Madras High Court
K.Chandrasekar vs The Director General Of Police on 18 October, 2023
Author: G.Ilangovan
Bench: G.Ilangovan
1
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
Dated: 18/10/2023
CORAM:
THE HON'BLE MR JUSTICE G.ILANGOVAN
WP(MD)Nos.24764 to 24783 of 2023
and
WMP(MD)Nos.20956 to 20959, 20961 to 20971, 20973, 20974,
20976, 20981 and 20986 of 2023
(1)WP(MD)No.24764 of 2023:-
K.Chandrasekar : Petitioner
Vs.
1.The Director General of Police,
Mylapore,
Chennai-600 004.
2.The Superintendent of Police,
Office of Superintendent of Police,
Pudukottai District.
3.The Deputy Superintendent of Police,
Deputy Superintendent of Police Office,
Ponnamaravathi Sub-Division,
Pudukottai District.
4.The Inspector of Police,
Thirumayam Police Station,
Pudukottai District. : Respondents
Prayer: Writ Petition has been filed under Article
226 of the Constitution of India, to issue a Writ of
Mandamus, directing the respondents herein to permit the
members of Rashtriya Swayamsevak Sangh (RSS) to conduct
the procession (Route March) wearing their uniform (Dark
Olive Brown Trousers, White Shirt, Cap, Belt, Black
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shoes) lead by a Musical Band from Seeradi Kalaiarangam
to Seeradi Kalaiarangam (Via Thagara Kottagai, Panchayat
Office, Opposite to Bharat Bank, Win Gates Cool Drinks
Street, Opposite to Theerar Sathya Moorthi Perumal Kovil
Street, Sivan Kovil Street, Canara Bank Right Side,
Malaikottai Entrance, State Bank of India Stop, New Bus
Stand, Anna Hospital, Ramar Kovil Backside, Devakottai
Main Road, Taluk Office, Theerar Sathya Moorthi) on
22/10/2023 at 04.00 pm and conduct a Public Meeting at
Municipal Park at 05.30 pm to 07.00 pm, pursuant to their
application to the respondents, dated 19/09/2023 and pass
any other further or other orders.
For Petitioner : Mr.N.Anandha Padmanabhan
Senior Counsel
&
Mr.KPS.Palanivel Rajan
Senior Counsel
for Mrs.M.Sudharani
For Respondents : Mr.Veerakathiravan
Additional Advocate General
Assisted by Mr.R.M.Anbunithi
Additional Public Prosecutor
(2)WP(MD)No.24765 of 2023:-
L.Sudarmuthiah : Petitioner
Vs.
1.The Director General of Police,
Mylapore,
Chennai-600 004.
2.The Commissioner of Police/Superintendent of Police,
Office of Superintendent of Police,
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Tenkasi District.
3.The Inspector of Police,
Shenkottai Police Station,
Tenkasi District. : Respondents
Prayer:Writ Petition has been filed under Article
226 of the Constitution of India, to issue a Writ of
Mandamus, directing the respondents herein to permit the
members of Rashtriya Swayamsevak Sangh (RSS) to conduct
the procession (Route March) wearing their uniform (Dark
Olive Brown Trousers, White Shirt, Cap, Belt, Black
shoes) lead by a Musical Band from North Car Street to
West Car Street (Via East Car Street, PS(KC Road),
Vambalanthan Kukku-Vallam Road, Aruna Oil Mill (Opp
Road), Good Water Well, Gandhi Road and Jawaharlal Road)
Or from K.C Road to West Car Street (Via Muthzhagiyammal
Kovil, Chithirai Kannu Street, Periya Samy Street, Pump
House Road, Chervaikkaran Street, and Kasukadai Bazar) on
29/10/2023 at 04.00 pm and conduct a Public Meeting at
Municipal Park at 05.30 pm to 07.00 pm pursuant to their
application to the respondents, dated 12/09/2023 and pass
any other further or other orders.
For Petitioner : Mr.N.Anandha Padmanabhan
Senior Counsel
&
Mr.KPS.Palanivel Rajan
Senior Counsel
for Mr.T.Ponramkumar
For Respondents : Mr.Veerakathiravan
Additional Advocate General
Assisted by Mr.R.M.Anbunithi
Additional Public Prosecutor
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(3)WP(MD)No.24766 of 2023:-
V.Chinna Durai : Petitioner
Vs.
1.The Director General of Police,
Mylapore, Chennai-600 004.
2.The Superintendent of Police,
Office of the Superintendent of Police
Tirunelveli District.
