Madras High Court
Govindharaj vs The Superintendent Of Police on 29 December, 2016
Author: R.Mahadevan
Bench: R.Mahadevan
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 29.12.2016
CORAM
THE HON'BLE MR.JUSTICE R.MAHADEVAN
W.P(MD) No.25083 of 2016
Govindharaj .. Petitioner
Vs.
1.The Superintendent of Police,
Madurai District, Madurai.
2.The Inspector of Police,
Alanganallur Police Station,
Alanganallur,
Madurai District. .. Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of
India for the issuance of Writ of Mandamus, directing the respondents to
grant permission with necessary police protection for conducting Kabadi Match
which is scheduled to be held on 20.1.2017 and 21.01.2017 in Kaliamman Kovil
Playground, Alanganallur Village, Vadipatti Taluk, Madurai, Madurai District.
!For Petitioner : Mr.D.Rathinavelpandian
For Respondent : Mr.K.P.Krishna Doss
Government Advocate
:ORDER
The writ petition has been filed for issuance of a Writ of Mandamus, directing the respondent to grant permission with necessary police protection for conducting Kabadi Match, scheduled to be held on 20.1.2017 and 21.01.2017 in Kaliamman Kovil Playground, Alanganallur Village, Vadipatti Taluk, Madurai, Madurai District.
2. Mr.K.P.Krishna Doss, learned Government Advocate, takes notice for the respondent. By consent, the writ petition itself is taken up for final disposal.
3. Heard the learned counsel appearing for the petitioner and the learned Government Advocate appearing for the respondent.
4. The learned counsel appearing for the petitioner would submit that the Kabadi Tournament is being conducted by the villagers regularly in order to promote harmony among public; that a representation was given to the respondent, but, however, the same was not considered by the respondent so far and hence, the petitioner is before this Court with this writ petition. The learned counsel appearing for the petitioner would further submit that as the aforesaid tournament is conducted in a peaceful manner by the villagers, there will be no untoward incident on account of this tournament.
5. The learned Government Advocate appearing for the respondent, on instructions, would submit that the permission sought for by the petitioner may be granted with appropriate and stringent conditions for maintaining law and order and also to avoid any untoward incident during performance of such tournament.
6. Accordingly, in view of the submission made by the learned Government Advocate, the Writ Petition is disposed of with a direction to the respondent police to accord permission to the petitioner to conduct Kabadi Tournament at Kaliamman Kovil Playground, Alanganallur Village, Vadipatti Taluk, Madurai, Madurai District, based on the petitioner's representation to the respondent, dated 20.12.2016, scheduled to be held on 20.01.2017 at about 7.00 p.m. to 21.01.2017 at about 7.00 a.m. at by duly incorporating the following conditions:
i) The petitioner and other participants shall not shout / raise any slogan implicating / demoralizing any party or party leader, any caste, community or creed;
ii) The Referee must be a professionally competent person to be nominated / appointed from the District Kabadi Association;
iii) The petitioner shall ensure that no untoward incident is caused thereby disturbing the public peace and tranquility.
iv) The petitioner shall ensure keeping of proper first aid arrangements, preferably keeping one or two doctors in the venue.
v)The participants of Kabadi tournament shall not wear any form of dress displaying offending slogans or picture of any communal/political leader which may cause disturbance.
vi) The petitioner will ensure that no flex board or hoardings depicting particular community or leader will be displayed.
(vii) No flex boards in support of any political party or religious leader be erected.
(viii) The participants of the tournament shall not intake any kind of intoxicating substance or liquor during the tournament;
(ix) In the event of any untoward incident, the organizers of the tournament will be made responsible for the same;
(x) 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. No costs.
To
1.The Superintendent of Police, Madurai District, Madurai.
2.The Inspector of Police,
Alanganallur Police Station,
Alanganallur,
Madurai District. .