Madras High Court
A.Sivanesan vs The Superintendent Of Police on 12 September, 2014
Author: T.S.Sivagnanam
Bench: T.S.Sivagnanam
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED : 12.09.2014 CORAM THE HONOURABLE MR.JUSTICE T.S.SIVAGNANAM W.P.(MD)No.15170 of 2014 A.Sivanesan ... Petitioner Vs. 1.The Superintendent of Police, Tuticorin District, Tuticorin. 2.The Deputy Superintendent of Police, Santhankulam, Tuticorin District. 3.The Inspector of Police, Meignanapuram Police Station, Tuticorin District. ... Respondents Petition filed under Article 226 of the Constitution of India praying for the issuance of a Writ of Mandamus directing the respondents to give appropriate permission for performing various events such as Musical Katcheri, Adal Padal (Dance Program), Parathanatiyam, Children Program etc. from 28.9.2014 to 1.10.2014 more particularly Adal Padal on 1.10.2014 during the celeberation of Kodai festival of Arulmigu Mutharamman temple at Semankulam Village, Meignanpuram Via, Tuticorin District. !For Petitioner ... Mr.S.Palanivelayutham ^&For Respondents ... Mr.V.Pandi, Government Advocate :ORDER
The writ petition has been filed seeking for a direction to the respondents to grant permission to the petitioner to conduct various cultural events from 28.09.2014 to 01.10.2014, more particularly, Aadal Paadal Programme on 01.10.2014 as part of the Kodai festival of Arulmigu Mutharamman temple at Semankulam Village, Meignanpuram Via, Tuticorin District.
2.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 for the respondents.
4.In the affidavit it has been stated that the petitioner is the resident of Semankulam Village, Meignanapuram Via., Tuticorin District and that the villagers have decided to conduct various cultural events from 28.09.2014 to 01.10.2014, more particularly, Aadal Paadal Programme on 01.10.2014 as part of the Kodai festival of Arulmigu Mutharamman temple at Semankulam Village, Meignanpuram Via, Tuticorin District, and hence, the petitioner approached the third respondent seeking permission to conduct the ?Aadal Paadal? programme, but the third respondent has not yet granted permission. Hence, the present writ petition has been filed.
5.Today when the matter is taken up for hearing, the learned Government Advocate submitted that on an earlier occasion, this Court, by accepting the submission of the learned Government Advocate, imposed 23 conditions to conduct Adal Padal programme in W.P.(MD).No.3528 of 2014, and if the same conditions are imposed the respondents will consider the request 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[ 10.00 kzp 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 ngrpnah> ghonah 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; 12 kzp neuj;jpw;F Kd;g[ bjhptpf;f ntz;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;fntz;Lk;.
11.Mly;> ghly; fiy epfH;r;rpapy; 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;rp f;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;fntz;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;fspy; rpyh;> xU Fwpg;gpl;l jiytiunah> rhjp> 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;.?
6.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.
7.In view of the above, the respondent Police is directed to give necessary permission by imposing the above said conditions for conducting the festival. Further, this Court directs the respondent police to pass necessary orders on receipt of the representation, incorporating the conditions as enumerated above.
8.The writ petition is disposed of with the above directions. No costs.
Index :Yes/No 12.09.2014 Internet :Yes/No KM
Note to the Registry: Issue order copy today (12.09.2014).
To
1.The Superintendent of Police, Tuticorin District, Tuticorin.
2.The Deputy Superintendent of Police, Santhankulam, Tuticorin District.
3.The Inspector of Police, Meignanapuram Police Station, Tuticorin District.
T.S.SIVAGNANAM,J.
KM W.P.(MD)No.15170 of 2014 12.09.2014