Madras High Court
Tamilselvan vs The Deputy Superintendent Of Police on 18 May, 2022
Author: T.V.Thamilselvi
Bench: T.V.Thamilselvi
W.P (MD).No.10007 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.10007 of 2022
Tamilselvan ... Petitioner
Vs.
1.The Deputy Superintendent of Police,
Thiruverambur,
Tiruchirappalli District.
2.The Inspector of Police,
Manikandam Police Station,
Tiruchirappalli District. ....Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India
praying to issue a writ of Mandamus, directing the respondents herein to grant
permission and to provide police protection to conduct the ''Aadalum
Paadalum'' dance programme on 25.05.2022 in pursuant to the ''Vaikashi
Thiruvizha'' of ''Sree Mariamman, Sree Bhagavathiamman and Sree Kaliamman
Kovil'', situated at Mattaparaipatti village, Manikandam, K.Kallikudi South,
Tiruchirappalli District by considering the petitioner's representation, dated,
15.05.2022.
For Petitioner : Mr.D.Ramesh Kumar
For Respondents : Mr.B.Nambi Selvan
Additional Public Prosecutor
https://www.mhc.tn.gov.in/judis
1/5
W.P (MD).No.10007 of 2022
ORDER
This Writ Petition has been filed to issue a Writ of Mandamus, directing the respondents herein to grant permission and to provide police protection to conduct the ''Aadalum Paadalum'' dance programme on 25.05.2022 in pursuant to the ''Vaikashi Thiruvizha'' of ''Sree Mariamman, Sree Bhagavathiamman and Sree Kaliamman Kovil'', situated at Mattaparaipatti village, Manikandam, K.Kallikudi South, Tiruchirappalli District by considering the petitioner's representation, dated, 15.05.2022.
2.Heard the learned counsel 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 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 https://www.mhc.tn.gov.in/judis 2/5 W.P (MD).No.10007 of 2022 that if the same conditions imposed in M.Sakthi's case (supra) are imposed to the present writ petitioners, the ends of justice could be secured.
5. Accordingly, there shall be a direction to the second respondent herein to grant permission to the petitioner to conduct the ''Aadal Paadal dance programme'' on 25.05.2022 at ''Sree Mariamman, Sree Bhagavathiamman and Sree Kaliamman Kovil'' at Mattaparaipatti village, Manikandam, K.Kallikudi South, Tiruchirappalli 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 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 https://www.mhc.tn.gov.in/judis 3/5 W.P (MD).No.10007 of 2022 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 is disposed of. There shall be no order as to costs.
18.05.2022
gbg
Internet : Yes
Index : Yes/No
Note: Issue Order Copy on 23.05.2022.
To
1.The Deputy Superintendent of Police, Thiruverambur, Tiruchirappalli District.
2.The Inspector of Police, Manikandam Police Station, Tiruchirappalli District.
https://www.mhc.tn.gov.in/judis 4/5 W.P (MD).No.10007 of 2022 T.V.THAMILSELVI, J gbg W.P (MD).No.10007 of 2022 18.05.2022 https://www.mhc.tn.gov.in/judis 5/5