Madras High Court
Esakkiraja vs The Inspector Of Police on 30 September, 2014
Author: K.B.K.Vasuki
Bench: K.B.K.Vasuki
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED : 30.09.2014 CORAM THE HONOURABLE MS.JUSTICE K.B.K.VASUKI W.P(MD)No.16472 of 2014 Esakkiraja ... Petitioner Vs. The Inspector of Police, Sivagiri Police Station, Tirunelveli 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 grant permission and protection for Arulmigu Sree Therukku Mariamman Kovil at Rayagiri Village, Sivagiri Taluk, Tirunelveli District on 05.10.2014 and for the "Aadal Paadal Dance" programme on the night of 05.10.2014. !For Petitioner : Mr.S.Muniyandi For Respondents : Mr.N.S.Karthikeyan Addl.Govt.Pleader :ORDER
This Writ Petition has been filed by the petitioner for issuance of a Writ of Mandamus, directing the respondent to grant permission and protection for Arulmigu Sree Therukku Mariamman Kovil at Rayagiri Village, Sivagiri Taluk, Tirunelveli District on 05.10.2014 and for the "Aadal Paadal Dance" programme on the night of 05.10.2014.
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 festival in Arulmigu Sree Therukku Mariamman Kovil at Rayagiri Village, Sivagiri Taluk, Tirunelveli District in the Tamil Month of Puratasi 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 05.10.2014. In this regard the petitioner has sent a representation, dated 22.09.2014 to the respondent seeking permission to conduct the "Aadal Padal 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;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;.??
K.B.K.VASUKI,J.
gsr
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, this Writ Petition stands allowed and the respondent Police is directed to give necessary permission by imposing the above said conditions for conducting the Aadal Paadal Dance Programme on 05.10.2014 by considering the representation of the Petitioner, dated 29.09.2014. No costs.
30.09.2014 Index : Yes/No Internet : Yes/No gsr NOTE :I.T. ON 01.10.2014 To The Inspector of Police, Sivagiri Police Station, Tirunelveli District.
W.P(MD)No.16472 of 2014