Rajiv vs The Deputy Superintendent Of Police on 18 May, 2022

[Cites 1, Cited by 0]

Madras High Court

Rajiv vs The Deputy Superintendent Of Police on 18 May, 2022

Bench: T.V.Thamilselvi

                                                                           W.P (MD).No.10010 of 2022


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 18.05.2022

                                                     CORAM

                            THE HONOURABLE MRS. JUSTICE T.V.THAMILSELVI

                                          W.P(MD).No.10010 of 2022

                Rajiv                                                         ... Petitioner
                                                       Vs.

                1.The Deputy Superintendent of Police,
                  Alangudi,
                  Pudukkottai District.

                2.The Inspector of Police,
                  Karampakudi Police Station,
                  Pudukkottai District.                                     ....Respondents

                Prayer: Writ 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 to provide police protection to conduct the ''Aadalum
                Paadalum'' dance programme on 25.05.2022 in pursuant to the ''Vaikasi
                Thiruvizha'' of ''Sree Kuthalamman Temple'', situated at Kulanthiranpatti
                Village, Karampakudi Taluk, Pudukkottai District, by considering the
                petitioner's representation, dated, 17.05.2022.


                                    For Petitioner       : Mr.D.Rameshkumar
                                    For Respondents      : Mr.B.Nambi Selvan
                                                           Additional Public Prosecutor




https://www.mhc.tn.gov.in/judis

                1/5
                                                                                  W.P (MD).No.10010 of 2022


                                                         ORDER

This Writ Petition has been filed to issue a Writ of Mandamus, directing the respondents herein to grant permission and to provide police protection to conduct the ''Aadalum Paadalum'' dance programme on 25.05.2022 in pursuant to the ''Vaikasi Thiruvizha'' of ''Sree Kuthalamman Temple'', situated at Kulanthiranpatti Village, Karampakudi Taluk, Pudukkottai District, by considering the petitioner's representation, dated, 17.05.2022.

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 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 petitioners, the ends of justice could be secured. https://www.mhc.tn.gov.in/judis 2/5 W.P (MD).No.10010 of 2022

5. Accordingly, there shall be a direction to the second respondent herein to grant permission to the petitioner to conduct the ''Aadalum Paadalum'' dance programme on 25.05.2022 at ''Sree Kuthalamman Temple'', situated at Kulanthiranpatti Village, Karampakudi Taluk, Pudukkottai District between 8.00 a.m. and 11.00 p.m., 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.

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 wear masks and maintain social distancing as per the norms fixed by the Government owing to COVID-19 situation.

https://www.mhc.tn.gov.in/judis 3/5 W.P (MD).No.10010 of 2022

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


                                                                                        18.05.2022

                gbg

                Internet : Yes
                Index    : Yes/No

Note: Issue Order Copy on 23.05.2022.

1.The Deputy Superintendent of Police, Alangudi, Pudukkottai District.

2.The Inspector of Police, Karampakudi Police Station, Pudukkottai District.

https://www.mhc.tn.gov.in/judis 4/5 W.P (MD).No.10010 of 2022 T.V.THAMILSELVI, J gbg W.P (MD).No.10010 of 2022 18.05.2022 https://www.mhc.tn.gov.in/judis 5/5

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