Arumuga Raj vs The Superintendent Of Police on 30 June, 2014

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Madras High Court

Arumuga Raj vs The Superintendent Of Police on 30 June, 2014

Bench: R.Subbiah

       

  

  

 
 
 BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

DATED: 30.06.2014

CORAM
THE HONOURABLE MR.JUSTICE R.SUBBIAH

W.P.(MD)No.10461 of 2014

Arumuga Raj		 					... Petitioner

Vs.

1.The Superintendent of Police,
   Tirunelveli District, Tirunelveli.

2.The Inspector of Police,
   Alangkulam Police Station,
   Alangkulam, Tirunelveli District. 		       ... Respondents


Petition filed under Article 226 of the Constitution of India praying for
the issuance of a Writ of Mandamus to direct the respondents to grant permission
to conduct the "Adal Padal Dance Program" on 12.07.2014 from 06.00 p.m to 10 p.m
on the eve of "Kodai Festival in Arulmighu Kundrumel Ayyan Valliyammal
Thirukovil situated in Backside to Alangkulam Police Station,  Alangkulam,
Tirunelveli District by considering the petitioner's representation dated
25.07.2014.

!For Petitioner	...	Mr.M.S.Jeyakarthik
^For Respondents	...	Mr.N.S.Karthikeyan,
			Additional Government Pleader

:ORDER

The writ petition has been filed seeking for a direction to the respondents to grant permission to the petitioner to conduct Aadal Paadal Programme on 12.07.2014 as part of Kodai Festival of Arulmighu Kundrumel Ayyan Valliyammal Thirukovil at Alangkulam, Tirunelveli District.

2.By consent, the writ petition itself is taken up for final disposal.

3.Heard the learned counsel appearing for the petitioner and the learned Additional Government Pleader appearing for the respondents.

4.In the affidavit it has been stated that the petitioner is the member of the Vizha Committee and that the villagers have decided to conduct 'Aadal Padal Programme' as part of Kodai Festival of Arulmighu Kundrumel Ayyan Valliyammal Thirukovil at Alangkulam, Tirunelveli District, and fixed the date of celebration of the Dance Programme on 12.07.2014 and hence, the petitioner approached the second respondent seeking permission to conduct the "Aadal Paadal" programme, but the second respondent has not yet granted permission. Hence, the present writ petition has been filed.

5.Today when the matter is taken up for hearing, the learned Additional Government Pleader submitted that on an earlier occasion, this Court, by accepting the submission of the learned Government Advocate, imposed 23 conditions to conduct Adal Padal programme in W.P.(MD).No.3528 of 2014, and if the same conditions are imposed the respondents will consider the request of the petitioner. The conditions imposed by this Court on an earlier writ petition are as follows:

"1.Mly; ghly; fiy epfH;r;rp khiy 06.30 kzp Kjy; ,ut[ 10.00 kzp tiu kl;Lk; elj;jg;glntz;Lk;.

2.Mly; ghly; epfH;r;rpapy; fye;J bfhs;Sk; cWg;gpdh;fs; Mghrkhf cilfs; mzpaf;flhJ nkYk; mth;fs; mehfhpfkhf eldk; Mlf;TlhJ.

3.Mly>; ghly; fiy epfH;r;rp bghJthd epfH;r;rpahf ,Uf;fntz;Lk;.

4.Mly;> ghly; epfH;r;rpapy; xU Fwpg;gpl;l jiyth;> kjk; kw;Wk; rhjpia gw;wp ,fH;e;J ngrpnah> ghonah my;yJ Mlnth TlhJ.

5.nkw;go epfH;r;rp elj;Jtjw;F 10 ngh; bfhz;l tpHhf;FKtpdh; epakpf;fg;gl;L mth;fisg; gw;wpa bgah;> Kfthp kw;Wk; bry;nghd; ek;gh; Mfpa tpguq;fis cs;Sh; fhty; epiya mjpfhhpaplk; Mly; ghly; fiy epfH;r;rp elg;gjw;F Rkhh; 12 kzp neuj;jpw;F Kd;g[ bfhLf;fg;gl ntz;Lk;.

6.kDjhuh; kw;Wk; tpHhf;FKtpdh; nkw;go fiy epfH;r;rpapy; vt;tifahd ghly;fs;> ciuahly;fs; kw;Wk; Mly;fs; eilbgwt[s;sJ vd;w tpguj;ij cs;Sh; fhty; epiya mjpfhhpaplk;> Mly; ghly; fiy epfH;r;rp elg;gjw;F Rkhh; 12 kzp neuj;jpw;F Kd;g[ bjhptpf;f ntz;Lk;.

7.Mly;> ghly; fiy epfH;r;rpia elj;Jk; fiyf;FG kw;Wk; mjpy; fye;J tpguq;fis cs;Sh; fhty; epiya mjpfhhpaplk;> Mly; ghly; fiy epfH;r;rp elg;gjw;F Rkhh; 12 kzp neuj;jpw;F Kd;g[ bfhLf;f ntz;Lk;.

8.nkw;go fiy epfH;r;rp eilbgWtjw;F nkil mikf;fg;gl;lhy;> mk;nkilapd; tGj;jd;ik Fwpj;J> jFjpahd braw;bghwpahsh; xUthplk; rhd;W bgw;W mjid cs;Sh; fhty; epiya mjpfhhpaplk;> Mly;> ghly; fiy epfH;r;rp elg;gjw;F Rkhh; 12 kzp neuj;jpw;F Kd;g[ bfhLf;f ntz;Lk;.

