Madras High Court
V.Selvashankar vs The Superintendent Of Police on 14 August, 2014
Author: T.S.Sivagnanam
Bench: T.S.Sivagnanam
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED : 14.08.2014 CORAM THE HONOURABLE MR.JUSTICE T.S.SIVAGNANAM W.P(MD)No.13425 of 2014 V.Selvashankar ... Petitioner Vs. 1.The Superintendent of Police, O/o.Superintendent of Police, Trichy District. 2.The Sub-Inspector of Police, Valanadu Police Station, Marungapuri Taluk, Trichy 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 to perform cultural dance programme ?Aadal Padal? on 17.08.2014 in the name of ?Sri Poorna Pushkala Sametha Sastha (Ayyanar) Jernotharana Alaya Astabanthana Maha? temple Kumbavisaga festival at Sokkampatti, Ayyan Purvai Village, Marungapuri Taluk, Trichy District and pas such further or other orders. !For Petitioner : Mr.A.S.Gopala Manikandan ^For Respondents : Mr.N.S.Karthikeyan, Additional Government Pleader. :ORDER
This Writ Petition has been filed by the petitioner for issuance of a Writ of Mandamus, directing the respondents to grant permission to perform cultural dance programme ?Aadal Padal? scheduled to be held on 17.08.2014 at night in connection with ?Sri Poorna Pushkala Sametha Sastha (Ayyanar) Jernotharana Alaya Astabanthana Maha Temple Festival? at Sokkampatti, Ayyan Purvai Village, Marungapuri Taluk, Trichy District.
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 in this year, the villagers are going to celebrate ?Sri Poorna Pushkala Sametha Sastha (Ayyanar) Jernotharana Alaya Astabanthana Maha Temple Festival? at Sokkampatti, Ayyan Purvai Village, Marungapuri Taluk, Trichy District on 17.08.2014 and devotees from various parts of the State used to visit the temple and offer their prayers. In this regard the petitioner has sent a representation, dated 11.08.2014 to the second respondent police seeking permission to conduct the 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 second respondent will consider the application of the petitioner. The conditions imposed by this Court on an earlier writ petition are as follows:
?1.Mly; ghly; fiy epfH;r;rp khiy 06.30 kzp Kjy; ,ut[ 10.00kzp tiu kl;Lk; elj;jg;glntz;Lk;.
2.Mly; ghly; epfH;r;rpapy; fye;J bfhs;Sk; cWg;gpdh;fs; Mghrkhf cilfs;
mzpaf;flhJ. nkYk; mth;fs; mehfhpfkhf eldk; Mlf;TlhJ.
3.Mly; ghly; fiy epfH;r;rp bghJthd epfH;r;rpahf ,Uf;fntz;Lk;.
4.Mly; ghly; epfH;r;rpapy; xU Fwpg;gpl;l jiyth; kjk; kw;Wk; rhjpia gw;wp ,fH;e;J ngrnth ghlnth my;yJ Mlnth TlhJ.
5.nkw;go epfH;r;rp elj;Jtjw;F 10 ngh; bfhz;l tpHhf;FKtpdh; epakpf;fg;gl;L mth;fisg; gw;wpa bgah;> Kfthp kw;Wk; bry;nghd; ek;gh; Mfpa tpguq;fis cs;Sh; fhty; epiya mjpfhhpaplk; Mly; ghly; fiy epfH;r;rp elg;gjw;F Rkhh; 12 kzp neuj;jpw;F Kd;g[ bfhLf;fg;gl ntz;Lk;.
6.kDjhuh; kw;Wk; tpHhf;FKtpdh; nkw;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; 12kzp neuj;jpw;F Kd;g[ bjhptpf;fntz;Lk;.
7.Mly;> ghly; fiy epfH;r;rpia elj;Jk; fiyf;FG kw;Wk; mjpy; fye;J tpguq;fis cs;Sh; fhty; epiya mjpfhhpaplk;> Mly; ghly; fiy epfH;r;rp elg;gjw;F Rkhh; 12 kzp neuj;jpw;F Kd;g[ bfhLf;f ntz;Lk;.
8.nkw;go fiy epfH;r;rp eilbgWtjw;F nkil mikf;fg;gl;lhy; mk;nkilapd; 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 neuj;jpw;F Kd;g[ bfhLf;f ntz;Lk;.
9.Mly;> ghly; fiy epfH;r;rpf;F njitahd 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 neuj;jpw;F Kd;g[ bfhLf;f ntz;Lk;.