3.The Inspector of Police,
Tisaiyanvilai Police Station,
Tirunelveli District. : Respondents
Prayer: Writ Petition has been filed under Article
226 of the Constitution of India, to issue a Writ of
Mandamus, directing the respondents herein to permit the
members of Rashtriya Swayamsevak Sangh (RSS) to conduct
the procession (Route March) wearing their uniform (Dark
Olive Brown Trousers, White Shirt, Cap, Belt, Black
shoes) lead by a Musical Band from Sivan Kovil to Near
Malaviya Vidhya Kendram School Ground (Via Telephone
Exchange, Ittamozhi Road, Palkani Hospital, Vagaiyadi
Street Post Office, Old Bus Stand, Aanjaneyar Kovil) or
(Via Highway Road Post Office, Old Bus Stand, Aanjaneyar
Kovil) or (Via Telephone Exchange, Ittamozhi Road,
Palkani Hospital, Kamarajar Road, Ramakrishna High
School, Panchayat Office Road, Aanjaneyar Kovil) on
29/10/2023 at 04.25 pm and conduct a Public Meeting at
Municipal Park at 06.00 pm to 08.00 pm pursuant to their
application to the respondents, dated 14/09/2023 and pass
any other further or other orders.
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For Petitioner : Mr.N.Anandha Padmanabhan
Senior Counsel
&
Mr.KPS.Palanivel Rajan
Senior Counsel
for Mr.T.Ponramkumar
For Respondents : Mr.Veerakathiravan
Additional Advocate General
Assisted by Mr.R.M.Anbunithi
Additional Public Prosecutor
(4)WP(MD)No.24767 of 2023:-
S.Kumaresan : Petitioner
Vs.
1.The Director General of Police,
Mylapore, Chennai-600 004.
2.The Superintendent of Police,
SP Office,
Tuticorin District.
3.The Inspector of Police,
Kulasekaranpattinam Police Station,
Tuticorin District. : Respondents
Prayer: Writ Petition has been filed under Article
226 of the Constitution of India, to issue a Writ of
Mandamus, directing the respondents herein to permit the
members of Rashtriya Swayamsevak Sangh (RSS) to conduct
the procession (Route March) wearing their uniform (Dark
Olive Brown Trousers, White Shirt, Cap, Belt, Black
shoes) lead by a Musical Band from Theriyur Sri
Mutharaman Kovil to Sivamuruga Nagar Keela Bazzar/South
Bazzar Sivanthi Rice Mill (Via Theriyur Main Road, Mela
Bazzar (Thisaiyanvilai Road Bunk) Vaithiyalingapuram
South Street, Santhaiyadiyar, South Bazzar, North Bazzar,
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North Bus Stand Road, South Bus Stand Road, Keela Bazzar)
on 29/10/2023 at 05.00 pm and conduct a Public Meeting at
Sivamurugan Nagar Keela Bazzar/South Bazzar Sivanthi Rice
Mill at 07.00 pm to 09.00 pm pursuant to their
application to the respondents dated 16/09/2023 and pass
any other further or other orders.
For Petitioner : Mr.N.Anandha Padmanabhan
Senior Counsel
&
Mr.KPS.Palanivel Rajan
Senior Counsel
for Mr.S.Pon Senthilkumaran
For Respondents : Mr.Veerakathiravan
Additional Advocate General
Assisted by Mr.R.M.Anbunithi
Additional Public Prosecutor
(5)WP(MD)No.24768 of 2023:-
V.Akilan : Petitioner
Vs.
1.The Director General of Police,
Mylapore, Chennai-600 004.
2.The Commissioner of Police/Superintendent of Police,
Subramaniyapuram,
Trichy District.
3.The Inspector of Police,
Thuraiyur Police Station,
Trichy District. : Respondents
Prayer: Writ Petition has been filed under Article
226 of the Constitution of India, to issue a Writ of
Mandamus, directing the respondents herein to permit the
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members of Rashtriya Swayamsevak Sangh (RSS) to conduct
the procession (Route March) wearing their uniform (Dark
Olive Brown Trousers, White Shirt, Cap, Belt, Black
shoes) lead by a Musical Band from Aanjaneyar Kovil South
Side, Trichy Road to Near Perumal Kovil (Via Sri Veera
Aanjaneyar Kovil, Koolochum Murugar Kovil, Bus Stand,
Aathur Road, Car Stand, Hospital Stop, Salai Mariyamman
Kovil Perambalur Road (Periya Kadai Veedhi) Old Police
Station, Kamandi, Soraththur Road, Selva Vinayagar Kovil
Market Road, Aalamaram, Market, Manamagal Store Aathur
Road, Palakkarai) on 22/10/2023 at 04.00 pm and conduct a
Public Meeting at Bus Stand at 05.30 pm to 07.30 pm
pursuant to their application to the respondents, dated
12/09/2023 and pass any other further or other orders.
