Madras High Court
S.P.Periyaswamy vs The Superintendent Of Police on 14 May, 2015
Author: R.Subbiah
Bench: R.Subbiah
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 14.05.2015 CORAM THE HONOURABLE MR.JUSTICE R.SUBBIAH W.P.No.14683 of 2015 S.P.Periyaswamy ... Petitioner vs. 1.The Superintendent of Police, Namakkal District, Tamilnadu 2.The Inspector of Police, Paramathi Police Station, Paramathi, Namakkal District. ... Respondents Writ Petition filed under Article 226 of the Constitution of India, seeking for issuance of a Writ of mandamus, directing the 2nd respondent to grant permission to conduct cultural program on 19.05.2015 in the festival of Sri Arulmighu Bhagavathi Amman Temple situated at Sundakampalayam Village, Paramathi (P.O.), Paramathi- Velur Taluk, Namakkal district. For Petitioner : Mr.C.Mohan Raj For Respondents : Mr.R.Vijayakumar, Additional Government Pleader O R D E R
This writ petition has been filed under Article 226 of the Constitution of India, seeking an order in the nature of Writ of Mandamus, to direct the 2nd respondent to grant permission to conduct cultural program on 19.05.2015 in the festival of Sri Arulmighu Bhagavathi Amman Temple situated at Sundakampalayam Village, Paramathi (P.O.), Paramathi- Velur Taluk, Namakkal district.
2.Heard the learned counsel appearing for the petitioner and the learned Additional Government Pleader appearing for the respondents.
3.Learned counsel for the petitioner would submit that the petitioner is one of the Dharmakartha of the Sri Arulmighu Bhagavathi Amman Temple situated at Sundakampalayam Village, Paramathi (P.O.), Paramathi- Velur Taluk, Namakkal district and every year temple festival is being conducted by the villagers and this year also, the villagers jointly decided to conduct the village temple festival, with 'cultural programme' on 19.05.2015. In this connection, a representation was given on 06.05.2015 to the second respondent, with a request to grant permission to conduct Cultural Programme on 19.05.2015, however no order was passed by the second respondent on the said representation and hence the petitioner is before this Court with this writ petition. The learned counsel for the petitioner further submitted that as the temple festival is celebrated in a peaceful manner by the villagers, there will be no untoward incident by the people of the village.
4.Mr.R.Vijayakumar, learned Additional Government Pleader appearing for the respondents, on instructions, would submit that the permission sought for by the petitioner may be granted with stringent conditions for maintaining law and order and also to avoid any untoward incident during performance of such programme.
5.Having considered the facts and circumstances and the submissions made by the learned counsel for the petitioner and the learned Additional Government Pleader appearing for the respondents, this Court is of the view that necessary permission shall be granted to the petitioner and his villagers to conduct 'cultural programme' in connection with Sri Arulmighu Bhagavathhi Amman Temple festival on 19.05.2015 between 6.00 p.m. and 10.30 p.m., however, with the following conditions:-
(a) The petitioner has stated that he is one of the Dharmakartha of the Sri Arulmighu Bhagavathi Amman Temple situated at Sundakampalayam Village, Paramathi (P.O.), Paramathi- Velur Taluk, Namakkal district, however, the second respondent is directed to verify the said factum.
(b)The cultural programme in connection with Sri Arulmighy Bhagavathi Amman Temple Festival, be held on 19.05.2015 between 6.00 p.m. and 10.30 p.m.
(c)There should not be any kind of obscene dance or vulgar dialogues during the performance, by anyone of the participants;
(d)Double meaning songs should not be played so as to spoil the minds of students and youths.
(e)No dance or songs, touching upon any political party or religion or community or caste be played.
(f)No flex boards in support of any political party or communal leader be erected.
(g)The function should not affect either religious or communal harmony and shall be conducted without any discrimination based on caste.
(h)If there is any violation of any one of the conditions imposed, the police officer concerned is at liberty to take necessary action, as per law and stop such performance; and
(i)Similarly, the police is entitled to stop the dance programme, if it exceeds beyond the permitted time.
(j)The second respondent is directed to issue necessary permission, incorporating the above conditions.
Accordingly, the writ petition is disposed of. No order as to costs.
14.05.2015 Index:Yes/No. Mmi/mrp Note to Office: Issue order copy on ....
R.SUBBIAH, J.
To
1.The Superintendent of Police, Namakkal District, Tamilnadu
2.The Inspector of Police, Paramathi Police Station, Paramathi, Namakkal District.
W.P.14683 of 2015 14.05.2015