Madras High Court
Venkateshan vs State By 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. 21046 of 2018 Venkateshan .. Petitioner Vs State by, The Inspector of Police, Paratharaami Police Station, Vellore District. .. Respondent Writ Petition filed under Article 226 of the Constitution of India, praying to issue a writ of Mandamus directing the respondent to consider the petitioners representation dated 09.08.2018 and further direct the respondent to give permission to conduct cultural dance programme on 18.08.2018 Saturday Evening at Sri Kaaliammankoil situated at R.Raamapuram Village, Kudiatham Taluk, Vellore District. For Petitioner : Mr.S.Silambu Selvan For Respondent : Mr.E.Balamurugan Special Government Pleader O R D E R
Seeking permission to conduct Cultural dance programme at Sri Kaaliammankoil situated at R.Raamapuram Village, Kudiatham Taluk, Vellore District on 18.08.2018 Saturday Evening, the petitioner addressed a representation dated 09.08.2018 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 Special 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 dance programme Sri Kaaliamman koil situated at R.Raamapuram Village, Kudiatham Taluk, Vellore District on 18.08.2018 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 dance programme Sri Kaaliammankoil situated at R.Raamapuram Village, Kudiatham Taluk, Vellore District on 18.08.2018, with the following conditions:-
(a) The Cultural dance programme in connection with the Sri Kaaliammankoil situated at R.Raamapuram Village, Kudiatham Taluk, Vellore District shall be conducted on 18.08.2018 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 stm Issue Order copy on 17.08.2018 To The Inspector of Police, Paratharaami Police Station, Vellore District.
R.MAHADEVAN, J.
stm WP.No.21046 of 2018 16.08.2018