Madras High Court
Navaneethan vs The Superintendent Of Police on 22 August, 2014
Author: T.S.Sivagnanam
Bench: T.S.Sivagnanam
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED : 22.08.2014 CORAM THE HONOURABLE MR.JUSTICE T.S.SIVAGNANAM W.P(MD)No.13868 of 2014 Navaneethan ... Petitioner Vs. 1.The Superintendent of Police, Trichy District, Trichy. 2.The Inspector of Police, Kattuputhur Police Station, Kattuputhur, Trichy District. ... Respondents Prayer Writ Petition filed under Article 226 of the Constitution of India praying for the issuance of a Writ of Mandamus, directing the respondents to give the permission for conducting Aadal Padal dance programme on 23.08.2014 in the eve of Mandagapadi festival of our village a Arulmigu Sri.Veetrinthammal Temple belongs to Natham Village, Thottiam Taluk, Trichy District on the basis of the petitioner's representation dated 14.08.2014. !For Petitioner : Mr.T.Vadivelan For Respondent : Mr.N.S.Karthikeyan, A.G.P. :ORDER
This Writ Petition has been filed by the petitioner for issuance of a Writ of Mandamus, directing the respondent to give the permission for conducting Aadal Padal dance programme on 23.08.2014 in the eve of Mandagapadi festival of our village a Arulmigu Sri.Veetrinthammal Temple belongs to Natham Village, Thottiam Taluk, Trichy District on the basis of the petitioner's representation dated 14.08.2014.
2. By consent, the Writ Petition itself is taken up for final disposal.
3. Mr.N.S.Karthikeyan, learned Additional Government Pleader takes notice for the respondents.
4. Heard the learned counsel appearing for the petitioner and the learned Additional Government Pleader appearing for the respondents.
5. In the affidavit, it has been stated that every year, the villagers used to celebrate Mandagapadi festival of Arulmigu Sri.Veetrinthammal Temple belongs to Natham Village, Thottiam Taluk, Trichy District and devotees from various parts of the State used to visit the temple and offer their prayers. In this year also, the villagers have decided to celebrate the said festival on 23.082014. In this regard the petitioner has sent a representation, dated 14.08.2014 to the second respondent seeking permission to conduct the dance programme. But the said representation has not been considered so far. Hence the petitioner has come forward with this Writ Petition for the relief stated supra.
6. 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 Additional Government Pleader, imposed 23 conditions to conduct Adal Padal programme and if the same conditions are imposed the respondents will consider the application of the petitioner. The condition imposed by this Court on an earlier writ petition is as follows:
?1. Mly; ghly; fiy epfH;r;rp khiy 06.30 kzp Kjy; nut[ 10.00 kzp tiu kl;Lk; elj;jg;glBtz;Lk;.
2. Mly; ghly; epfH;r;rpapy; fye;J bfhs;Sk; cWg;gpdh;fs; Mghrkhf cilfs;
mzpaf;flhJ. BkYk; mth;fs; mehfhpfkhf eldk; Mlf;TlhJ.
3. Mly;, ghly; fiy epfH;r;rp bghJthd epfH;r;rpahf nUf;f Btz;Lk;.
4. Mly;, ghly; epfH;r;rpapy; xU Fwpg;gpl;l jiyth;, kjk; kw;Wk; rhjpia gw;wp nfH;e;J BgrpBah, ghoBah my;yJ MlBth TlhJ.
5. Bkw;go epfH;r;rp elj;Jtjw;F 10 Bgh; bfhz;l tpHhf;FKtpdh; epakpf;fg;gl;L mth;fisg; gw;wpa bgah;, Kfthp kw;Wk; bry;Bghd; ek;gh; Mfpa tpguA;fis cs;Sh; fhty; epiya mjpfhhpaplk; Mly; ghly; fiy epfH;r;rp elg;gjw;F Rkhh; 12 kzp Beuj;jpw;F Kd;g[ bfhLf;fg;gl Btz;Lk;.
6. kDjhuh; kw;Wk; tpHhf;FKtpdh; Bkw;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 Beuj;jpw;F Kd;g[ bjhptpf;f Btz;Lk;.
7. Mly;, ghly; fiy epfH;r;rpia elj;Jk; fiyf;FG kw;Wk; mjpy; fye;J tpguA;fis cs;Sh; fhty; epiya mjpfhhpaplk;, Mly; ghly; fiy epfH;r;rp elg;gjw;F Rkhh; 12 kzp Beuj;jpw;F Kd;g[ bfhLf;f Btz;Lk;.
8. Bkw;go fiy epfH;r;rp eilbgWtjw;F Bkil mikf;fg;gl;lhy;, mk;Bkilapd; 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 Beuj;jpw;F Kd;g[ bfhLf;f Btz;Lk;.
9. Mly;, ghly; fiy epfH;r;rpf;F Bjitahd 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 Beuj;jpw;F Kd;g[ bfhLf;f Btz;Lk;.
