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Madras High Court
T.Vivekanandan vs The Superintendent Of Police on 9 April, 2026
WP CRL.(MD). No.2021 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
Dated : 09/04/2026
CORAM
THE HONOURABLE MRS. JUSTICE L. VICTORIA GOWRI
WP CRL.(MD). No.2021 of 2026
T.Vivekanandan ... Petitioner
Vs
1. The Superintendent of Police,
Tenkasi District,
Tenkasi.
2. State of Tamilnadu Rep by
Inspector of Police,
Puliangudi Police Station,
Tenkasi District. ... Respondents
PRAYER :-
To issue a Writ of Mandamus to direct the respondents to grant
permission and protection for conduct the kovil festival along with Music
Concert Programme to be held on 11.04.2026 between 6.30 pm to 10.00
pm Arulmigu Sri Mariamman Temple situated at TN Pudukudi,
Puliyankudi, Tenkasi District, by considering the petitioner's
representation dated 07.04.2026.
1/6
https://www.mhc.tn.gov.in/judis
WP CRL.(MD). No.2021 of 2026
For Petitioner : Mr. K. Abiya,
Advocate.
For Respondents : Mr.M.Sakthi Kumar
Government Advocate (Crl.Side)
ORDER
This petition has been filed to direct the respondents to grant
permission and protection for conduct the kovil festival along with Music
Concert Programme to be held on 11.04.2026 between 6.30 pm to 10.00
pm Arulmigu Sri Mariamman Temple situated at TN Pudukudi,
Puliyankudi, Tenkasi District, by considering the petitioner's
representation dated 07.04.2026.
2. It is brought to the notice of this Court that the Director General
of Police, Tamil Nadu issued two circulars bearing Rc.No.159539/Crime.
4(3)/2018, signed on 31.10.2018 and Rc.007301/GenlI(1)/2019, dated
09.04.2019, wherein instructions have been given to the Inspectors of
Police throughout Tamil Nadu for consideration of applications seeking
permission for conducting cultural programme.
https://www.mhc.tn.gov.in/judis
3. In view of the above, this Writ Petition is allowed on the
following conditions:-
(a) The petitioner is permitted to conduct Music Concert
Programme on 11.04.2026 from 07.00 p.m., to 10.00 p.m., in Arulmigu
Sri Mariamman Temple, TN Pudukudi, Puliyankudi, Tenkasi District.
(b) The organisers, who shall be the responsible members of the
festival committee, shall ensure that only cultural programs having some
relevance to the temple or the festival in question would be conducted
and there shall not be any obscene display/dance being conducted;
(c) The program shall not extend beyond 10 p.m.;
(d) No women participating in the cultural program would be
depicted or portrayed in an obscene or undignified manner either in the
form of clothing or otherwise;
(e) The music that shall be used shall be in sync with the precincts
of the temple and double meaning songs should not be played;
(f) There shall be no supply of alcohol or any intoxicating material
in and around the area where cultural program is scheduled to be held;
https://www.mhc.tn.gov.in/judis
(g) None of the songs or dances performed in the said programme
shall exhibit any political tone, tenor, or colour, nor shall they relate to or
promote any religion, community, or caste.
(h) Organizers shall not erect any digital banners/placards on either
side of the arterial roads, platforms, walkways/major roads and any other
roads;
(i) the function should not affect caste, religious or communal
harmony and shall be conducted without any discrimination;
(j) The attire of the dancers performing in the said programme
should be modest and does not involve exposure of the midriff, thighs,
legs or chest. Any violation of this condition shall result in legal action,
including the arrest of the organisers and all members of the temple
committee.
(k) the Police is empowered to stop the programme, if it exceeds
beyond the permitted time;
(l) if any untoward incident takes place, the organizers of the
programme be made responsible for the same;
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(m) the organizers shall have to obtain all other required
permission from the authorities concerned;
(n) Any other conditions as the authority concerned consider to
impose according to the ground reality.
In case of violation of any conditions, it is open to the authorities
to initiate such action as is required under law and the persons who are
the organisers/committee members shall be held responsible. No costs.
Consequently, connected Miscellaneous Petition is closed.
09.04.2026
NCC : Yes / No
Index : Yes / No
Note: Issue order copy on 10.04.2026.
pnn
https://www.mhc.tn.gov.in/judis
L. VICTORIA GOWRI,J
pnn
To
1. The Superintendent of Police, Tenkasi District, Tenkasi.
2. The Inspector of Police, Puliangudi Police Station,
Tenkasi District.
3. The Additional Public Prosecutor,
Madurai Bench of Madras High Court, Madurai.
ORDER
IN
Date : 09/04/2026
https://www.mhc.tn.gov.in/judis
