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Judgment
R. Sudhakar, J.—This writ petition has been filed seeking a writ of Mandamus to direct the first respondent to grant permission to the petitioner for conducting ''Cock Fight'' at Pattukottai near Pattukottai Polytechnic College on 22nd and 23rd February 2014.
Heard Mr. W. Peter Ramesh Kumar, learned Counsel appearing for Mr. A. Arunprasad, learned counsel for the petitioner, Mr. B. Pugalendhi, learned Special Government Pleader appearing for the respondents 1 to 4 and Mr. K.K. Senthilvelan, learned Assistant Solicitor General of India, who takes notice for the fifth respondent. By consent, the writ petition itself is taken up for final disposal.
The learned counsel appearing for the petitioner would contend that every year in the village, the villagers used to conduct cock fight which is a traditional game. It is contended that this year also seeking permission from the authorities to conduct cock-fight on 22.02.2014 and 23.02.2014, the petitioner made a representation to the first respondent on 09.01.2014, but the same was not considered by the first respondent so far. Hence, the petitioner is constrained to approach this Court with the present writ petition for the aforesaid relief.
It is contended that in a number of similar matters, this Court has directed the authorities to grant permission to conduct cock-fight, imposing certain conditions.
Mr. B. Pugalendhi, learned Special Government Pleader appearing for the respondents 1 to 4 would submit that in the event of this Court granting permission, stringent conditions may be imposed for the smooth conduct of the event.
Accordingly, the respondents are directed to give permission to the petitioner to conduct cock-fight on 22.02.2014 and 23.02.2014, subject to the following conditions:
(i) It is made clear that such an event shall be supervised by the fourth respondent as well as by the Veterinary Doctor of nearby Government Veterinary Hospital.
(ii) It is further made clear that during the course of conducting ''cock fight'', there should not be any injury to be caused to the birds and the birds should not be intoxicated, with any alcoholic substance and no knives should be tied around the legs of the birds, with the tip of the knives dipped in poisonous substances. The Veterinary Doctor shall ensure the same before the actual starting of the event.
(iii) The petitioner shall bear the expenses towards police protection as well as the expenses towards the Veterinary Doctor.
(iv) It is made clear that the organiser should take pre-cautionary measures to avoid any untoward incident while conducting the event of cock- fight.
(v) Songs praising communal leader or having communal overtones should not be played.
(vi) The petitioner will ensure that no flex board or hoardings depicting particular community or leader is displayed.
(vii) All the above terms and conditions should be followed scrupulously by the petitioner and the petitioner shall file an affidavit of undertaking to the said effect before the third respondent.
(viii) The petitioner volunteers to donate a sum of Rs. 5,000/- (Rupees Five Thousand only) to any one of the Orphanages in the District and payment of proof shall be produced before the third respondent
The writ petition is disposed of in the above terms. No costs.