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Madras High Court

D.Ashok Kumar vs The Superintendent Of Police on 24 May, 2023

                                                                            W.P(MD)No.12545 of 2023


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 24.05.2023

                                                    CORAM

                                  THE HONOURABLE MR. JUSTICE P.VADAMALAI

                                            W.P(MD)No.12545 of 2023
                D.Ashok Kumar                                               ... Petitioner

                                                       Vs.

                1.The Superintendent of Police
                  Trichy District

                2.The Inspector of Police
                  Musiri Police Station
                  Trichy District                                           ... Respondents


                Prayer: Petition filed under Article 226 of the Constitution of India praying to

                issue a Writ of Mandamus, directing the respondents herein to grant permission

                and give police protection to conduct the Aadal Padal Programme dance

                program at about 7.00 P.M. to 10.00 P.M. on 29.05.2023 in pursuance to the

                festival of Arulmighu Sri Mahamariamman Thirukovil, Situated at Serukudi

                Village, Musiri Taluk,        Trichy District on considering the petitioner's

                representation dated 22.05.2023 and to pass such further or other orders as this

                Hon`ble court may deem fit and proper in the circumstances of the case and

                thus render justice.



https://www.mhc.tn.gov.in/judis
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                                                                                    W.P(MD)No.12545 of 2023




                                            For Petitioner      : Mr.R.Maheswaran
                                            For Respondents     : Mr.M.Veeranthiran
                                                                Government Advocate (Crl.Side)
                                                      ORDER

This Writ Petition has been filed to issue a Writ of Mandamus, to direct the respondents herein to grant permission and give police protection to conduct the Aadal Padal Programme dance program at about 7.00 P.M. to 10.00 P.M. on 29.05.2023 in pursuance to the festival of Arulmighu Sri Mahamariamman Thirukovil, Situated at Serukudi Village, Musiri Taluk, Trichy District on considering the petitioner's representation dated 22.05.2023 .

2. Heard the learned counsel on either side.

3. The petitioner's request for conducting the cultural programme has not been acted upon by the respondent police, which prompted the petitioner to file the present writ petition.

4. In identical circumstances, this Court had been granting permission to conduct Adal Padal events and similar cultural events, to various similarly placed petitioners. In the case of M.Sakthi Vs. State rep. by the Inspector of Police, Odapatti Police Station, Odapatti, Theni District passed in W.P.(MD) No.8975 of 2017 dated 10.05.2017, a Hon'ble Division Bench of this Court had https://www.mhc.tn.gov.in/judis 2/5 W.P(MD)No.12545 of 2023 granted such a permission, with certain conditions. This Court is of the view that if the same conditions imposed in M.Sakthi's case (supra) are imposed to the present writ petitioner, the ends of justice could be secured.

5. Accordingly, there shall be a direction to the second respondent herein to grant permission to the petitioner to conduct Aadal Padal Programme dance program at about 7.00 P.M. to 10.00 P.M. on 29.05.2023 in pursuance to the festival of Arulmighu Sri Mahamariamman Thirukovil, Situated at Serukudi Village, Musiri Taluk, Trichy District subject to the following conditions:

'a)The event shall be conducted in an organised and peaceful manner without causing law and order problem.
b)There shall not be any obscene or vulgar scenes during the dance performance by any one of the participants or others.
c)The cultural Program shall be restricted between 8.00 a.m. and 11.00 p.m.
d)If there is any violation of the above said conditions, the respondents or the duly authorised officer is entitled to take necessary action as per law and stop such performance.
e)In case if there is any discrepancy with regard to the date on which the program is to be conducted, it would be open to the respondent police to extend protection on some other day after giving due notice to the petitioner.

https://www.mhc.tn.gov.in/judis 3/5 W.P(MD)No.12545 of 2023

f) in case, there are rival applicants for the same function, it is open to the Inspector of Police/concerned police to hear their objections and take a decision in accordance with the order passed by this Court.'

g) All the participants shall follow the Covid – 19 norms fixed by the Government.

6.With the above directions, this Writ Petition is disposed of. There shall be no order as to costs.



                                                                                       24.05.2023
                Internet : Yes
                Index    : Yes/No
                Speaking/Non Speaking order
                msa

                To

                1.The Superintendent of Police
                  Trichy District

                2.The Inspector of Police
                  Musiri Police Station
                  Trichy District




https://www.mhc.tn.gov.in/judis 4/5 W.P(MD)No.12545 of 2023 P.VADAMALAI, J.

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