S SELVAKUMAR Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) MR.V.Jayaprakash Narayanan, the learned Additional Government Pleader, takes notice for the respondents.

(2.) THIS writ petition has been filed seeking for a direction to the respondents to give permission to conduct the dance programme in the event of Muthunaickan Patti Sri Aadi Thirowpathy Amman Koil Festival, on 10.06.2011, at Muthunaicken Patti Village, Muthunaicken Patti Post, Omalur Taluk, Salem District.

(3.) PER contra, the learned Additional Government Pleader appearing for the respondents had submitted that the respondents have the power to prevent the petitioner from organising dance programmes, which are obscene, indecent or lewd. Since, the dance programmes organised in such temple festivals are generally obscene and indecent.