10. Bkw;go fiy epfH;r;rp elj;jg;gLk; nlk; Fwpj;J, rk;ke;jg;gl;l muR JiwapdhplBkh my;yJ mjd; chpikahshplBkh 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 Beuj;jpw;F Kd;g[ bfhLf;f Btz;Lk;.
11. Mly;, ghly; fiy epfH;r;rpf;f Tk;g[ tot xypbgUf;fpia gad;gLj;jhky; bgl;o tot xypbgUf;fp 80 Decibel Sound xyp mst[f;F gad;gLj;jg; glBtz;Lk;.
12. Bkw;go fiy epfH;r;rp f;F tUk; bghJkf;fspd; thfdA;fs; epWj;Jtjw;F (Parking Place) jFe;j nl xJf;fPL bra;J mJ gw;wp mwptpg;g[ bra;ag;gl;oUf;f Btz;Lk;.
13. Mly;, ghly; fiy epfH;r;rp nutpy; eilbgw;why; Bghjpast[ xsp trjp bra;ag; gl;oUf;fBtz;Lk;.
14. Bkw;go fiy epfH;r;rp cs;suA;fpy; eilbgw;why;, mt;tuA;fpw;F mtru tHp nuz;L fz;og;ghf mikf;fg;g;l;oUf;f Btz;Lk;.
15. bgz;fs;, FHe;ijfs; MfpBahh;fSf;F jdpapUf;ifBah my;yJ gFjpBah nl xJf;fPL bra;J, mJ gw;wp mwptpf;fg;gl;oUf;f Btz;Lk;.
16. bghJkf;fSf;F Bjitahd FoePh; fHptiw trjpfs; fz;og;ghf bra;ag;gl;L nUf;f Btz;Lk;.
17. fhty;Jiwapdh; ghJfhg;g[ tHA;FtJ bjhlh;ghf, vj;jidf; fhtyh;fs; gzpf;F Bjitbad 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 Btz;Lk;.
18. Mly;, ghly; epfH;r;rp apd; BghJ bghJkf;fspd; rpyh;, xU Fwpg;gpl;l jiytiuBah, rhjp, kjk; gw;wp, fiyf;FGtpdiu ghlr; brhy;tijBah, ghlhky; nUf;f Btz;Lk; vdr; brhy;tijBah ftdpj;J, mth;fs; mr;braypy; NLglhky; nUg;gij kDjhuUk;, tpHhf;FGtpdUk; cWjp bra;aBtz;Lk;.
19. Bkw;fz;l epge;jidfis kPWk; gl;rj;jpy; rk;ke;jg;gl;l fhty; epiya bghWg;g[ mjpfhhp rl;lg;go eltof;if Bkw;bfhz;L Mly;, ghly; fiy epfH;r;rpia clBd epWj;j Btz;Lk;.
20. Mly;, ghly; fiy epfH;r;rp bjhlh;ghd epfH;t[fs; midj;ija[k; tPoBah Kyk; gjpt[ bra;ag;gl;L mjd; efy; xd;wpid cs;Sh; fhty; epiya bghWg;g[ mjpfhhpaplk; xg;gilf;f Btz;Lk;.
21. Bkw;Twpa epge;jidfspy; VBjDk; kPwy;fs; nUg;gpd; rk;ke;jg;gl;lth;fs; kPJ chpa rl;lg;goahd eltof;if Bkw;bfhs;sg;gLk;.
22. Bkw;go Mly;, ghly; fiy epfH;r;rpapy; VBjDk; gpur;rid Vw;gl;lhy; kDjhuh; kw;Wk; tpHhf;FGtpdBu KGg;bghWg;Bgw;f Btz;Lk;.
23. bghJ mikjp fUjp jtph;f;f Koahj R{H;epiyapy; fhty;Jiwapduhy; Bkw;go Mly;, ghly; fiy epfH;r;rpia epWj;jr; brhy;Yk; BghJ kDjhuh; kw;Wk; tpHhf;FGtpdh; Mly;, ghly; epfH;r;rpia clBd uj;J bra;J epWj;j Btz;Lk;.??
T.S.SIVAGNANAM,J.
Arul
7. 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.
8. In view of the above, the respondent Police is directed to give necessary permission by imposing the above said conditions for conducting the Aadal Paadal Programme on 23.08.2014. Further, this Court directs the respondent police to pass necessary orders on receipt of the representation incorporating the conditions as enumerated above.
9. The writ petition is disposed of with the above directions. No costs.
22.08.2014 Index : Yes/No Internet : Yes/No Arul Note to Office:- Issue order copy on 22.07.2014. To
1.The Superintendent of Police, Trichy District, Trichy.
2.The Inspector of Police, Kattuputhur Police Station, Kattuputhur, Trichy District.
W.P(MD)No.13868 of 2014