Madras High Court
Gopi Perarivalan vs The Superintendent Of Police on 5 November, 2024
Author: M.Nirmal Kumar
Bench: M.Nirmal Kumar
W.P.(MD)No.26418 of 2024
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 05.11.2024
CORAM:
THE HONOURABLE MR.JUSTICE M.NIRMAL KUMAR
W.P.(MD)No.26418 of 2024
Gopi Perarivalan .. Petitioner
Vs
1. The Superintendent of Police
Kanyakumari District
2. The Inspector of Police
Boothapandi Police Station
Kanyakumari District .. Respondents
PRAYER: Petition filed under Article 226 of the Constitution of India to
issue a Writ of Certiorarified Mandamus to call for the records pertaining
to the impugned order dated 19.10.2024 passed by the second respondent
and quash the same as illegal and consequently direct the second
respondent to give permission for fasting on 28.10.2024 at 9.00 AM to
5.00 PM at Eratchakulam Junction in Kanyakumari District
For Petitioner : Mr.S.Ramasamy
For Respondents : Mr.A.Thiruvadikumar
Additional Public Prosecutor
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W.P.(MD)No.26418 of 2024
ORDER
This Writ Petition has been filed to quash the impugned order dated 19.10.2024, whereby rejecting the petitioner's permission to conduct Dharna near Eratchakulam Junction in Kanyakumari District on 28.10.2024 at 9.00 a.m., to 5.00 p.m.,
2. The contention of the petitioner is that the petitioner who is the District Secretary of a political party called Viduthalai Siruthaigal Katchi had sent a representation that after bifurcation of Kanyakumari District in the year 1956 there is no separate independent assembly constituency for Aadi Dravidar Community people and thereby the party had decided to hold protest by way of Dharna on 28.10.2024 at 9.00 a.m., to 5.00 p.m. near Eratchakulam Junction in Kanyakumari District. The petitioner's right of protest is ensured by Article 19(1)(b) of the Constitution of India which shall not be denied. The respondent without considering the fundamental right had denied the permission for dharna. As on date there is no law and order problem and the situation is calm and peaceful. In such circumstances the impugned order is not sustainable. 2/5 https://www.mhc.tn.gov.in/judis W.P.(MD)No.26418 of 2024
3. The learned Additional Public Prosecutor would submit that the petitioner's representation is dated 15.10.2024 to hold dharna on 28.10.2024. Even as early as on 19.10.2024 the representation of the petitioner was rejected. Between 19.10.2024 and 28.10.2024 the petitioner ought to have filed petition and agitated with regard tot he impugned order. Now the date of dharna is lapsed. Hence the writ petition is not maintainable.
4. The learned counsel appearing for the petitioner seeks permission that he may be permitted to give fresh representation seeking permission to hold dharna on a later date.
5. It is for the petitioner to make such representation which right is with him always.
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6. Observing as above, the Writ Petition stands disposed of . No costs.
05.11.2024 Index: Yes/No Internet : Yes/No aav To
1. The Superintendent of Police Kanyakumari District
2. The Inspector of Police Boothapandi Police Station Kanyakumari District
3. The Additional Public Prosecutor Madurai Bench of Madras High Court Madurai.
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