For Petitioner : Mr.N.Anandha Padmanabhan
Senior Counsel
&
Mr.KPS.Palanivel Rajan
Senior Counsel
for Mr.S.Poornachandran
For Respondents : Mr.Veerakathiravan
Additional Advocate General
Assisted by Mr.R.M.Anbunithi
Additional Public Prosecutor
(6)WP(MD)No.24769 of 2023:-
R.Mathiselvam : Petitioner
Vs.
1.The Director General of Police,
Mylapore,
Chennai-600 004.
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2.The Superintendent of Police,
Theni,
Theni District.
3.The Deputy Superintendent of Police,
Uthamapalayam,
Theni District.
4.The Inspector of Police,
Cumbum North Police Station,
Theni District.
5.The Inspector of Police,
Cumbum South Police Station,
Theni District. : Respondents
Prayer: Writ Petition has been filed under Article
226 of the Constitution of India, to issue a Writ of
Mandamus, directing the respondents herein to permit the
members of Rashtriya Swayamsevak Sangh (RSS) to conduct
the procession (Route March) wearing their uniform (Dark
Olive Brown Trousers, White Shirt, Cap, Belt, Black
shoes) lead by a Musical Band from Park Thidal to Park
Thidal (Via V.O.C Thidal, village Booth Street, Mariamman
Kovil Street, Amaravathi Theatre, Sellandi Amman Kovil,
K.K.Patti Road, SBI Bank, Thambees Theatre, Veppamaram,
Saalimaram, Kannisamy Tea Kadai, Arasamaram, Velappar
Kovil on 29/10/2023 at 04.00 pm and conduct a Public
Meeting at Park Thidal at 06.00 pm to 09.00 pm pursuant
to their application to the respondents, dated 28/09/2023
and pass any other further or other orders.
For Petitioner : Mr.N.Anandha Padmanabhan
Senior Counsel
&
Mr.KPS.Palanivel Rajan
Senior Counsel
for Mr.P.Sivachandran
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For Respondents : Mr.Veerakathiravan
Additional Advocate General
Assisted by Mr.R.M.Anbunithi
Additional Public Prosecutor
(7)WP(MD)No.24770 of 2023:-
V.Senthilkumar : Petitioner
Vs.
1.The Director General of Police,
Mylapore,
Chennai-600 004.
2.The Superintendent of Police,
Dindigul,
Dindigul District.
3.The Inspector of Police,
Kodaikanal Police Station,
Dindigul District. : Respondents
Prayer: Writ Petition has been filed under Article
226 of the Constitution of India, to issue a Writ of
Mandamus, directing the respondents herein to permit the
members of Rashtriya Swayamsevak Sangh (RSS) to conduct
the procession (Route March) wearing their uniform (Dark
Olive Brown Trousers, White Shirt, Cap, Belt, Black
shoes) lead by a Musical Band from Kalaiaranga Parking to
kalaiaranga Parking (Via Municipal Office, Seven Road
Junction, Astoria Near Bus Stand, Anna Salai (Market),
Perumal Kovil, Munjikal, Ghat Road, Chalika Petrol Bunk,
Hotel Paradise, Sun Corner) on 29/10/2023 at 12.00 pm and
conduct a Public Meeting at Near Kalaiaranga Parking at
1.00 pm to 3.00 pm pursuant to their application to the
respondents, dated 13/09/2023 and pass any other further
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or other orders.
For Petitioner : Mr.N.Anandha Padmanabhan
Senior Counsel
&
Mr.KPS.Palanivel Rajan
Senior Counsel
for Mr.P.Sivachandran
For Respondents : Mr.Veerakathiravan
Additional Advocate General
Assisted by Mr.R.M.Anbunithi
Additional Public Prosecutor
(8)WP(MD)No.24771 of 2023:-
N.Visu : Petitioner
Vs.
1.The Director General of Police,
Mylapore,
Chennai-600 004.
2.The Superintendent of Police,
Kanyakumari District.
3.The Deputy Superintendent of Police,
Thuckalay Sub Division,
Kanyakumari District.
