U. MOHAMED MOHIDEEN Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) HEARD Mr.S.C.Herold Singh, the Learned Counsel appearing for the Petitioner and Mr.V.Muruganandam, the Learned Additional Government Pleader appearing for the Respondents 1 to 3 and Mr.R.Anand, the Learned Counsel appearing for impleading Petitioner / proposed R4 in M.P.(MD)No.2 of 2014.

(2.) ACCORDING to the Petitioner, the Petitioner's area happens to be a Place of Harmony, where people belongs to various Castes, Creed and Religion live together. The only Festival, which make them together is the 'Moharrum' Festival. The same has been celebrated in their area from time immemorial. Every year, the said Festival would be conducted by the Committee, which has been formed in the name and style of 'Leppai, Valavu, Hassan, Hussain Pallivasal Nirvaga Kulu', which is a registered body with the Tamil Nadu Wakf Board, bearing Registration No.820/1960.

(3.) THE Learned Counsel appearing for the Petitioner urges before this Court that, as a part of the 'Moharrum' Festival, several programs will be conducted to offer worships and entertainment for public, the same would be commenced at 4.00 p.m., on 25.10.2014 at 'Leppai Valavu Savady' ground by hoisting the Flag and by taking the Flag around the Village. The next program will be on 01.11.2014, which commences at 4.00 p.m., on the same Venue, wherein 'Panchaa' would be taken on the Horse and it would be taken around the Village. On 03.11.2014 at 9.00 p.m., Musical Party has been arranged. On 04.11.2014, at 2.00 a.m., 'Santhana Koodu' will be taken as a procession around the Village from the said ground. After that, the said 'Santhana Koodu' will be taken to the 6th Street and the function will be concluded by 10.00 p.m., on the same day i.e., on