Madras High Court
P.Dhanapal vs The Superintendent Of Police on 11 May, 2022
Author: M.Dhandapani
Bench: M.Dhandapani
W.P(MD).No.9671 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.9671 of 2022
P.Dhanapal ... Petitioner
Vs.
1.The Superintendent of Police,
Pudukkottai District.
2.The Deputy Superintendent of Police,
Keeranur, Pudukkottai District.
3.The Sub Inspector of Police,
Mandaiyur Police Station,
Keeranur, Pudukkottai 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' program dance program at
about 7.00 pm., on 17.05.2022 in pursuance to the festival of 'Arulmighu Sri
Sanjeevirayar Swamy Thirukovil' situated in Peedampatti Village, Kulathur
Taluk, Pudukkotai District on considering the petitioner's representation dated
09.05.2022.
For Petitioner : Mr.C.Susikumar
For Respondents : Mr.R.Sureshkumar
Government Advocate (Crl.side)
https://www.mhc.tn.gov.in/judis
1/4
W.P(MD).No.9671 of 2022
ORDER
The prayer in this writ petition is to direct the respondents to grant permission and give police protection to conduct the 'Adal Padal' dance program at about 7.00 pm., on 17.05.2022 in pursuance to the festival of 'Arulmighu Sri Sanjeevirayar Swamy Thirukovil' situated in Peedampatti Village, Kulathur Taluk, Pudukkotai District on 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:
https://www.mhc.tn.gov.in/judis 2/4 W.P(MD).No.9671 of 2022 “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 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 third 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 festival followed by cultural programs including the dance program (Adal Padal) on 17.05.2022 between 08.00 p.m., and 11.00 p.m., at 'Arulmighu Sri Sanjeevirayar Swamy Thirukovil' situated in Peedampatti Village, Kulathur Taluk, Pudukkotai 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.9671 of 2022 M.DHANDAPANI, J.
rmk To
1.The Superintendent of Police, Pudukkottai District.
2.The Deputy Superintendent of Police, Keeranur, Pudukkottai District.
3.The Sub Inspector of Police, Mandaiyur Police Station, Keeranur, Pudukkottai District.
4.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
W.P (MD).No.9671 of 2022
11.05.2022 https://www.mhc.tn.gov.in/judis 4/4