Madras High Court
A.Muthuramalingam vs The Inspector Of Police on 7 September, 2015
Author: R.Mala
Bench: R.Mala
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 07.09.2015
CORAM
THE HONOURABLE Ms.JUSTICE R.MALA
W.P.(MD)No.16169 of 2015
A.Muthuramalingam ... Petitioner
Vs.
The Inspector of Police,
Keeramangalam Police Station,
Pudukkottai District. ... Respondent
Prayer
Writ Petition is filed under Article 226 of the Constitution of India
praying for the issuance of a Writ of Mandamus directing the respondent to
grant permission and protection to the Aadal Padal Programme in the Temple
festival of the Muthaiyanar Temple situate at Perialur Village, Aranthangi
Taluk, Pudukkottai District on 16.9.2015 by considering petitioner's
representation dated 25.8.2015.
!For Petitioner : Mr.K.Baalasundharam
For Respondent : Mr.D.Muruganantham
Additional Government Pleader.
:ORDER
This Writ Petition has been filed seeking for the issuance of a Writ of Mandamus, directing the respondent to grant permission and protection to the Aadal Padal Programme in the Temple festival of the Muthaiyanar Temple situate at Perialur Village, Aranthangi Taluk, Pudukkottai District on 16.9.2015 by considering petitioner's representation dated 25.8.2015.
2.Heard the learned counsel appearing for the petitioner and the learned Additional Government Pleader appearing for the respondent.
3.The learned counsel for the petitioner would submit that the villagers jointly decided to conduct the said Temple festival, with ?Aadalum Paadalum?" on 16.9.2015. In this connection, a representation was given to the respondent police, with a request to grant permission to conduct the programme on the above said date, however, the respondent Police has not considered the request of the petitioner and hence, the petitioner is before this Court with this Writ Petition. The learned counsel for the petitioner further submitted that as the said festival is celebrated in a peaceful manner by the villagers, there will be no untoward incident by the people of the village.
4.The learned Additional Government Pleader appearing for the respondent, on instructions, would submit that the permission sought for by the petitioner may be granted with stringent conditions for maintaining law and order and also to avoid any untoward incident during performance of such programme.
5.Having considered the facts and circumstances and the submissions made by the learned counsel for the petitioner and the learned Additional Government Pleader appearing for the respondent, this Court is of the view that necessary permission shall be granted to the petitioner and his Villagers to conduct ?Aadalum Paadalum?" on 16.9.2015 in connection with the above said festival.
6. Accordingly, the Writ Petition is disposed of with the following directions:
(a)The ??Aadalum Paadalum?" in connection with Muthaiyanar Temple situate at Perialur Village, Aranthangi Taluk, Pudukkottai District be held on 16.9.2015 between 7.00 p.m and 10.30 p.m.
(b) There should not be any kind of obscene dance or vulgar dialogues during the performance, by anyone of the participants;
(c)Double meaning songs should not be played so as to spoil the minds of students and the youth
(d)No dance or songs, touching upon any political party or religion, community or case be played;
(e)No flex boards in support of any political party or religious leader be erected.
(f)The function should not affect either religious or communal harmony and shall be conducted without any discrimination based on case.
(g)If there is any violation of any one of the conditions imposed, the concerned Police Officer is at liberty to take necessary action, as per law and stop such performance; and
(h)Similarly, the Police is empowered to stop the dance programme, if it exceeds beyond the permitted time.
(i)the participants of the programme shall not intake any kind of toxic substance or liquor during the programme;
(j)If there is any untoward incident took place, the village people and the organizers of the programme be made responsible for the same;
(k)The respondent concerned is directed to issue necessary permission, incorporating the above conditions.
No costs.
To
1.The Inspector of Police, Keeramangalam Police Station, Pudukkottai District.
2.Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai..