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Madras High Court

P.Nallamuthu vs The Inspector Of Police on 13 April, 2016

Author: R.Subbiah

Bench: R.Subbiah

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 13.04.2016
CORAM

THE HONOURABLE MR.JUSTICE R.SUBBIAH

W.P.No.13720 of 2016 

P.Nallamuthu						...  Petitioner
Vs.

The Inspector of Police,
Rasipuram Police Station,
Namakkal District.					... Respondent


Prayer:
	Petition filed under Article 226 of the Constitution of India to issue a Writ of Mandamus directing the respondent authority to give permission to conduct the cultural programme at Goundampalayam Devendirar Street, Arulmighu Sri Mariamman Koil Thiruvizha on 14.04.2016 at Rasipuram Taluk, Namakkal District, by considering the petitioner representation dated 09.04.2016.

		For Petitioner         : Mr.R.P.Murugan Raja
		For Respondent	  : Mr.M.Dig Vijaya Pandian
					    Additional Government Pleader


O R D E R

By consent, the writ petition is taken up for final disposal.

2.Seeking permission to conduct cultural programme on 14.04.2016 at Goundampalayam Devendirar Street, Arulmighu Sri Mariamman Koil Thiruvizha at Rasipuram Taluk, Namakkal District, the petitioner made a representation dated 09.04.2016 to the respondent. As the same has not been considered, the present writ petition has been filed.

3.Heard the learned counsel appearing for the petitioner and the learned Additional Government Pleader appearing for the respondent.

4.Learned Additional Government Pleader, on instructions, would submit that there is likelihood of law and order problem.

5.A mere apprehension cannot be a ground to reject the representation. There is absolutely no material before this Court to hold that there will be a law and order problem in the event of permission being granted. In such view of the matter, the writ petition is allowed and the petitioner is permitted to conduct cultural programme on 14.04.2016 at Goundampalayam Devendirar Street, Arulmighu Sri Mariamman Koil Thiruvizha at Rasipuram Taluk, Namakkal District, however, with the following conditions:-

(a) The cultural programme in connection with temple Festival at Goundampalayam Devendirar Street, Arulmighu Sri Mariamman Koil Thiruvizha at Rasipuram Taluk, Namakkal District, to be held on 14.04.2016 between 06.00p.m. to 10.30 p.m.

(b) There should not be any kind of obscene dance or vulgar dialogue during the performance, by anyone of the participants.

(c) Double meaning songs should not be played so as to spoil the minds of students and youths.

(d) No dance or songs, touching upon any political party or religion or community or caste be played.

(e) No flex boards in support of any political party or communal leader be erected.

(f) The function should not affect either religious or communal harmony and shall be conducted without any discrimination based on caste.

(g) 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; and

(h) Similarly, the police is entitled to stop the dance programme, if it exceeds beyond the permitted time.

R.SUBBIAH,J.

pri Further, the respondent is directed to issue necessary permission, incorporating the above conditions. No costs.

13.04.2016 pri Index: Yes/ No Internet: Yes/ No Note: Issue order copy on 13.04.2016 To The Inspector of Police, Rasipuram Police Station, Namakkal District.

13.04.2016