Madras High Court
Senthilkumar vs The Sub Inspector Of Police on 10 August, 2016
Author: S.Vimala
Bench: S.Vimala
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 10.08.2016
CORAM
THE HON'BLE DR.JUSTICE S.VIMALA
W.P(MD)No.14574 of 2016
Senthilkumar ... Petitioner
-vs-
The Sub Inspector of Police,
Valanadu Police Station,
Trichy District ... Respondent
Prayer: Writ Petition is filed under Article 226 of the Constitution of India
for issuance of a writ of Mandamus, directing the respondent to grant
permission and protection to conduct Dance Programme (Kuravan Kurathi Attam)
from Minikur to Kovilpatti and Ritham boys cultural programme on 15.08.2016
at 06.00 p.m. onwards in the eve of 8th year Mandagapadi celebration to Arul
Migu Sri Mahaliamman Kovil situated at Kovilpatti, Marungapuri Taluk,
Trichy District, in pursuant to the petition dated 07.08.2016.
!For Petitioner : M/s.C.Bharathi
For Respondent : Mr.D.Muruganandham
Addl. Govt. Pleader
:O R D E R
The writ petition has been filed for issuance of a Writ of Mandamus, directing the respondent to grant permission and protection to conduct Dance Programme (Kuravan Kurathi Attam) from Minikur to Kovilpatti and Ritham boys cultural programme on 15.08.2016 at 06.00 p.m. onwards in the eve of 8th year Mandagapadi celebration to Arul Migu Sri Mahaliamman Kovil situated at Kovilpatti, Marungapuri Taluk, Trichy District, in pursuant to the petition dated 07.08.2016.
2.Mr.D.Muruganandham, learned Additional Government Pleader, takes notice for the respondents. By consent, the writ petition itself is taken up for final disposal.
3.Heard the learned counsel appearing for the petitioner and the learned Additional Government Pleader appearing for the respondents.
4.The learned counsel appearing for the petitioner would submit that the programme is being conducted by the villagers regularly in order to promote harmony during the above said festival period; 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 festival is celebrated in a peaceful manner by the villagers, there will be no untoward incident on account of this celebration.
5.The learned Additional Government Pleader appearing for the respondents, 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 programme.
6.Accordingly, in view of the submission made by the learned Additional Government Pleader, the Writ Petition is disposed of with the direction to respondent police to accord permission to the petitioner to conduct the Dance Programme (Kuravan Kurathi Attam) from Minikur to Kovilpatti and Ritham boys cultural programme in the eve of 8th year Mandagapadi celebration to Arul Migu Sri Mahaliamman Kovil situated at Kovilpatti, Marungapuri Taluk, Trichy District, scheduled on 15.08.2016 between 07.00 p.m., and 10.30 p.m., by incorporating the following conditions:
(a) Obscene dance / songs / vulgar dialogues should be avoided during the programme;
(b) Songs conveying obscene double meaning should not be played in order to avoid awkwardness;
(c) No dance or songs, touching upon the conduct of any political party or community or caste be played;
(d) No flex boards in support of any political party or religious leader be erected;
(e) The programme shall be conducted without showing any discrimination based on caste / community etc., and it shall be ensured that it is towards promoting communal harmony;
(f) the participants of the programme shall not intake any kind of intoxicating substance or liquor during the programme;
(g) In respect of untoward incident occurring, the organizers of the programme be responsible for the same;
(h) If there is any violation of any 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 The Sub Inspector of Police, Valanadu Police Station, Trichy District.