C.Bose vs The Superintendent Of Police on 18 July, 2014

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Madras High Court

C.Bose vs The Superintendent Of Police on 18 July, 2014

Bench: T.S.Sivagnanam

       

  

  

 
 
 BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

DATED : 18.07.2014

CORAM
THE HONOURABLE MR.JUSTICE T.S.SIVAGNANAM

W.P.(MD)No.11729 of 2014

C.Bose							... Petitioner

Vs.


1.The Superintendent of Police,
  Madurai,
  Madurai District.

2.The Inspector of Police,
  Chekkanoorani Police Station,
  Madurai District.			 ... Respondents

Prayer

Petition filed under Article 226 of the Constitution of India praying
for the issuance of a Writ of Mandamus directing the respondents 1 and 2  to
grant permission to conduct the Adal Padal Dance Programme on 18.07.2014 from
07.00 p.m to 12.00 p.m at Veerampantti Village, Chakkanoorani Taluk, Madurai
District in the event of the Aaadi festival to the Arulmigu Ochandammal
Peyarvilangiya Ponnangan Chinnasamy Kalangi Karuppasamy Kovil in pursuance of
petitioner's representation dated 17.07.2014.

!For Petitioner	...	Mr.V.Selva
^For Respondents	...	Mr.N.S.Karthikeyan
			Additional Government Pleader

:ORDER

The writ petition has been filed seeking for a direction to directing the respondents 1 and 2 to grant permission to conduct the Adal Padal Dance Programme on 18.07.2014 from 07.00 p.m to 12.00 p.m at Veerampantti Village, Chakkanoorani Taluk, Madurai District in the event of the Aaadi festival to the Arulmigu Ochandammal Peyarvilangiya Ponnangan Chinnasamy Kalangi Karuppasamy Kovil in pursuance of petitioner's representation dated 17.07.2014.

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 Additional Government Pleader appearing for the respondents.

4.In the affidavit it has been stated that the petitioner is residing in the Veerampatti village and he is a member of the festival Committee and in the capacity of the member and others have decided to conduct the Adal Padal dance programme on 18.07.2014 from 07.00 p.m to 12.00 p.m in pursuant to the Aaadi festival to the Arulmigu Ochandammal Peyarvilangiya Ponnangan Chinnasamy Kalangi Karuppasamy Kovil, at Veerampantti Village, Chakkanoorani Taluk, Madurai District, and hence, the petitioner has sent a representation to the respondent, dated 17.07.2014. But, no action has been taken so far. Aggrieved over the same, the present writ petition has been filed.

5.Today when the matter is taken up for hearing, the learned Additional Government Pleader submitted that on an earlier occasion, this Court by accepting the submission of the learned Additional Government Pleader, imposed 23 conditions to conduct 'Aadal Paadal' programme in W.P.(MD).No.3528 of 2014, and if the same conditions are imposed the respondents will consider the application of the petitioner. The condition imposed by this Court on an earlier writ petition is as follows:

1. Mly; ghly; fiy epfH;r;rp khiy 06.30 kzp Kjy; nut[ 10.00 kzp tiu kl;Lk; elj;jg;glBtz;Lk;.

2. Mly; ghly; epfH;r;rpapy; fye;J bfhs;Sk; cWg;gpdh;fs; Mghrkhf cilfs;

mzpaf;flhJ BkYk; mth;fs; mehfhpfkhf eldk; Mlf;TlhJ.

3. Mly;, ghly; fiy epfH;r;rp bghJthd epfH;r;rpahf nUf;fBtz;Lk;.

4. Mly;, ghly; epfH;r;rpapy; xU Fwpg;gpl;l jiyth;, kjk; kw;Wk; rhjpia gw;wp nfH;e;J BgrpBah, ghoBah my;yJ MlBth TlhJ.

5. Bkw;go epfH;r;rp elj;Jtjw;F 10 Bgh; bfhz;l tpHhf;FKtpdh; epakpf;fg;gl;L mth;fisg; gw;wpa bgah;, Kfthp kw;Wk; bry;Bghd; ek;gh; Mfpa tpguA;fis cs;Sh; fhty; epiya mjpfhhpaplk; Mly; ghly; fiy epfH;r;rp elg;gjw;F Rkhh; 12 kzp Beuj;jpw;F Kd;g[ bfhLf;fg;gl Btz;Lk;.

6. kDjhuh; kw;Wk; tpHhf;FKtpdh; Bkw;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 Beuj;jpw;F Kd;g[ bjhptpf;f Btz;Lk;.

7. Mly;, ghly; fiy epfH;r;rpia elj;Jk; fiyf;FG kw;Wk; mjpy; fye;J tpguA;fis cs;Sh; fhty; epiya mjpfhhpaplk;, Mly; ghly; fiy epfH;r;rp elg;gjw;F Rkhh; 12 kzp Beuj;jpw;F Kd;g[ bfhLf;f Btz;Lk;.

