathishkumar For Respondent :: Mr.V.Jayaprakash Narayanan Special Government Pleader ORDER
The petitioner seeks a direction to the respondent to grant permission to the petitioner herein for organizing the to conduct cultural program (Dance and Music Program) in the event of Onnakarai Village Arulmigu Sree Muthu Mariamman Temple Festival at Uthangarai Taluk, Krishnagiri District on 09.08.2018 between 06.00PM to 11.00PM by considering the my representation dated 28.07.2018.
2. The learned counsel appearing for the petitioner submitted that the petitioner is a resident of Uthangarai Taluk and Krishnagiri District and also claims to be the member of the Vizha Commttee. Since the committee has been conducting the cultural programmes as a part of temple festival every year in a peaceful manner without any untoward incident in the past, he has submitted a representation to the respondent on 28.07.2018 seeking permission to conduct the cultural programme on 09.08.2018. As the said representation has not been considered by the respondent so far, the petitioner is before this Court.
3. The learned Special 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 Special Government Pleader for the respondent, this writ petition is disposed of with the following directions:-
(a) The cultural programme in connection with Onnakarai Village Arulmigu Sree Muthu Mariamman Temple Festival at Uthangarai Taluk, Krishnagiri District by considering the petitioner's representation dated 28.07.2018 be held on 09.08.2018 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.
(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 03.08.2018
Index : yes/no
Issue copy on 07.08.2018
tsi/rkp
To
The Inspector of Police,
Kallavi Police Station,
Kallavi, Krishnagiri District.
T.RAJA, J.
tsi/rkp
W.P.No.19936 of 2018
03.08.2018