Madras High Court
D.Venugopal vs The Deputy Superintendent Of Police on 18 May, 2022
Author: T.V.Thamilselvi
Bench: T.V.Thamilselvi
W.P(MD). No. 9857 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED:18.05.2022
CORAM
THE HONOURABLE MRS. JUSTICE T.V.THAMILSELVI
W.P(MD). No. 9857 of 2022
D.Venugopal ... Petitioner
Vs
1.The Deputy Superintendent of Police,
Office of Deputy Superintendent of Police,
Palani,
Dindigul District.
2. The Inspector of Police,
Neikarapatti Police Station,
Neikarapatti,
Dindigul District. ... Respondents
PRAYER :- Writ Petition is filed under Article 226 of the Constitution
of India, praying this Court to issue a Writ of Mandamus, directing the
respondents to grant permission to perform the "Adal Padal" program on
01.06.2022 night at about 06.00 pm to 11.00 pm at Chinnakalayamputhur
Village, Arulmigu Sri Sorna Kaliamman Temple, Palani Taluk, Dindigul
District and to provide adequate police protection based on the
petitioner's representation, dated 10.05.2022.
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https://www.mhc.tn.gov.in/judis
W.P(MD). No. 9857 of 2022
For Petitioner : M/s.K.Sridhar
For Respondents : Mr.R.Meenakshi Sundaram
Additional Public Prosecutor
ORDER
This Writ Petition has been filed to issue a Writ of Mandamus, directing the respondents to grant permission to perform the "Adal Padal"
program on 01.06.2022 night at about 06.00 pm to 11.00 pm at Arulmigu Sri Sorna Kaliamman Temple, Chinnakalayamputhur Village, Palani Taluk, Dindigul District and to provide adequate police protection based on the petitioner's representation, dated 10.05.2022.
2.Heard the learned counsel's on either side.
3.The petitioner's request for conducting the cultural programme has not been acted upon by the respondent police, which prompted the petitioner to file the present writ petition.
4.In identical circumstances, this Court had been granting permission to conduct Adal Padal events and similar cultural events, to 2/6 https://www.mhc.tn.gov.in/judis W.P(MD). No. 9857 of 2022 various similarly placed petitioners. In the case of M.Sakthi Vs. State rep. by the Inspector of Police, Odapatti Police Station, Odapatti, Theni District passed in W.P.(MD) No.8975 of 2017 dated 10.05.2017, a Hon'ble Division Bench of this Court had granted such a permission, with certain conditions. This Court is of the view that if the same conditions imposed in M.Sakthi's case (supra) are imposed to the present writ petitioner, the ends of justice could be secured.
5. Accordingly, there shall be a direction to the respondent police herein to grant permission to the petitioner to conduct the cultural programme on 01.06.2022 at Arulmigu Sri Sorna Kaliamman Temple, Chinnakalayamputhur Village, Palani Taluk, Dindigul District between 8.00 a.m. and 11.00 p.m., subject to the following conditions:
'a)The event shall be conducted in an organised and peaceful manner without causing law and order problem.
b)There shall not be any obscene or vulgar scenes during the dance performance by any one of the participants or others.
c)The cultural Program shall be restricted between 8.00 a.m. and 11.00 p.m.
d)If there is any violation of the above 3/6 https://www.mhc.tn.gov.in/judis W.P(MD). No. 9857 of 2022 said conditions, the respondents or the duly authorised officer is entitled to take necessary action as per law and stop such performance.
e)In case if there is any discrepancy with regard to the date on which the program is to be conducted, it would be open to the respondent police to extend protection on some other day after giving due notice to the petitioner.
f) in case, there are rival applicants for the same function, it is open to the Inspector of Police/concerned police to hear their objections and take a decision in accordance with the order passed by this Court.'
g) All the participants shall wear masks and maintain social distancing as per the norms fixed by the Government owing to COVID-19 situation.
6.With the above directions, this Writ Petition disposed of. There shall be no order as to costs.
18.05.2022
Internet : Yes
Index : Yes/No
Speaking/Non Speaking order
lr
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https://www.mhc.tn.gov.in/judis W.P(MD). No. 9857 of 2022 Note:Issue Order copy on 27.05.2022
2. In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.
TO
1.The Deputy Superintendent of Police, Office of Deputy Superintendent of Police, Palani, Dindigul District.
2. The Inspector of Police, Neikarapatti Police Station, Neikarapatti, Dindigul District.
3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
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lr ORDER IN W.P(MD) No. 9857 of 2022 Date : 18.05.2022 6/6 https://www.mhc.tn.gov.in/judis