P.Senthil Kumar vs The Superintendent Of Police on 24 June, 2014

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Madras High Court

P.Senthil Kumar vs The Superintendent Of Police on 24 June, 2014

Bench: R.Subbiah

       

  

  

 
 
 BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

DATED: 24.06.2014

CORAM
THE HONOURABLE MR.JUSTICE R.SUBBIAH

W.P.(MD)No.10059 of 2014

P.Senthil Kumar					... Petitioner

Vs.

1.The Superintendent of Police,
  Sivagangai District,
  Sivagangai.
2.The Sub Inspector of Police,
  Madagupatti Police Station,
  Sivagangai District.				 ... Respondents

Prayer

Petition filed under Article 226 of the Constitution of India praying
for the issuance of a Writ of Certiorarified Mandamus to call for the records
pertaining to the impugned order passed by the 2nd respondent dated Nil and
direct the 2nd respondent to grant permission based on the petitioner's
representation dated 19.06.2014 to conduct dance program on 26.06.2014 in
connection with Katupatti Sree Kettavaramtharum Sree Kudiyiruppu Kaliamman
Poochorithal Festival at Kattupatti Sekaram Sengulipatti Village, Sivagangai
District.


!For Petitioner		...	Mr.C.M.Arumugam
^For Respondents	...	Mr.N.S.Karthikeyan
			Additional Government Pleader

:ORDER

The writ petition has been filed seeking for the issuance of a Writ of Certiorarified Mandamus to call for the records pertaining to the impugned order passed by the 2nd respondent dated Nil and direct the 2nd respondent to grant permission based on the petitioner's representation dated 19.06.2014 to conduct dance program on 26.06.2014 in connection with Katupatti Sree Kettavaramtharum Sree Kudiyiruppu Kaliamman Poochorithal Festival at Kattupatti Sekaram Sengulipatti Village, Sivagangai 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, who is residing at Sengulipatti, Kantupatti Village, Sivagangai District, and others have decided to conduct Poochorithal Festival of Katupatti Sree Kettavaramtharum Sree Kudiyiruppu Kaliamman Temple, Kattupatti Sekaram Sengulipatti Village, Sivagangai District, and fixed the date of celebration on 26.06.2014. It is further stated that they have decided to conduct 'Aadal Padal' program on 26.06.2014 and hence, he approached the second respondent on 19.06.2014 to provide police protection and the second respondent rejected the same. Aggrieved over the same, 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 Aadal Padal programme in W.P.(MD).No.3528 of 2014, and if the same conditions are imposed the respondent 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;fBtz;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;.""

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

7. In view of the above, the impugned order is set aside and the second respondent Police is directed to give necessary permission by imposing the above said conditions for conducting the festival. Further, this Court directs the second respondent police to pass necessary orders on or before 25.06.2014 incorporating the conditions as enumerated above.

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

To

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

2.The Sub Inspector of Police, Madagupatti Police Station, Sivagangai District.

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