8. Bkw;go fiy epfH;r;rp eilbgWtjw;F Bkil mikf;fg;gl;lhy;, mk;Bkilapd; 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 Beuj;jpw;F Kd;g[ bfhLf;f Btz;Lk;.

9. Mly;, ghly; fiy epfH;r;rpf;F Bjitahd 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 Beuj;jpw;F Kd;g[ bfhLf;f Btz;Lk;.

10. Bkw;go fiy epfH;r;rp elj;jg;gLk; nlk; Fwpj;J, rk;ke;jg;gl;l muR JiwapdhplBkh my;yJ mjd; chpikahshplBkh 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 Beuj;jpw;F Kd;g[ bfhLf;f Btz;Lk;.

11. Mly;, ghly; fiy epfH;r;rpf;f Tk;g[ tot xypbgUf;fpia gad;gLj;jhky; bgl;o tot xypbgUf;fp 80 Decibel Sound xyp mst[f;F gad;gLj;jg; glBtz;Lk;.

12. Bkw;go fiy epfH;r;rp f;F tUk; bghJkf;fspd; thfdA;fs; epWj;Jtjw;F (Parking Place) jFe;j nl xJf;fPL bra;J mJ gw;wp mwptpg;g[ bra;ag;gl;oUf;f Btz;Lk;.

13. Mly;, ghly; fiy epfH;r;rp nutpy; eilbgw;why; Bghjpast[ xsp trjp bra;ag; gl;oUf;fBtz;Lk;.

14. Bkw;go fiy epfH;r;rp cs;suA;fpy; eilbgw;why;, mt;tuA;fpw;F mtru tHp nuz;L fz;og;ghf mikf;fg;g;l;oUf;f Btz;Lk;.

15. bgz;fs;, FHe;ijfs; MfpBahh;fSf;F jdpapUf;ifBah my;yJ gFjpBah nl xJf;fPL bra;J, mJ gw;wp mwptpf;fg;gl;oUf;f Btz;Lk;.

16. bghJkf;fSf;F Bjitahd FoePh; fHptiw trjpfs; fz;og;ghf bra;ag;gl;L nUf;f Btz;Lk;.

17. fhty;Jiwapdh; ghJfhg;g[ tHA;FtJ bjhlh;ghf, vj;jidf; fhtyh;fs; gzpf;F Bjitbad 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 Btz;Lk;.

18. Mly;, ghly; epfH;r;rp apd; BghJ bghJkf;fspd; rpyh;, xU Fwpg;gpl;l jiytiuBah, rhjp, kjk; gw;wp, fiyf;FGtpdiu ghlr; brhy;tijBah, ghlhky; nUf;f Btz;Lk; vdr; brhy;tijBah ftdpj;J, mth;fs; mr;braypy; NLglhky; nUg;gij kDjhuUk;, tpHhf;FGtpdUk; cWjp bra;aBtz;Lk;.

19. Bkw;fz;l epge;jidfis kPWk; gl;rj;jpy; rk;ke;jg;gl;l fhty; epiya bghWg;g[ mjpfhhp rl;lg;go eltof;if Bkw;bfhz;L Mly;, ghly; fiy epfH;r;rpia clBd epWj;j Btz;Lk;.

20. Mly;, ghly; fiy epfH;r;rp bjhlh;ghd epfH;t[fs; midj;ija[k; tPoBah Kyk; gjpt[ bra;ag;gl;L mjd; efy; xd;wpid cs;Sh; fhty; epiya bghWg;g[ mjpfhhpaplk; xg;gilf;f Btz;Lk;.

21. Bkw;Twpa epge;jidfspy; VBjDk; kPwy;fs; nUg;gpd; rk;ke;jg;gl;lth;fs; kPJ chpa rl;lg;goahd eltof;if Bkw;bfhs;sg;gLk;.

22. Bkw;go Mly;, ghly; fiy epfH;r;rpapy; VBjDk; gpur;rid Vw;gl;lhy; kDjhuh; kw;Wk; tpHhf;FGtpdBu KGg; bghWg;Bgw;f Btz;Lk;.

23. bghJ mikjp fUjp jtph;f;f Koahj R{H;epiyapy; fhty;Jiwapduhy; Bkw;go Mly;, ghly; fiy epfH;r;rpia epWj;jr; brhy;Yk; BghJ kDjhuh; kw;Wk; tpHhf;FGtpdh; Mly;, ghly; epfH;r;rpia clBd uj;J bra;J epWj;j Btz;Lk;.

6. The learned Counsel appearing on behalf of the petitioner submits that the petitioner would abide by all the above said 23 conditions, which are enumerated by the respondent Police.

7. In view of the above, the second respondent Police is directed to give necessary permission by imposing the above said conditions for conducting the festival. Further, this Court directs the respondents 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.

15.07.2014 Index :Yes/No Internet :Yes/No gsr Note : Issue order copy on 18.07.2014.

T.S.SIVAGNANAM,J gsr TO

1.The Superintendent of Police, Madurai, Madurai District.

2.The Inspector of Police, Chekkanoorani Police Station, Madurai District.

W.P.(MD)No.11729 of 2014

18.07.2014

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