Madras High Court
R.Kannan vs The Inspector Of Police on 12 December, 2017
Author: S.S.Sundar
Bench: S.S.Sundar
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 12.12.2017
CORAM
THE HON'BLE MR.JUSTICE S.S.SUNDAR
W.P.(MD) No.22752 of 2017
R.Kannan ... Petitioner
-Vs-
The Inspector of Police,
Sindhupatti Police Station,
Madurai. ... Respondent
Prayer: Writ Petition filed under Article 226 of the Constitution of India,
to issue a Writ of Mandamus, directing the respondent to grant permission and
protection for Sri Arulmigu KAALI AMMAN KOVIL Temple Festival at South
Street, Kattadevanpatti Post, Usilampatti Taluk and Madurai District on
26.12.2017 for the ?Aadal Padal Dance? Programme on the basis of the
representation given by the petitioner, dated 05.12.2017.
!For Petitioner : Mr.R.Amarnath
For Respondent : Mr.R.Karthikeyan
Additional Government Pleader.
:ORDER
This Writ petition is filed for issuing a Writ of Mandamus, directing the respondent to grant permission and protection to perform ?Adal Padal? Dance Programme on 26.12.2017 in the eve of ?Sri Arulmigu KAALI AMMAN KOVIL? Temple Festival, at South Street, Kattadevanpatti Post, Usilampatti Taluk and Madurai District, pursuant to the representation, dated 05.12.2017.
2. Heard the learned counsel appearing for the petitioner and the learned Additional Government Pleader appearing for the respondent.
3. The learned counsel for the petitioner submitted that the villagers jointly decided to conduct ?Adal Padal? Dance programme on 26.12.2017 in connection with a festival in ?Sri Arulmigu KAALI AMMAN KOVIL? Temple Festival, at South Street, Kattadevanpatti Post, Usilampatti Taluk and Madurai District. He further submitted that in this connection, a representation was given to the respondent on 05.12.2017, with a request to grant permission and protection to conduct the programme on the above said date. However, the respondent police has not yet considered the said representation and hence, the petitioner is before this Court with this Writ Petition.
4. The learned Additional Government Pleader appearing for the respondent submitted that this Court may grant permission for ?Adal Padal? Dance programme subject to stringent conditions.
5. Considering the facts and circumstances of the case, the Writ Petition is disposed of with the following directions:
The respondent/The Inspector of Police, Sindhupatti Police Station, Madurai, is directed to consider the representation of the petitioner, dated 05.12.2017 and to give permission and to provide police protection for ?Adal Padal? Dance programme in connection with a festival in ?Sri Arulmigu KAALI AMMAN KOVIL? Temple Festival, at South Street, Kattadevanpatti Post, Usilampatti Taluk and Madurai District, scheduled to be held on 26.12.2017, subject to the following conditions;
(a) the ?Adal Padal? Dance programme in connection with the a festival in ?Sri Arulmigu KAALI AMMAN KOVIL? Temple Festival, at South Street, Kattadevanpatti Post, Usilampatti Taluk and Madurai District, scheduled to be held on 26.12.2017 should be completed before 10.30 p.m., or as may be permitted by the respondent police.
(b) there should not be any kind of obscene dance or vulgar dialogues during the performance, by any one of the participants;
(c) double meaning songs should not be played so as to spoil the minds of students and the youth;
(d) no dance or songs, touching upon any political party or religion, community or caste be played;
(e) no flex boards in support of any political party or religious leader be erected;
(f) the function should not affect either religious or communal harmony and shall be conducted without any discrimination based on caste;
(g) 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;
(h) similarly, the Police is empowered to stop the programme, if it exceeds beyond the permitted time;
(i) the participants of the programme shall not intake any kind of in- toxic substance or liquor during the programme; and
(j) if any untoward incident takes place, the organizers of the programme be made responsible for the same.
6. It is open to respondent police to put any further restrictions or to impose any conditions purely in the interest of preserving public order and tranquillity. There can be a total ban for putting up any Flex Boards representing any community. No costs.
To The Inspector of Police, Sindhupatti Police Station, Madurai.
.