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[Cites 1, Cited by 0]

Madras High Court

P.Pandi vs The District Collector on 16 October, 2024

Author: N.Sathish Kumar

Bench: N.Sathish Kumar

                                                                     W.P.(MD)No.23615 of 2024


                      BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 16.10.2024

                                                    CORAM:

                        THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR

                                        W.P.(MD)No.23615 of 2024


                  P.Pandi                                          . .. Petitioner
                                                     Vs.


                  1.The District Collector,
                    Collectorate,
                    Sivagangai DIStrict.

                  2.The Superintendent of Police,
                    District Police Office,
                    Sivagangai District.

                  3.The Block Development Officer,
                    Panchayat Union Office,
                    Manamadurai,
                    Sivagangai District 630 606.

                  4.The Thasildar,
                    Taluk Office,
                    Manamadurai Taluk,
                    Sivagangai District 630 606.

                  5.The Inspector of Police,
                    Manamadurai Police Station,
                    Sivagangai District 630 606.                     ... Respondents




                     Page No.1/6
https://www.mhc.tn.gov.in/judis
                                                                               W.P.(MD)No.23615 of 2024


                  Prayer : Writ Petition filed under Article 226 of the Constitution of
                  India, praying this Court to issue a Writ of Mandamus, to direct the first
                  respondent to permit the petitioner's community people to conduct
                  cultural event at the Government Aduditorium of petitioner's village and
                  to take action against those attempts to restrain them from performing
                  program in the Government Auditorium situated in Vannikudi Village,
                  Manamadurai Taluk, Sivagangai District based upon the petitioner's
                  representation dated 27.09.2024 sent to the respondents.


                                   For Petitioner    : Mr.V.Meenakshisundaram
                                                       for Mr.G.Aravinthsamy

                                   For Respondents   : Mr.A.Kannan (for R1 & R4)
                                                       Additional Government Pleader
                                                       Mr.M.Vaikkam Karunanithi
                                                       Government Advocate (Crl.side)
                                                          (for R2 & R5)
                                                       Mr.P.Subbaraj (for R3)
                                                        Special Government Pleader


                                                    ORDER

This writ petition has been filed by the petitioner seeking for a writ of mandamus directing the first respondent to permit his community people to conduct cultural event at the Government Auditorium and to take action against those attempts to restrain them from performing program in that Auditorium situated at Vannikudi Village, Manamadurai Taluk, Sivagangai District, based on his representation dated 27.09.2024. Page No.2/6 https://www.mhc.tn.gov.in/judis W.P.(MD)No.23615 of 2024

2. It is the grievance of petitioner that there is a common drama hall in the petitioner's village. However, his community people are not permitted to conduct cultural program. Hence, seeks direction.

4. On the side of the respondents, it is stated that during the pendency of this petition, a Peace Committee Meeting was held and the petitioner's group was allowed to use the common drama stage on 15.10.2024, however, they have not given permission to conduct dance program on 16.10.2024.

5. The learned counsel for the petitioner would submit that permission may be granted to conduct dance program imposing any restrictions.

6. Considering the facts and circumstances of the case, this Court is of the view that as far as the dance program is concerned, it is for the concerned authority to take a decision by keeping in mind the law and order problem. This Court does not want to interfere with the same. This Court in several occasions has seen that in the pretext of conducting cultural program, only obscene program are being exhibited in the name Page No.3/6 https://www.mhc.tn.gov.in/judis W.P.(MD)No.23615 of 2024 of Adal Padal. Though this Court also permits such cultural with so many restrictions, as the authority have already decided not to permit such dance program considering the likelihood of law and order issue, this Court cannot direct them to permit and guard the area. The authorities have other works, therefore, they cannot be deputed to monitor this type of cultural event.

7. I do not find any merits in this writ petition. Accordingly, this Writ Petition is dismissed. No costs.




                                                                        16.10.2024

                  Index : Yes / No
                  NCC      : Yes / No
                  Rmk

NOTE: Issue order copy on 21.10.2024 To

1.The District Collector, Collectorate, Sivagangai DIStrict.

2.The Superintendent of Police, District Police Office, Sivagangai District.

3.The Block Development Officer, Panchayat Union Office, Manamadurai, Sivagangai District 630 606.

Page No.4/6 https://www.mhc.tn.gov.in/judis W.P.(MD)No.23615 of 2024

4.The Thasildar, Taluk Office, Manamadurai Taluk, Sivagangai District 630 606.

5.The Inspector of Police, Manamadurai Police Station, Sivagangai District 630 606.

Page No.5/6 https://www.mhc.tn.gov.in/judis W.P.(MD)No.23615 of 2024 N.SATHISH KUMAR, J.

Rmk W.P.(MD)No.23615 of 2024 16.10.2024 Page No.6/6 https://www.mhc.tn.gov.in/judis