Madras High Court
V.Mathan vs The Superintendent Of Police on 11 May, 2022
Author: M.Dhandapani
Bench: M.Dhandapani
W.P(MD).No.9635 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 11.05.2022
CORAM
THE HONOURABLE MR. JUSTICE M.DHANDAPANI
W.P (MD).No.9635 of 2022
V.Mathan ... Petitioner
Vs.
1.The Superintendent of Police,
Thanjavur District.
2.The Inspector of Police,
Peravurani Police Station,
Thanjavur District. ....Respondents
Prayer:Petition filed under Article 226 of the Constitution of India praying to
issue a writ of mandamus, directing the respondents to grant permission and
give police protection to conduct the adal padal dance program at about
07.00pm., to 12.00am., on 15.05.2022 in pursuance to the festival of 'Arulmigu
Sri Niraiarul Pillayar Alayam' situated in Munammakkadu Village, Peravurani
Taluk, Thanjavur District by considering the petitioner's representation dated
09.05.2022.
For Petitioner : Mr.R.Karikalan
For Respondents : Mr.K.Sanjai Gandhi
Government Advocate (Crl.side)
ORDER
The prayer in this writ petition is to direct the respondents to grant https://www.mhc.tn.gov.in/judis 1/4 W.P(MD).No.9635 of 2022 permission and give police protection to conduct the adal padal dance program at about 07.00pm., to 12.00am., on 15.05.2022 in pursuance to the festival of 'Arulmigu Sri Niraiarul Pillayar Alayam' situated in Munammakkadu Village, Peravurani Taluk, Thanjavur District by considering the petitioner's representation dated 09.05.2022.
2. Heard the learned counsel for the petitioner as well as the learned Government Advocate (Crl.side) appearing on behalf of the respondents.
3. In an identical matter, a Division Bench of this Court in an order passed in W.P.(MD) No.8975 of 2017 dated 10.05.2017 [M.Sakthi Vs. State rep. by the Inspector of Police, Odapatti Police Station, Odapatti, Theni District], had granted permission to the petitioner therein to conduct cultural programme on certain conditions. In view of the above decision rendered by the Hon'ble Division Bench of this Court, this Court is inclined to extend the very same relief to the petitioner. Accordingly this Writ petition is disposed of with 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.
https://www.mhc.tn.gov.in/judis 2/4 W.P(MD).No.9635 of 2022
c)The aadal padal Program shall be restricted between 08.00 pm., and 11.00 p.m.
d)If there is any violation of the above 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) the second respondent is directed to strictly adhere to the Standard Operating Procedure adopted by the Government of Tamil Nadu and grant permission to the writ petitioner to conduct the "Vaigasi Thiruvizha" festival followed by cultural programs including the dance program (Adal Padal) on 15.05.2022 between 08.00 p.m., and 11.00 p.m., at ''Arulmigu Sri Niraiarul Pillayar Alayam' situated in Munammakkadu Village, Peravurani Taluk, Thanjavur District, subject to the aforesaid conditions. There shall be no order as to costs.
11.05.2022 Internet : Yes Index : Yes/No rmk https://www.mhc.tn.gov.in/judis 3/4 W.P(MD).No.9635 of 2022 M.DHANDAPANI, J.
rmk To
1.The Superintendent of Police, Thanjavur District.
2.The Inspector of Police, Peravurani Police Station, Thanjavur District.
3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
W.P (MD).No.9635 of 202211.05.2022 https://www.mhc.tn.gov.in/judis 4/4