Seeking permission to conduct dance programme on 04.08.2015 at Periya Pavadi Sengunthar Kalaiarangam near Mariamman Temple, situate at Vennanthur Village, Rasipuram Taluk, Namakkal District, the petitioner made a representation dated 07.07.2015 to the respondent. By the order impugned, the same was rejected on the sole ground it will lead to law and order problem. Challenging the same, the present Writ Petition has been filed. 2.Heard the learned counsel appearing for the petitioner and the learned Additional Government Pleader appearing for the respondent. 3.Learned counsel for the petitioner would submit that there is likelihood of law and order problem cannot be a ground to reject the representation of the petitioner. 4.The only objection raised is that if permission is granted, it would likely to lead law and order problem. From the order passed by the respondent, there was no indication that law and order problem would arise. It is for the respondent to impose any condition to maintain law and order problem. It is not as if there was any prior untoward occurrence in the conduct of the programme. 5.Accordingly, the impugned order is set aside and the writ petition is allowed and the petitioner is permitted to conduct dance programme on 16.08.2015 at Periya Pavadi Sengunthar Kalaiarangam near Mariamman Temple, situate at Vennanthur Village, Rasipuram Taluk, Namakkal District, however, with the following conditions:- (a)The cultural programme in connection with temple Festival at Periya Pavadi Sengunthar Kalaiarangam near Mariamman Temple, situate at Vennanthur Village, Rasipuram Taluk, Namakkal District, be held on 16.08.2015 between 06.00 p.m and 10.30 p.m. (b)There should not be any kind of obscene dance or vulgar dialogues during the performance, by anyone of the participants. (c)Double meaning songs should not be played so as to spoil the minds of students and youths. (d)No dance or songs, touching upon any political party or religion or community or caste be played. (e)No flex boards in support of any political party or communal leader be erected. (f)The function should not affect either religious or communal harmony and shall be conducted without any discrimination based on caste. (g)If there is any violation of any one of the conditions imposed, the concerned police officer is at liberty to take necessary action, as per law and stop such performance; and (h)Similarly, the police is entitled to stop the dance programme, if it exceeds beyond the permitted time.
(i)The respondent is directed to issue necessary permission, incorporating the above conditions. No costs. Index : Yes/No 04.08.2015 Internet : Yes/No The Inspector of Police, Vennanthur Police Station, Rasipuram Taluk, Namakkal District. M.M.SUNDRESH, J. W.P.No.23696 of 2015 04.08.2015