Madras High Court
M.Ramesh vs The Inspector Of Police on 4 September, 2018
Author: R.Mahadevan
Bench: R.Mahadevan
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 04.09.2018 CORAM THE HON'BLE MR.JUSTICE R.MAHADEVAN W.P.No.22926 of 2018 M.Ramesh ...Petitioner Vs The Inspector of Police, Kaikalathur Police Station, Perambalur District. ...Respondent PRAYER : Petition filed under Article 226 of the Constitution of India, praying to issue Writ of Mandamus, to direct the respondent authority to give permission to conduct the dance program at Pathanki Village Arulmigu Sivan Kovil Thiruvizha on 06.09.2018 and subsequently, the petitioner representation dated 29.08.2018 at Pathanki Village, Pathanki Sivan Koil Street, Kaikalathur Post, Veppanthattai Taluk, Perambalur District. For Petitioner : Mr.V.Ravichandran For Respondent : Mr.E.Balamurugan, Special Government Pleader O R D E R
Seeking permission to conduct cultural programme in Arulmigu Sivan Kovil Thiruvizha at Pathanki Village, Pathanki Sivan Koil Street, Kaikalathur Post, Veppanthattai Taluk, Perambalur District on 06.09.2018, the petitioner addressed a representation dated 29.08.2018 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 programme to be conducted in Arulmigu Sivan Kovil Thiruvizha at Pathanki Village, Pathanki Sivan Koil Street, Kaikalathur Post, Veppanthattai Taluk, Perambalur District, scheduled to be held on 06.09.2018, whatever conditions this Court imposes for conducting the cultural 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 programme in Arulmigu Sivan Kovil Thiruvizha at Pathanki Village, Pathanki Sivan Koil Street, Kaikalathur Post, Veppanthattai Taluk, Perambalur District, scheduled to be held on 06.09.2018, with the following conditions:-
(a) The cultural programme in connection with Arulmigu Sivan Kovil Thiruvizha at Pathanki Village, Pathanki Sivan Koil Street, Kaikalathur Post, Veppanthattai Taluk, Perambalur District, shall be held on 06.09.2018 between 6.00 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.
R.MAHADEVAN,J.
gsk
(i) The respondent is directed to issue necessary permission, incorporating the above conditions. No costs.
04.09.2018 Index:Yes/No Internet:Yes gsk Note : Issue order copy on 05.09.2018 To The Inspector of Police, Kaikalathur Police Station, Perambalur District.
W.P.No.22926 of 2018