Madras High Court
Dr.Virugai V.N.Kannan vs The Commissioner Of Police on 21 March, 2025
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
W.P.No.10496 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 21.03.2025
CORAM:
THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN
W.P.No.10496 of 2025
Dr.Virugai V.N.Kannan ... Petitioner
Vs.
1. The Commissioner of Police,
Greater Chennai Police,
Vepery, Chennai – 600 007.
2. The Deputy Commissioner of Police,
Adyar, Chennai.
3. The Inspector of Police,
J1 Saidapet Police Station,
Chennai – 600 035. ... Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India
for issuance of a Writ of Certiorarified Mandamus, calling for the recors
and quashing the impugned letter/order passed by the third respondent on
19.03.2025 as illegal and arbitrary and to quash the same, consequently
direct the respondents to consider the petitioner's representation dated
17.03.2025 and pass orders for granting permission to conduct the
conference on 22.03.2025 from 3 p.m., - 10 p.m., thereby providing with
adequate Police Protection on the said day.
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W.P.No.10496 of 2025
For Petitioner : Mr.Arun Anbumani
For Mr.R.C.Paul Kanagaraj
For Respondents : Mr.A.Gopinath
Government Advocate (Crl. Side)
ORDER
This writ petition has been filed challenging the order passed by the third respondent dated 19.03.2025, thereby refused to grant permission to conduct conference to be held on 22.03.2025 at YMCA Cricket A ground, Nandanam, Chennai.
2. The petitioner is the President of All India Real Estate, Builders, Land Developers & Landlord's Welfare Association. They used to conduct annual meeting on behalf of their association, which brings key stakeholders and other interested parties together, thereby fulfilling the object of the association. Likewise this year, they proposed to conduct their annual conference on 22.03.2025 at YMCA ground, Nandanam, Chennai. Accordingly, they obtained permission for using YMCA, Cricket A ground, Nandanam, Chennai by the communication dated 15.11.2024. The Correspondent and Secretary of YMCA, Nandanam by their communication dated 09.12.2024, granted provisional permission with the condition that the petitioner should https://www.mhc.tn.gov.in/judis ( Uploaded on: 21/03/2025 07:52:00 pm ) Page 2 of 8 W.P.No.10496 of 2025 obtain permission from the police, traffic police & corporation and with the statutory condition being fire & provision for medical assistance.
3. In view of the above, the petitioner submitted representation before the third respondent seeking permission to conduct their annual conference at YMCA ground, Nandanam, Chennai. However, it was rejected by the communication dated 19.03.2025, on the ground that the State Legislative Assembly for the year 2025-2026 would be going on and also there are other protection duties are going on. Therefore, the permission cannot be granted and no police protection can be granted for the petitioner's association annual conference to be held on 22.03.2025. Challenging the same, the petitioner filed the present writ petition.
4. Heard the learned counsel appearing on either side and perused the materials placed before this Court.
5. On perusal of the counter filed by the third respondent and on the submission made by the learned Government Advocate (Crl. Side) for the respondents revealed that the request was denied due to ensuing Annual Legislative Assembly meeting for the year 2025-2026 and other https://www.mhc.tn.gov.in/judis ( Uploaded on: 21/03/2025 07:52:00 pm ) Page 3 of 8 W.P.No.10496 of 2025 security concerns. Further on the same day viz., 22.03.2025, a political meeting is scheduled to be held in ITC Grand Chola, which is nearby the venue, now the conference of the petitioner to be conducted, in which the Chief Minister of Tamil Nadu and other Chief Ministers from neighbouring State are expected to participate along with party functionaries. That apart, fly-over construction work is under process in Saidapet. Further the petitioner's association requested permission to park more than 30 buses, 67 vans and 700 cars. Therefore, ensuring the safety and security is of utmost importance and therefore, the request sought for by the petitioner has been rejected.
6. At that juncture, the learned counsel appearing for the petitioner submitted that the annual conference of the petitioner's association is going to be held on 22.03.2025 only for 2½ hours from 6 p.m., to 8.30 p.m., at YMCA, Cricket A ground, Nandanam, Chennai. Further Annual Legislative Assembly meeting is going to be held in the Assembly. The petitioner is also not going to seek any police protection for their annual conference. Though, they had already obtained parking permission of their vehicle in Adayar, they undertake to park their big vehicles such as buses, in the Kilambakkam bus terminus itself. Further https://www.mhc.tn.gov.in/judis ( Uploaded on: 21/03/2025 07:52:00 pm ) Page 4 of 8 W.P.No.10496 of 2025 the respondents already imposed cost on the petitioner and they are ready to pay the same.
7. Considering the above facts and circumstances, the impugned order dated 19.03.2025, cannot be sustained and liable to be quashed. Accordingly, the order dated 19.03.2025 passed by the third respondent is hereby quashed and this Court is inclined to pass the following orders:-
(i) The third respondent is directed to permit the petitioner to conduct their annual conference on 22.03.2025 from 6.00 p.m., to 10.00 p.m., at YMCA, Cricket A ground, Nandanam, Chennai, by imposing regular conditions.
(ii) The petitioner's members shall park their big vehicles such as buses, van consisting six wheels at Kilambakkam bus terminus, Chengalpattu District.
(iii) The third respondent is directed to provide adequate police protection to the annual conference of the petitioner's association, on payment of cost as already imposed on the petitioner to tune of Rs.1,91,205/- in favour of the Additional Commissioner of Police, Traffic and a sum of Rs.65,650/- in favour of Account Officer, Joint https://www.mhc.tn.gov.in/judis ( Uploaded on: 21/03/2025 07:52:00 pm ) Page 5 of 8 W.P.No.10496 of 2025 Commissioner of Police, South.
(iv) The petitioner shall ensure that there shall not be any untoward incident.
(v) If any untoward incident, the third respondent is at liberty to proceed in accordance with law.
8. With the above directions, the Writ Petition stands allowed. There shall be no order as to costs.
21.03.2025
Index : Yes/No
Neutral citation : Yes/No
Speaking/non-speaking order
Note : Issue order copy today
i.e, on 21.03.2025
rts
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W.P.No.10496 of 2025
To
1. The Commissioner of Police,
Greater Chennai Police,
Vepery, Chennai – 600 007.
2. The Deputy Commissioner of Police,
Adyar, Chennai.
3. The Inspector of Police,
J1 Saidapet Police Station,
Chennai – 600 035.
4. The Public Prosecutor,
Madras High Court,
Chennai.
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W.P.No.10496 of 2025
G.K.ILANTHIRAIYAN, J.
rts
W.P.No.10496 of 2025
21.03.2025
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