Madras High Court
K.Munusamy vs The Superintendent Of Police on 13 August, 2018
Author: R.Mahadevan
Bench: R.Mahadevan
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 13.08.2018 CORAM THE HONOURABLE MR. JUSTICE R.MAHADEVAN W.P.No.20868 of 2018 K.Munusamy .. Petitioner Vs 1. The Superintendent of Police Krishnagiri, Krishnagiri District 635 001. 2.The Inspector of Police, Shoolagiri Police Station, Shoolagiri Taluk, Krishnagiri District 635 115 .. Respondents Writ Petition filed under Article 226 of the Constitution of India, praying to issue a writ of Mandamus directing the first and second respondents to grant permission to conduct the cultural programme of Adal Padal on 15.08.2018 at 07.00 PM to 11.00 PM at Sri Mariamman Temple Chinnaganapalli Village, Melumalai Poat, Shoolagiri Taluk, Krishnagiri District by consider and pass orders on the representation dated 01.08.2018 made by the petitioner within the time frame as may be fixed by this Court. For Petitioner : Mr.S.Mayilnathan For Respondents : Mr.E.Balamurugan Special Government Pleader O R D E R
Seeking permission to conduct cultural programme in the Sri Mariamman Temple Chinnaganapalli Village, Melumalai Poat, Shoolagiri Taluk, Krishnagiri District, on 15.08.2018, the petitioner addressed a representation dated 01.08.2018 to the respondents. 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 Special Government Pleader appearing for the respondent.
3. Since this Court, on earlier occasions, has not granted permission to conduct dance programme on the ground that obscene movements are involved in the dance performances, now, learned counsel for the petitioner gave an assurance that no such obscene dance movements will be there in the cultural programme to be conducted in the Sri Mariamman Temple Chinnaganapalli Village, Melumalai Poat, Shoolagiri Taluk, Krishnagiri District scheduled to be held on 15.08.2018 and whatever conditions this Court imposes for conducting the cultural programme, the same will be adhered to by the petitioner in letter and spirit.
4. In view of the assurance so given by the learned counsel for the petitioner, this writ petition is disposed of, by permitting the petitioner to conduct cultural programme in the Sri Mariamman Temple Chinnaganapalli Village, Melumalai Poat, Shoolagiri Taluk, Krishnagiri District scheduled to be held on 15.08.2018, with the following conditions:-
(a) The cultural programme in connection with the Sri Mariamman Temple Chinnaganapalli Village, Melumalai Poat, Shoolagiri Taluk, Krishnagiri District shall be conducted on 15.08.2018, 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 as they will spoil the minds of students and youths.
(d) No dance or songs, touching upon any political party or religion or community or caste shall 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 shall not affect either religious or communal harmony and shall be conducted without any discrimination based on caste.
(g) 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
(h) Similarly, the police is directed to stop the dance programme, if it is conducted beyond the permitted time limit.
(i) The respondents are directed to issue necessary permission, incorporating the above conditions.
No costs.
13.08.2018 Index : Yes/No Internet: Yes rst/vga Note : Issue order copy on 14.08.2018 R.MAHADEVAN, J.
rst/vga To
1. The Superintendent of Police Krishnagiri, Krishnagiri District 635 001.
2.The Inspector of Police, Shoolagiri Police Station, Shoolagiri Taluk, Krishnagiri District 635 115 WP.No.20868 of 2018 13.08.2018 1/5