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Judgment
A.D.Jagadish Chandira, J
This writ petition has been filed directing the respondents herein to accord necessary permission and give police protection to conduct the Kabadi tournament at Ayanporuvai, Balakkuruchi, Marungapuri Trichy District, on 14.01.2020 and 15.01.2020 at about 04.00 a.m to 6.00 p.m respectively on the basis of the petitioner's representation dated 16.12.2019.
2.Heard the learned Counsel appearing for the petitioner and the learned Government Advocate(Crl.Side) appearing for the respondents.
The learned Government Advocate (Crl.Side) appearing for the respondents submits that the police does not have any reservations on the place, where the tournament is to be conducted. However, there is an apprehension that some law and order problem may arise during the tournament. She would also submit that the Director General of Police, in his proceedings in Rc.No.007301/Genl.I(1) /2019 dated 09.04.2019 has issued circular to Commissioner of Police, Superintendent of Police and all the Station Housing Officer and directed them to follow the procedure and instruct the petitioner seeking permission to conduct sports events to comply with the conditions and permission may be granted subject to the petitioner's agreeing to comply with the said conditions.
The respondents police are directed to grant permission for conducting the Kabadi Sports Competition on 14.01.2020 and 15.01.2020, in the village, by enclosing the following conditions:
i) The tournament scheduled to he held should be completed within the time specified by the SHO according to the tournament
ii) The organizers and other participants shall not shout, raise any slogan for or against any caste, community or creed;
iii) The organizers shall ensure that no untoward incident is caused disturbing the public peace and tranquillity;
iv) The organizers shall make provision for first aid arrangements properly and doctors wherever felt necessary
v) The participants of "Kabadi" tournament shall not wear any form of dress showing offending slogans or picture of any communal/caste leader which may cause disturbance;
vi) Songs praising communal leader caste leader should not be played;
vii) The organizers will ensure that no flex board or hoardings depicting particular caste, community or political leader will be displayed;
viii) The participants of the tournament shall not consume any kind of intoxicating substance or liquor during the tournament
ix) If there is any untoward incident, the organizers of the tournament be made responsible for the same.
x) Organizers shall not erect any digital banners/placards on either side of the arterial roads, platforms ,walkways/major roads and any other roads.
xi) the function will be conducted in the spirit of game.
xii) 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
xiii) Similarly, stop the tournament, if it exceeds beyond the permitted time.
xiv) organizers shall have to obtain all other required permissions from the authorities concerned
xv) SHO shall put any further restrictions or to impose any conditions purely in the interest of preserving public order and tranquillity, so as to maintain law and order and communal harmony".
The petitioner is also directed to ensure that the conditions are strictly complied with and also to ensure that no law and order problem is created in the course of conducting the tournament.
The writ petition stands disposed of with the above directions. However, there shall be no order as to costs.