P.Rajendran vs Deputy Superintendent Of Police And Others

M.Dhandapani, J

The prayer in this writ petition is to direct the respondents to grant permission and necessary protection to conduct 'Valli Thirumana Nadagam' on 11.05.2022 at 06.00pm., to 11.00pm., in connection with 'Chithirai Pongal Thiru Vizha' of Arulmigu Sri Antharanatchi Ammal Thirukovil at Kottaiyirruppu, Thiruppathur, Sivagangai District.

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

3.The case of the petitioner is that the petitioner has made an application before the second respondent on 05.05.2022 seeking permission to conduct Valli Thirumana Nadagam, but no order or permission has been granted.

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. In view of the above decision rendered by the Hon'ble Division Bench of this Court, this Court is inclined to extend the very same relief to the petitioner. Accordingly, this Writ petition is disposed of with 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 Valli Thirumana Nadagam shall be restricted between 08.00 pm., 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) 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 Valli Thirumana Nadagam on 11.05.2022 between 08.00 p.m., and 11.00 p.m., in connection with 'Chithirai Pongal Thiru Vizha' of Arulmigu Sri Antharanatchi Ammal Thirukovil at Kottaiyirruppu, Thiruppathur, Sivagangai District subject to the aforesaid conditions. There shall be no order as to costs.