10.nkw;go fiy epfH;r;rp elj;jg;gLk; ,lk; Fwpj;J> rk;ke;jg;gl;l muR Jiwapdhplnkh my;yJ mjd; chpikahshplnkh 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 neuj;jpw;F Kd;g[ bfhLf;f ntz;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; glntz;Lk;.
12.nkw;go fiy epfH;r;rpf;F tUk; bghJkf;fspd; thfdq;fs; epWj;Jtjw;F (Parking Place) jFe;j ,l xJf;fPL bra;J mJ gw;wp mwptpg;g[ bra;ag;gl;oUf;f ntz;Lk;.
13.Mly;> ghly; fiy epfH;r;rp ,utpy; eilbgw;why; nghjpast[ xsp trjp bra;ag; gl;oUf;fntz;Lk;.
14.nkw;go fiy epfH;r;rp cs;suq;fpy; eilbgw;why;> mt;tuq;fpw;F mtru tHp ,uz;L fz;og;ghf mikf;fg;g;l;oUf;f ntz;Lk;.
15.bgz;fs;> FHe;ijfs; Mfpnahh;fSf;F jdpapUf;ifnah my;yJ gFjpnah ,l xJf;fPL bra;J> mJ gw;wp mwptpf;fg;gl;oUf;f ntz;Lk;.
16.bghJkf;fSf;F njitahd FoePh; fHptiw trjpfs; fz;og;ghf bra;ag;gl;L ,Uf;f ntz;Lk;.
17.fhty;Jiwapdh; ghJfhg;g[ tHq;FtJ bjhlh;ghf> vj;jidf; fhtyh;fs; gzpf;F njitbad 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 ntz;Lk;.
18.Mly;> ghly; epfH;r;rpapd; nghJ bghJkf;fspd; rpyh;> xU Fwpg;gpl;l jiytiunah> rhj>p kjk; gw;wp> fiyf;FGtpdiu ghlr; brhy;tijnah> ghlhky; ,Uf;f ntz;Lk; vdr; brhy;tijnah ftdpj;J> mth;fs; mr;braypy; <Lglhky; ,Ug;gij kDjhuUk;> tpHhf;FGtpdUk; cWjp bra;antz;Lk;.
19.nkw;fz;l epge;jidfis kPWk; gl;rj;jpy; rk;ke;jg;gl;l fhty; epiya bghWg;g[ mjpfhhp rl;lg;go eltof;if nkw;bfhz;L Mly;> ghly; fiy epfH;r;rpia clnd epWj;j ntz;Lk;.
20.Mly;> ghly; fiy epfH;r;rp bjhlh;ghd epfH;t[fs; midj;ija[k; tPonah Kyk; gjpt[ bra;ag;gl;L mjd; efy; xd;wpid cs;Sh; fhty; epiya bghWg;g[ mjpfhhpaplk; xg;gilf;f ntz;Lk;.
21.nkw;Twpa epge;jidfspy; VnjDk; kPwy;fs; ,Ug;gpd; rk;ke;jg;gl;lth;fs; kPJ chpa rl;lg;goahd eltof;if nkw;bfhs;sg;gLk;.
22.nkw;go Mly;> ghly; fiy epfH;r;rpapy; VnjDk; gpur;rid Vw;gl;lhy; kDjhuh; kw;Wk; tpHhf;FGtpdnu KGg; bghWg;ngw;f ntz;Lk;.
23.bghJ mikjp fUjp jtph;f;f Koahj R{H;epiyapy; fhty;Jiwapduhy; nkw;go Mly;> ghly; fiy epfH;r;rpia epWj;jr; brhy;Yk; nghJ kDjhuh; kw;Wk; tpHhf;FGtpdh; Mly;> ghly; epfH;r;rpia clnd uj;J bra;J epWj;j ntz;Lk;.?
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, the second respondent police is directed to give necessary permission by imposing the above said conditions for conducting the Aadal Paadal Programme on 17.08.2014. Further, this Court directs the second respondent police to pass necessary orders on receipt of the representation incorporating the conditions as enumerated above.
9.The writ petition is disposed of with the above directions. No costs.
Index : Yes/No 14.08.2014 Internet : Yes/No smn
Note to Office:- Issue order copy on today i.e., on 14.08.2014.
To
1.The Superintendent of Police, O/o.Superintendent of Police, Trichy District.
2.The Sub-Inspector of Police, Valanadu Police Station, Marungapuri Taluk, Trichy District.
T.S.SIVAGNANAM, J.
smn ORDER MADE IN W.P(MD)No.13425 of 2014 14.08.2014