B.T.NATARAJAN Vs. SUPERINTENDENT OF POLICE & ANR.
LAWS(MAD)-2018-4-1112
HIGH COURT OF MADRAS
Decided on April 03,2018

B.T.Natarajan Appellant
VERSUS
Superintendent Of Police And Anr. Respondents




JUDGEMENT

D.KRISHNAKUMAR,J. - (1.)This writ petition has been filed to direct the 2nd respondent to give permission with protection to conduct the cultural function Aadal-Padal at Theni Town, M.G.R.Nagar, Ambetkar Street public stage, connection with the Panguni Thiruvila of Theni M.G.R.Nagar, Annai Indira Street, Sri Kaliyamman Temple, scheduled on 04.04.2018, at about 07.00pm to 11.00pm., based on the petitioner's representation dated 21.03.2018.
(2.)Heard the learned counsel appearing for the petitioner and the learned Additional Government Pleader appearing for the respondents.
(3.)The learned counsel appearing for the petitioner submitted that this Court, by the order dated 24.07.2017, in WP(MD)No.13517 of 2017, passed an order, directing the respondent therein to consider the representation of the petitioner, subject to certain conditions and any other reasonable restrictions that may be imposed by the respondent in the interest of public and to preserve the law and order. The conditions imposed in the said order read as follows:
(a) the "Adal Padal" programme in connection with a festival should be completed before 10.30 p.m.

(b) double meaning songs should be played so as to spoil the minds of students and the youth;

(c) no songs, touching upon any political party or religion, community or caste be played;

(d) no flex boards in support of any political party or religious leader be erected;

(e) the function should affect either religious or communal harmony and shall be conducted without any discrimination based on caste;

(f) 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;

(g) similarly, the Police is empowered to stop the programme, if it exceeds beyond the permitted time;

(h) the participants of the programme shall intake any kind of in-toxic substance or liquor during the programme; and

(i) if any untoward incident takes place, the organizers of the programme be made responsible for the same.



Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.