Madras High Court
P.Rajesh Kannan vs The Superintendent Of Police on 25 April, 2019
Author: N.Seshasayee
Bench: N.Seshasayee
1
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 25.04.2019
CORAM
THE HONOURABLE MR.JUSTICE N.SESHASAYEE
W.P.(MD)No.9753 of 2019
P.Rajesh Kannan ... Petitioner
Vs.
1.The Superintendent of Police,
Dindigul District.
2.The Inspector of Police,
Taluk Police Station,
Dindigul. ... Respondents
PRAYER:- Petition filed under Article 226 of the Constitution of India
seeking a Writ of Mandamus directing the respondents to grant
permission and necessary police protection to perform the cultural
programme (ie.) Dance Programme on 02.05.2019 at 6.00 pm to 11.00
pm in the festival of Sri Mariyamman Temple at Kodanginayakkanpatti,
Dindigul Taluk, Dindigul District.
For Petitioner : Mr.R.Karthic Rajan
For Respondents : Mrs.S.Bharathi
Government Advocate
*****
ORDER
This writ petition has been filed to grant permission and protection for conducting cultural programme (ie.) Dance Programme on 02.05.2019 at 6.00 pm to 11.00 pm in the festival of Sri Mariyamman Temple at Kodanginayakkanpatti, Dindigul Taluk, Dindigul District. http://www.judis.nic.in 2
2. Heard the learned counsel appearing for the petitioner and the learned Government Advocate (Crl. side) appearing for the respondents.
3. The learned counsel appearing for the petitioner would submit that the Villagers have been conducting the temple festival every year peacefully. As per the tradition and customs, this year also the Villagers have planned to conduct the cultural Dance Programme, scheduled to be held on 02.05.2019 at 6.00 pm to 11.00 pm in Sri Mariyamman Temple at Kodanginayakkanpatti, Dindigul Taluk, Dindigul District. In this regard, the petitioner gave a representation to the respondents on 20.04.2019. Since no action has been taken, the present writ petition has been filed.
4. The learned Government Advocate (Crl. Side) appearing for the respondents, on instructions, would submit that the respondents have no serious objection. She further submitted that permission may be granted subject to stringent conditions.
5. Considering the facts and circumstances of the case, this Court grants permission to conduct the cultural Dance Programme scheduled to be held on 02.05.2019 at 6.00 pm to 11.00 pm in Sri Mariyamman Temple at Kodanginayakkanpatti, Dindigul Taluk, Dindigul District and the Writ Petition is disposed of with the following directions:
http://www.judis.nic.in 3 The second respondent / Inspector of Police, Taluk Police Station, Dindigul District, is directed to consider the representation of the petitioner, dated 20.04.2019 and to give permission and to provide police protection for the cultural Dance Programme, scheduled to be held on 02.05.2019 at 6.00 pm to 11.00 pm, before 12.00 p.m., in Sri Mariyamman Temple at Kodanginayakkanpatti, Dindigul Taluk, Dindigul District subject to the following conditions:-
(a) programme i.e., cultural Dance Programme, done in Sri Mariyamman Temple at Kodanginayakkanpatti, Dindigul Taluk, Dindigul District, scheduled to be held on 02.05.2019, should be completed before 11.00 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) No donation shall be received from any political party or in the name of any Member associated with any political party.
(g) The function shall not affect either religious or communal harmony and shall be conducted without any discrimination based on caste.
(h) 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
(i) Similarly, the police is directed to stop the programme, if it is conducted beyond the permitted time limit.
(j) The petitioner as well as the organizers shall give a letter of undertaking agreeing to strictly adhere to the http://www.judis.nic.in above conditions.4
N.SESHASAYEE, J.
Vs
6. It is open to the second respondent police to put any further restrictions or to impose any conditions purely in the interest of preserving public order and tranquility. There can be a total ban for putting up any Flex Board representing any community. No costs.
25.04.2019
Internet : Yes/No
Index : Yes/No
vs
Note to the Registry:Issue order copy on 30.04.2019 To
1.The Superintendent of Police, Dindigul District.
2.The Inspector of Police, Taluk Police Station, Dindigul.
W.P.(MD)No.9753 of 2019 http://www.judis.nic.in