Madras High Court
S.Karthi vs The Inspector Of Police on 16 August, 2018
Author: R.Mahadevan
Bench: R.Mahadevan
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 16.08.2018 CORAM THE HONOURABLE MR. JUSTICE R.MAHADEVAN W.P.No. 21093 of 2018 S.Karthi .. Petitioner Vs The Inspector of Police, Kalambur Police Station, Thiruvannamalai District. .. Respondent Writ Petition filed under Article 226 of the Constitution of India, praying to issue a writ of Mandamus directing the respondent to grant permission to perform the cultural event viz., Aadal Padal (Song and Dance) programme to be held on 19.08.2018 at 6.00 pm onwards in connection with the Festival of offering Pulp to the Arulmigu Sri Mariyamman, Sri Selliyamman and Sri Gengaiyamman Thirukovil, Kalambur Village, Polur Taluk, Thiruvannamalai District by considering the petitioner's representation dated 07.08.2018. For Petitioner : Mr.S.Sathish For Respondent : Mr.J.Ramesh Additional Government Pleader O R D E R
Seeking permission to conduct Cultural event viz., Aadal Padal (Song and Dance) programme to the Arulmigu Sri Mariyamman, Sri Selliyamman and Sri Gengaiyamman Thirukovil, Kalambur Village, Polur Taluk, Thiruvannamalai District on 19.08.2018, the petitioner addressed a representation dated 07.08.2018 to the respondent. As the same has not been considered, the present writ petition has been filed.
2. Heard the learned counsel appearing for the petitioner and the learned Additional Government Pleader appearing for the respondent.
3. Since this Court, on earlier occasions, has not granted permission to conduct dance programme on the ground that obscene movements are involved in the dance performances, now, the petitioner assured that no such obscene dance movements will be there in the Cultural programme, Aadal Padal (Song and Dance) programme to the Arulmigu Sri Mariyamman, Sri Selliyamman and Sri Gengaiyamman Thirukovil, Kalambur Village, Polur Taluk, Thiruvannamalai District on 19.08.2018, and whatever conditions this Court imposes for conducting the cultural dance programme, the same will be adhered to by the petitioner in letter and spirit.
4. In view of the assurance so given by the petitioner, this writ petition is disposed of, by permitting the petitioner to conduct Cultural event viz., Aadal Padal (Song and Dance) programme to the Arulmigu Sri Mariyamman, Sri Selliyamman and Sri Gengaiyamman Thirukovil, Kalambur Village, Polur Taluk, Thiruvannamalai District on 19.08.2018, with the following conditions:-
(a) The Cultural event viz., Aadal Padal (Song and Dance) programme in connection with the Arulmigu Sri Mariyamman, Sri Selliyamman and Sri Gengaiyamman Thirukovil, Kalambur Village, Polur Taluk, Thiruvannamalai District shall be conducted on 19.08.2018 between 06.00 p.m. and 10.00 p.m.
(b)There should not be any kind of obscene dance or vulgar dialogues during the performance, by anyone of the participants.
(c) Double meaning songs should not be played as they will spoil the minds of students and youths.
(d) No dance or songs, touching upon any political party or religion or community or caste shall be played.
(e) No flex boards in support of any political party or communal leader, shall be erected at the premises of the programme.
(f) The function shall not affect either religious or communal harmony and shall be conducted without any discrimination based on caste.
(g) If there is 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 forthwith; and
(h) Similarly, the police is directed to stop the dance programme, if it is conducted beyond the permitted time limit.
(i) The respondent is directed to issue necessary permission, incorporating the above conditions.
No costs.
16.08.2018 Index : Yes/No Issue Order copy on 17.08.2018 stm To The Inspector of Police, Kalambur Police Station, Thiruvannamalai District.
R.MAHADEVAN, J.
stm WP.No.21093 of 2018 16.08.2018