V GOBINATHAN Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned Special Government Pleader appearing for the respondents.

(2.) THIS writ petition has been filed seeking for a direction to the respondents to grant the necessary permission for conducting the functions to be held from 23.3.2011 to 25.3.2011, during the Pongal Festival of Arulmighu Sri Periya Mariamman Temple, Deevettipatti Village, Omalur Tauk, Salem District.

(3.) CONSIDERING the averments made in the affidavit filed in support of the writ petition and in view of the submissions made by the learned counsels appearing for the parties concerned and in view of the earlier orders passed by this Court, this Court finds it appropriate to direct the second respondent to grant the necessary permission to the petitioner, to conduct dance programmes, during the Pongal Festival of Arulmighu Sri Periya Mariamman Temple, Deevettipatti Village, Omalur Tauk, Salem District, subject to the petitioner submitting an affidavit of undertaking stating that the dance programmes would not be obscene, indecent or lewd and that they would be conducted in an orderly and disciplined manner, as per law and in accordance with the conditions imposed by the respondents. It is made clear that it would be open to the respondents and the other authorities concerned to initiate appropriate action against the petitioner and the others involved in conducting the dance programmes, if they violate the conditions imposed by the respondents and if the dance programmes are conducted in a manner contrary to the relevant provisions of law. The writ petition is ordered accordingly. No costs. Consequently, connected miscellaneous petition is closed.