R.THIRUPPATHI Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The petitioner has come up with this writ petition seeking a direction to the respondents to grant permission to conduct the cultural programme of Adal Padal on 21.01.2019 at 07.00 PM to 12.00 PM at "Sri Mariyamman Temple Kumbabishegam Festival" Jidikuppam Village, Naduppattu Post, Bargur Taluk, Krishnagiri District by considering his representation dated 04.01.2019.

(2.) Earlier, this Court had granted permission to the similarly placed persons to conduct Adal Padal cultural Programme by imposing stringent conditions. In this regard, the learned Special Government Pleader appearing for the respondent produced a Circular Memorandum in Rc.No.159539/Crime.4(3)/2018 dated 30.10.2018, in which, an instruction has been given to all Commissioners of Police in Cities and all the Superintendents of Police in Districts to ensure the order of the High Court is communicated to all the Inspectors / Station House Officers under their control and the directions are implemented without any deviation. The Memorandum further states that The Inspectors /Station House Officers concerned should get an undertaking from the petitioners/Organizers at the time of granting permission to the said Adal Padal cultural programmes and also to get an assurance from the organizers that there will not be any obscenity or vulgarity in the cultural programme and there will not be any disturbance to the public peace and tranquility.

(3.) As already the Director General of Police has authorised the Inspectors/Station House Officers in this regard to take appropriate decision considering the ground reality in any particular area/locality pursuant to the orders of this Court, the respondents are directed to follow the said memorandum and pass appropriate orders based on the petitioner's representation dated 04.01.2019 forthwith.