Madras High Court
Rajivgandhi.D vs The Superintendent Of Police on 9 May, 2025
W.P(MD)No.14031 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 09.05.2025
CORAM :
THE HON'BLE MR.JUSTICE R.SAKTHIVEL
W.P(MD)No.14031 of 2025
and
W.M.P(MD)No.10168 of 2025
Rajivgandhi.D ... Petitioner
Vs
1. The Superintendent of Police,
Trichy.
2. The Inspector of Police,
Srirangam Police Station L and O
Trichy - 6. ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India, praying this Court to issue a Writ of Certiorarified Mandamus
calling for the records pertaining to the rejection order dated 02.05.2025
passed by the second respondent and quash the same and consequently
direct the respondents to grant permission and protection for conducting
Adal Padal Program scheduled to be held on 13.05.2025 between 6.00
pm and 10.00 pm in connection with Thiruvizha Arulmigu Shri Muthu
Mariamman Thirukovil, Melur Village, Srirangam, Trichy District.
1/7
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W.P(MD)No.14031 of 2025
For Petitioner : Mr.Manikandan V,
For Respondents : Mr.A.Thiruvadi Kumar
Additional Public Prosecutor
ORDER
This Writ Petition has been filed seeking to quash the
rejection order dated 02.05.2025 passed by the second respondent and
direct the respondents to grant permission and protection for conducting
Adal Padal Program scheduled to be held on 13.05.2025 between 6.00
pm and 10.00 pm in connection with Thiruvizha Arulmigu Shri Muthu
Mariamman Thirukovil, Melur Village, Srirangam, Trichy District.
2.The learned Counsel for the petitioner submits that this
Court has granted permission for Adal Padal programmes in earlier
occasions and he has relied on several judgments including a Division
Bench Judgment and prayed for setting aside the impugned order with a
direction to the respondent police to grant permission to conduct Adal
Padal programme during the temple festival. Further he submits that the
petitioner side is ready to conduct the programmes following the
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conditions to be imposed by the Court. Accordingly, he prays to to allow
the writ petition.
3.Mr.A.Thiruvadi Kumar, the learned Additional Public
Prosecutor has raised serious objections that this Adal Padal programme
as it is being usually are conducted with obscenity and it promotes
vulgarity. Therefore disputes arise among the organisers, villagers and
the public leading to registration of several criminal cases. Several such
incidents had occurred during such Adal Padal programme. The learned
Additional Public Prosecutor further submits that when permission for
Adal Padal programme is granted with certain conditions, the conditions
are not scrupulously followed. It is very difficult to implement the
conditions with the available limited police force. He pointed out that the
authorities have granted permission for temple festival except for Adal
Padal programme and also assured to extent police protection.
Apprehending law and order issue, the respondent-police has denied
permission for Adal Padal programme. Accordingly, he prayed to dismiss
the writ petition.
4.This Court considered the rival submissions made.
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5. This Court, since has already entertained such writ
petitions seeking permission for Adal Padal programmes and has also
granted permission by imposing several conditions, and also considering
the circulars issued by the Director General of Police in RC No.
007301/Gen I(L)/2019, dated 09.04.2019 and RC.No.
159539/Crime4(3)/2018, dated 31.10.2018, does incline to set aside the
impugned order. Accordingly the impugned order is set aside and
permission is granted to conduct Adal Padal programme subject to the
following conditions:-
(a) The impugned order passed by the second respondent dated
02.05.2025 is hereby set aside.
(b) Adal Padal program shall not exceed beyond 10.00 p.m.
(c) No men or women participating in the cultural program shall
be depicted or portrayed in an obscene or undignified manner either in
the form of clothing or otherwise;
(d) The music that shall be used shall be in harmony with sancity
of temple precinct and double meaning songs shall not be played;
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(e) There shall be no supply of alcohol/liquor or any intoxicating
material in or around the area where cultural program is scheduled to be
held;
6. In case of violation of any conditions, it is open to the
authorities to initiate such action as required under law and the persons
who are the organisers/committee members shall be held responsible.
7. With the above observations and directions, this writ petition is
ordered.
09.05.2025
Internet :Yes
Index :Yes/No
NCC :Yes/No
LR
Note:Issue order copy on 12.05.2025
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To
1. The Superintendent of Police,
Trichy.
2. The Inspector of Police,
Srirangam Police Station L and O
Trichy - 6.
3.The Additional Public Prosecutor,
Madurai Bench of Madras High Court,
Madurai.
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R.SAKTHIVEL, J.
LR
09.05.2025
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