9.Mly;> ghly; fiy epfH;r;rpf;F njitahd kpd;rhuk; Kiwahf jkpHf kpd;thhpaj;jplk; mDkjp bgw;W mjd; rhd;iw cs;Sh; fhty; epiya mjpfhhpaplk;> Mly; ghly; fiy epfH;r;rp elg;gjw;F Rkhh; 12 kzp neuj;jpw;F Kd;g[ bfhLf;f ntz;Lk;.

10.nkw;go fiy epfH;r;rp elj;jg;gLk; ,lk; Fwpj;J> rk;ke;jg;gl;l muR Jiwapdhplnkh my;yJ mjd; chpikahshplnkh epfH;r;rp elj;j rk;kjk; bgw;W> mjid cs;Sh; fhty; epiya mjpfhhpaplk;> Mly;> ghly; fiy epfH;r;rp elg;gjw;F Rkhh; 12 kzp neuj;jpw;F Kd;g[ bfhLf;fntz;Lk;.

11.Mly;> ghly; fiy epfH;r;rpapy; Tk;g[ tot xypbgUf;fpia gad;gLj;jhky; bgl;o tot xypbgUf;fp 80 Decibel Sound xyp mst[f;F gad;gLj;jg; glntz;Lk;.

12.nkw;go fiy epfH;r;rp f;F tUk; bghJkf;fspd; thfdq;fs epWj;Jtjw;F (Parking Place) jFe;j ,l xJf;fPL bra;J mJ gw;wp mwptpg;g[ bra;ag;gl;oUf;f ntz;Lk;.

13.Mly;> ghly; fiy epfH;r;rp ,utpy; eilbgw;why; nghjpast[ xsp trjp bra;ag; gl;oUf;fntz;Lk;.

14.nkw;go fiy epfH;r;rp cs;suq;fpy; eilbgw;why;> mt;tuq;fpw;F mtru tHp ,uz;L fz;og;ghf mikf;fg;g;l;oUf;fntz;Lk;.

15.bgz;fs;> FHe;ijfs; Mfpnahh;fSf;F jdpapUf;ifnah my;yJ gFjpnah ,l xJf;fPL bra;J> mJ gw;wp mwptpf;fg;gl;oUf;f ntz;Lk;.

16.bghJkf;fSf;F njitahd FoePh; fHptiw trjpfs; fz;og;ghf bra;ag;gl;L ,Uf;f ntz;Lk;.

17.fhty;Jiwapdh; ghJfhg;g[ tHq;FtJ bjhlh;ghf> vj;jidf; fhtyh;fs; gzpf;F njitbad chpa fzf;F jiyg;gpy; muR fUt{yj;jpy; brYj;jp mjw;Fz;lhd urPJ bgw;W mjid khtl;l fhty; fz;fhzpg;ghsh; mYtyfj;jpy; rkh;g;gpj;J ghJfhg;gpw;F chpa fhtyh;fs; gw;wp mwpe;J bfhs;s ntz;Lk;.

18.Mly;> ghly; epfH;r;rpapd; nghJ bghJkf;fspy; rpyh;> xU Fwpg;gpl;l jiytiunah> rhjp> kjk; gw;wp> fiyf;FGtpdiu ghlr; brhy;tijnah> ghlhky; ,Uf;f ntz;Lk; vdr; brhy;tijnah ftdpj;J> mth;fs; mr;braypy; <Lglhky; ,Ug;gij kDjhuUk;> tpHhf;FGtpdUk; cWjp bra;antz;Lk;.

19.nkw;fz;l epge;jidfis kPWk; gl;rj;jpy; rk;ke;jg;gl;l fhty;epiya bghWg;g[ mjpfhhp rl;lg;go eltof;if nkw;bfhz;L Mly;> ghly; fiy epfH;r;rpia clnd epWj;j ntz;Lk;.

20.Mly;> ghly; fiy epfH;r;rp bjhlh;ghd epfH;t[fs; midj;ija[k; tPonah Kyk; gjpt[ bra;ag;gl;L mjd; efy; xd;wpid cs;Sh; fhty; epiya bghWg;g[ mjpfhhpaplk; xg;gilf;f ntz;Lk;.

21.nkw;Twpa epge;jidfspy; VnjDk; kPwy;fs; ,Ug;gpd; rk;ke;jg;gl;lth;fs; kPJ chpa rl;lg;goahd eltof;if nkw;bfhs;sg;gLk;.

22.nkw;go Mly;> ghly; fiy epfH;r;rpapy; VnjDk; gpur;rid Vw;gl;lhy; kDjhuh; kw;Wk; tpHhf;FGtpdnu KGg; bghWg;ngw;f ntz;Lk;.

23.bghJ mikjp fUjp jtph;f;f Koahj R{H;epiyapy; fhty;Jiwapduhy; nkw;go Mly;> ghly; fiy epfH;r;rpia epWj;jr; brhy;Yk; nghJ kDjhuh; kw;Wk; tpHhf;FGtpdh; Mly;> ghly; epfH;r;rpia clnd uj;J bra;J epWj;j ntz;Lk;."

6.The learned counsel appearing on behalf of the petitioner submits that he would abide by all the above said 23 conditions, which are enumerated by the respondent Police.

7.In view of the above, the respondent Police is directed to give necessary permission by imposing the above said conditions for conducting the festival. Further, this Court directs the respondent police to pass necessary orders on receipt of the representation, incorporating the conditions as enumerated above.

8.The writ petition is disposed of with the above directions. No costs.

1.The Superintendent of Police, Tirunelveli District, Tirunelveli.

2.The Inspector of Police, Alangkulam Police Station, Alangkulam, Tirunelveli District.

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