Madras High Court
M.Appavu vs The District Collector on 2 January, 2014
Bench: R.Sudhakar, V.M.Velumani
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED: 02.01.2014 CORAM THE HONOURABLE MR.JUSTICE R.SUDHAKAR and THE HONOURABLE Ms.JUSTICE V.M.VELUMANI Writ Petition (MD) No.22 of 2014 M.Appavu ... Petitioner Vs 1.The District Collector, Collectorate, Tirunelveli District. 2.The Superintendent of Police, Tirunelveli District. 3.The Deputy Superintendent of Police, Valliyoor, Tirunelveli District. 4.The Deputy Superintendent of Police, Valliyoor, Tirunelveli District. 5.The President, Thisaiyanvilai Panchayat Union, Thisaiyanvilai, Tirunelveli District. 6.The Executive Officer, Thisaioyanvilai Panchayat, Thisaiyanvilai, Tirunelveli District. ... Respondents Writ Petition under Article 226 of the Constitution of India, praying for issuance of a Writ of mandamus, directing the respondents to grant permission for organizing and conducting a meeting of fasting and to have speeches through loudspeaker within permitted ambience near the bus-stand at Thisaiyanvialai or nearby Nehruji Thidal, on 06.01.2014, in a peaceful manner. !For Petitioner ... Mr.S.Meenkashi Sundaram ^For Respondents ... Mr.B.Pugalendhi, 1 to 4 Spl.Govt. Pleader. For Respondents ... Mr.V.R.Shanmughanathan, 5 and 6 Spl.Govt.Pleader. :ORDER
(Order of the Court was made by R.SUDHAKAR,J.) This writ petition has been filed seeking for a direction, directing the respondents to grant permission for organizing and conducting a meeting of fasting and to have speeches, through loudspeaker, within permitted ambience, near the bus-stand at Thisaiyanvialai or nearby Nehruji Thidal, on 06.01.2014, in a peaceful manner.
2.Heard the learned counsel for the petitioner and the learned Special Government Pleaders appearing for the respondents. By consent, the writ petition itself is taken up for final disposal at the admission stage itself.
3.The petitioner wants to conduct a hunger fasting for implementation inter-river water linking scheme, namely Thamiraparani - Karumeniyaru - Nambiyaru Scheme. The petitioner has made an application to the District Collector, Tirunelveli District and other respondents, on 23.12.2013, seeking permission for conducting such a hunger fast and other programmes on 06.01.2014. Contending that the said request has not been considered, the petitioner has come forward with this writ petition.
4.Without going into the merits of the matter, the District Collector, Tirunelveli District and the Superintendent of Police, Tirunelveli District and other authorities concerned are directed to consider the representation of the petitioner, dated 23.12.2013, as expeditiously as possible, on its own merits and in accordance with law and pass appropriate orders.
5.The writ petition stands disposed of with the above direction. No costs.
gb To
1.The District Collector, Collectorate, Tirunelveli District.
2.The Superintendent of Police, Tirunelveli District.
3.The Deputy Superintendent of Police, Valliyoor, Tirunelveli District.
4.The Deputy Superintendent of Police, Valliyoor, Tirunelveli District.