Madras High Court
D.Ramesh vs The Superintendent Of Police on 4 May, 2023
Author: M.Dhandapani
Bench: M.Dhandapani, R.Vijayakumar
W.P(MD)No.11309 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 04.05.2023
CORAM:
THE HONOURABLE MR.JUSTICE M.DHANDAPANI
AND
THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR
W.P(MD)No.11309 of 2023
D.Ramesh ... Petitioner
Vs.
1.The Superintendent of Police,
Thanjavur District,
Thanjavur.
2.The Sub-Inspector of Police,
Vallam Police Station,
Vallam, Thanjavur District. ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India, praying this Court to issue a Writ of Mandamus directing the
respondents to give permission to the petitioner to organize dance
program (Adal & Padal) on 05.05.2023 from 07.00 p.m. to 10.00 p.m. at
Vakuyarnadu Arulmigu Sri Tholappa Ayyanar and Muthu Mariamman
Temple, Marungulam Village, Thanjavur Taluk with light and sound by
considering the petitioner's representation dated 01.05.2023.
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W.P(MD)No.11309 of 2023
For Petitioner : Mr.K.Sridhar
For Respondents : Mr.N.Satheeshkumar
Additional Government Pleader
ORDER
(Order of the Court was made by M.DHANDAPANI,J) Mr.N.Satheeshkumar, learned Additional Government Pleader, takes notice on behalf of the respondents.
2. With the consent of both sides, this writ petition is taken up for final hearing at the admission stage itself.
3. Prayer in this writ petition reads as follows:
"For the reasons stated in accompanying Affidavit, it is most respectfully prayed that this Hon'ble Court to issue a writ of Mandamus or any other writ or Order or direction in the nature of writ directing the respondents to give permission to the petitioner to organize dance program (Adal & Padal) on 05.05.2023 from 07.00 p.m. to 10.00 p.m. at Vakuyarnadu Arulmigu Sri Tholappa Ayyanar and Muthu 2/6 https://www.mhc.tn.gov.in/judis W.P(MD)No.11309 of 2023 Mariamman Temple, Marungulam Village, Thanjavur Taluk with light and sound by considering the petitioner's representation dated 01.05.2023 and pass any order or orders as this Hon'ble Court may deem fit and proper in the circumstances of the case and thus render justice."
4. There will be a direction to the respondents to consider the representation of the petitioner dated 01.05.2023 well in advance and grant permission to conduct the festival followed by cultural programs including the dance program (Adal Padal) on 05.05.2023 between 7.00 p.m., and 10.00 p.m., at "Vakuyarnadu Arulmigu Sri Tholappa Ayyanar and Muthu Mariamman Temple, Marungulam Village, Thanjavur Taluk”, subject to the following conditions :-
a) The event shall be conducted in an organized 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 7.00 pm., and 10.00 p.m.;3/6
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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; and
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.
5. The writ petition is disposed of with the above directions.
No costs.
[M.D.I., J.] [R.V., J.]
04.05.2023
Index:Yes/No
Internet:Yes/No
NCC:Yes/No
abr / krk
Note : Issue Order copy on 04.05.2023 4/6 https://www.mhc.tn.gov.in/judis W.P(MD)No.11309 of 2023 To
1.The Superintendent of Police, Thanjavur District, Thanjavur.
2.The Sub-Inspector of Police, Vallam Police Station, Vallam, Thanjavur District.
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AND R.VIJAYAKUMAR, J.
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