Madras High Court
V.Premkumar vs The Deputy Superintendent Of Police on 16 November, 2022
Author: Sathi Kumar Sukumara Kurup
Bench: Sathi Kumar Sukumara Kurup
W.P(MD)No.25313 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 16.11.2022
CORAM :
THE HON'BLE MR.JUSTICE SATHI KUMAR SUKUMARA
KURUP
W.P(MD)No.25313 of 2022
V.Premkumar ...Petitioner
Vs.
1.The Deputy Superintendent of Police,
Thirumangalam,
Madurai District.
2.The Inspector of Police,
Sindhupatti Police Station,
Madurai District. ...Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India, praying this Court to issue a Writ of Mandamus directing the
second Respondent and requested him to grant permission for conducting
“Maha Urchava Thiruvizha” festival followed by cultural programs
including the dance program (Aadal Padal) schedule to be at 06.00 p.m.,
on 09.11.2022 at Sri Vadakku Vasal Selvi Amman Thirukovil at
Nattarmangalam, Thirumangalam Taluk, Madurai District.
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W.P(MD)No.25313 of 2022
For Petitioner : Mr. K.Srinivasaragavan
For Respondents : Mr. R.Meenakshmi Sundaram
Additional Public Prosecutor
ORDER
The Petitioner has filed this Writ Petition to issue a Writ of Mandamus, directing the second Respondent and requested him to grant permission for conducting “Maha Urchava Thiruvizha” festival followed by cultural programs including the dance program (Aadal Padal) schedule to be at 06.00 p.m., on 09.11.2022 at Sri Vadakku Vasal Selvi Amman Thirukovil at Nattarmangalam, Thirumangalam Taluk, Madurai District.
2.The learned Counsel for the Petitioner submits that when this Writ Petition is pending before this Court, he had sent a fresh representation before the Respondent Police to consider his representation seeking permission on 18.11.2022.
3. The learned Additional Public Prosecutor submits that the petition had been infructuous.
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4. Considering the submission of the learned Counsel for the Petitioner that the Petitioner had postponed the date to 18.11.2022 for “Aadal Padal” program and the petition is still pending with the Respondents. The Respondents are directed to pass appropriate orders to conduct the Cultural Programme in connection with the above said festival of the said Temple on above said date (i.e) 18.11.2022, between 7.00 p.m., and 10.00 p.m., by incorporating the following conditions:
a) Obscene dance/songs/vulgar dialogues should be avoided during the programme and the performers must be decently clothed;
b) Songs conveying obscene double meaning should not be played in order to avoid awkwardness;
c) No dance or song, touching upon the conduct of any political party or community or caste be played;
d) No flex boards in support of any political party or religious leader be erected;
e) The programme shall be conducted without showing any discrimination based on caste/community etc., and it shall be ensured that it is towards promoting communal harmony; 3/6
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f) The Participants of the programme shall not intake any kind of intoxicating substance or liquor during the programme;
g) In respect of untoward incident occurring, the organizers of the programme be responsible for the same;
h) The Organizers shall have the names and other particulars of performers; and
i) If there is any violation of any of the conditions imposed, the the Station House Officer concerned is at liberty to take necessary action, as per law and stop such performance.
5.With the above direction, the Writ Petition is disposed of. No costs.
16.11.2022 Index :Yes/No indu Note: Issue Order Copy on 16.11.2022 4/6 https://www.mhc.tn.gov.in/judis W.P(MD)No.25313 of 2022 To
1.The Deputy Superintendent of Police, Thirumangalam, Madurai District.
2.The Inspector of Police, Sindhupatti Police Station, Madurai District.
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indu W.P(MD)No.25313 of 2022 16.11.2022 6/6 https://www.mhc.tn.gov.in/judis