High CourtsSingle Bench(2022) 04 MAD CK 0058

Mathiyalagan vs Superintendent Of Police

Madras High Court · Decided on 1 April 2022

HON’BLE JUDGES
G.K.Ilanthiraiyan, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (MD) No. 5990 Of 2022

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Judgment

11 paragraphs · 359 words

G.K.Ilanthiraiyan, J

1.

This Writ Petition is filed to issue a Writ of Mandamus directing the respondents to give permission for conducting Adal Padal on the Eve of Kumbabisegam for the temples at Sri Kottarakaruppu Swami, Sri Thottichi Amman, Sri Veeranan Swami Kovil at Soorakundu Village Melur Taluk Madurai District on 03.04.2022 based on the representation given by the petitioner dated 10.03.2022.

2.Heard the learned counsel for the petitioner as well as the learned Additional Public Prosecutor appearing on behalf of the respondents.

3.In an identical matter, a Division Bench of this Court in an order passed in W.P.(MD) No.8975 of 2017 dated 10.05.2017 [M.Sakthi Vs. State rep. by the Inspector of Police, Odapatti Police Station, Odapatti, Theni District], had granted permission to the petitioner therein to conduct cultural programme on certain conditions. The said conditions read as follows:

'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 6.00 p.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.'

4.This Court is of the view that similar conditions may also be imposed in the present writ petition. The second respondent is directed to strictly adhere to the Standard Operating Procedure adopted by the Government of Tamil Nadu and grant permission to the writ petitioner to conduct the cultural program on 03.04.2022 between 6.00 pm., to 11.00 p.m., at Sri Kottarakaruppu Swami, Sri Thottichi Amman, Sri Veeranan Swami Kovil at Soorakundu Village Melur Taluk Madurai District subject to the aforesaid conditions.

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