Madras High Court
N.Thavamani vs The Inspector Of Police on 4 April, 2018
Author: D.Krishnakumar
Bench: D.Krishnakumar
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 04.04.2018
CORAM
THE HONOURABLE MR.JUSTICE D.KRISHNAKUMAR
W.P.(MD)No.7247 of 2018
N.Thavamani ... Petitioner
Vs.
The Inspector of Police,
K.Vilakku Police Station,
Theni. ... Respondent
Writ Petition filed under Article 226 of the Constitution of India,
praying for the issuance of a Writ of Mandamus directing the respondents to
grant permission and protection for the Aadal Padal Dance programme on
11.04.2018 at about 07.00 PM to 12.00 PM in the eve of Arulmigu Sri Manthai
Amman Kovil Temple Festival at Manthai Amman Kovil Theru, Arapadidevanpatty
Post, Aandipatti Taluk and Theni District on 11.04.2018 for the Aadal Padal
dance programme on the basis of the representation given by the petitioner
dated 16.03.2018.
!For Petitioner : Mr.B.Satheshkumar
For Respondent : Mr.V.Anand
Government Advocate
:ORDER
This writ petition has been filed seeking direction to the respondents to grant permission and protection for the Aadal Padal dance programme on 11.04.2018 at about 07.00 p.m. to 12.00 p.m in the eve of Arulmigu Sri Manthai Amman Kovil Temple Festival at Manthai Amman Kovil Theru, Arapadidevanpatty Post, Aandipatti Taluk, Theni District, based on the representation given by the petitioner dated 16.03.2018.
2.Heard the learned counsel appearing for the petitioner and the learned Government Advocate appearing for the respondent.
3.The learned counsel appearing for the petitioner submitted that this Court, by the order dated 24.07.2017, in WP(MD)No.13517 of 2017, passed an order, directing the respondent therein to consider the representation of the petitioner, subject to certain conditions and any other reasonable restrictions that may be imposed by the respondent in the interest of public and to preserve the law and order. The conditions imposed in the said order read as follows:
(a) the "Adal Padal" programme in connection with a festival should be completed before 10.30 p.m.
(b) double meaning songs should not be played so as to spoil the minds of students and the youth;
(c) no songs, touching upon any political party or religion, community or caste be played;
(d) no flex boards in support of any political party or religious leader be erected;
(e) the function should not affect either religious or communal harmony and shall be conducted without any discrimination based on caste;
(f) if there is any 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;
(g) similarly, the Police is empowered to stop the programme, if it exceeds beyond the permitted time;
(h) the participants of the programme shall not intake any kind of in- toxic substance or liquor during the programme; and
(i) if any untoward incident takes place, the organizers of the programme be made responsible for the same.
4.The learned Government Advocate appearing for the respondent submitted that in the light of the aforesaid order passed by this Court in WP(MD)No.13517 of 2017 dated 24.07.2017 and also in the light of the decision rendered by the Hon'ble Supreme Court in 2001 1 L.W. (Crl.) 233 [Church of God (Full Gospel) in India Vs. K.K.R.Majestic Colony Welfare Association and others], appropriate orders will be passed on the representation of the petitioner.
5.The relevant portion of the decision rendered by the Hon'ble Supreme Court in Church of God (Full gospel) in India Vs. K.K.R.Majestic Colony Welfare Association and others, reported in 2001 1 L.W. (Crl.) 233 reads as follows:
?.... Further, it is to be stated that because of urbanization or industrialization, the noise pollution may in some area of a city / town might be exceeding permissible limits prescribed under the rules, but that would not be a ground for permitting others to increase the same by beating of drums or by use of voice amplifiers, loudspeakers or by such other musical instruments and, therefore, rules prescribing reasonable restrictions including the rules for the use of loudspeakers and voice amplifiers framed under the Madras Town Nuisance Act, 1889, and also the Noise Pollution (Regulation and Control) Rules, 2000 are required to be enforced. We would mention that even though the Rules are unambiguous, there is lack of awareness among the citizens as well as the Implementation Authorities about the Rules or its duty to implement the same. Noise pollution activities which rampant and yet for one reason or the other, the aforesaid Rules or the rules framed under various State Police Acts are not enforced. Hence, the High Court has rightly directed implementation of the same. In the result, the appeal is dismissed. ?
6.In the light of the submissions made on both sides, this Court directs the respondent to consider the representation of the petitioner dated 16.03.2018 in the light of the order passed in WP(MD)No.13517 of 2017 dated 24.07.2017 and also in the light of the decision rendered by the Hon'ble Supreme Court in 2001 1 L.W. (Crl.) 233 [Church of God (Full Gospel) in India Vs. K.K.R.Majestic Colony Welfare Association and others], and pass appropriate orders in accordance with law on or before 10.04.2018, if there is no rival claim among the parties to conduct the festival. It is needless to say that the petitioner shall produce a copy of the representation dated 16.03.2018 before the respondent along with a copy of this order.
7.In addition to the above conditions imposed in WP(MD)No.13517 of 2017, in the event of permission is granted by the respondent, the organizer or the petitioner has to give undertaking or assurance before the authority concerned that there will not be any obscenity or vulgarity in the cultural programme and there will not be any disturbance to the public peace and tranquillity. Further, the respondent is directed to videograph the entire cultural programme, at the cost of the petitioner and submit the CD to the concerned Superintendent of Police. If any violation of the above said condition by any of the parties, the respondent is at liberty to take appropriate criminal action against the organiser and the concerned persons in accordance with law.
8.With the above direction, this writ petition is disposed of. No costs.
To The Inspector of Police, K.Vilakku Police Station, Theni..