4.The Inspector of Police,
Thuckalai Police Station,
Kanyakumari District. : Respondents
Prayer: Writ Petition has been filed under Article
226 of the Constitution of India, to issue a Writ of
Mandamus, directing the respondents herein to permit the
members of Rashtriya Swayamsevak Sangh (RSS) to conduct
the procession (Route March) wearing their uniform (Dark
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Olive Brown Trousers, White Shirt, Cap, Belt, Black
shoes) lead by a Musical Band from Thickanamcode to
Pookkadai Junction on 22/10/2023 at 04.00 pm and conduct
a Public Meeting at College Ground of N.I. College of
Polytechnic Pookkadai at 05.30 pm to 07.30 pm or
Thuckalai Parthasarathy Kovil to Paraikodu on 22/10/2023
at 04.00 pm and conduct a Public Meeting at The Ground
behind Vijay Hospital, Paraikodu at 05.30 pm to 07.30 pm
pursuant to their application to the respondents, dated
04/10/2023 and pass any other further or other orders.
For Petitioner : Mr.N.Anandha Padmanabhan
Senior Counsel
&
Mr.KPS.Palanivel Rajan
Senior Counsel
for Mr.M.Karthikeya
Venkitachalapathy
For Respondents : Mr.Veerakathiravan
Additional Advocate General
Assisted by Mr.R.M.Anbunithi
Additional Public Prosecutor
(9)WP(MD)No.24772 of 2023:-
R.Ramarathinam : Petitioner
Vs.
1.The Director General of Police,
Mylapore, Chennai-600 004.
2.The Commissioner of Police/Superintendent of Police,
Trichy City,
Trichy District.
3.The Inspector of Police,
Woraiyur Police Station,
Trichy District. : Respondents
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Prayer: Writ Petition has been filed under Article
226 of the Constitution of India, to issue a Writ of
Mandamus, directing the respondents herein to permit the
members of Rashtriya Swayamsevak Sangh (RSS) to conduct
the procession (Route March) wearing their uniform (Dark
Olive Brown Trousers, White Shirt, Cap, Belt, Black
shoes) lead by a Musical Band from Puthur Four Road to
Sadhana Trust Trichy (Via Aruna Theatre, Cavery Super
Market, Victoriya Road, Methodist Girls Higher Secondary
School, SCI Hospital, Ramjee Mahal, Naachiyar Kovil Bus
Stap, Salai Road, Thillai Nagar Kannapa Hotel and Trichy
Tower Road) on 29/10/2023 at 04.00 pm and conduct a
Public Meeting at Sadhana Trust, Trichy at 06.30 pm to
08.00 pm pursuant to their application to the
respondents, dated 11/08/2023 and pass any other further
or other orders.
For Petitioner : Mr.N.Anandha Padmanabhan
Senior Counsel
&
Mr.KPS.Palanivel Rajan
Senior Counsel
for Mr.S.Poornachandran
For Respondents : Mr.Veerakathiravan
Additional Advocate General
Assisted by Mr.R.M.Anbunithi
Additional Public Prosecutor
(10)WP(MD)No.24773 of 2023:-
B.Anantha Saithanayan : Petitioner
Vs.
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1.The Director General of Police,
Mylapore,
Chennai-600 004.
2.The Superintendent of Police,
SP Office,
Tuticorin District.
3.The Deputy Superintendent of Police,
DSP Office,
Kovilpatti,
Tuticorin District.
4.The Inspector of Police,
Kovilpatti Police Station,
Tuticorin District. : Respondents
Prayer: Writ Petition has been filed under Article
226 of the Constitution of India, to issue a Writ of
Mandamus, directing the respondents herein to permit the
members of Rashtriya Swayamsevak Sangh (RSS) to conduct
the procession (Route March) wearing their uniform (Dark
Olive Brown Trousers, White Shirt, Cap, Belt, Black
shoes) lead by a Musical Band from Lakshmi Mills Gate to
Shenbagavalli Amman Kovil Ground (Via old Bus Stand,
Kamarajar Statue, New Road, Government Hospital,
Veterinary Hospital, Main Post Office) on 29/10/2023 at
04.00 pm and conduct a Public Meeting at Shenbagavalli
Amman Kovil Ground at 06.30 pm to 08.00 pm pursuant to
their application to the respondents, dated 16/09/2023
and pass any other further or other orders.
For Petitioner : Mr.N.Anandha Padmanabhan
Senior Counsel
&
Mr.KPS.Palanivel Rajan
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Senior Counsel
for Mr.S.Pon Senthilkumaran
For Respondents : Mr.Veerakathiravan
Additional Advocate General
Assisted by Mr.R.M.Anbunithi
Additional Public Prosecutor
(11)WP(MD)No.24774 of 2023:-
Suba Gajendran : Petitioner
Vs.
1.The Director General of Police,
Mylapore,
Chennai-600 004.
2.The Superintendent of Police,
SP Office,
Ramanathapuram District.
3.The Deputy Superintendent of Police,
DSP Office,
Paramakudi.
4.The Inspector of Police,
Paramakudi Police Station,
Ramanathapuram District. : Respondents
Prayer: Writ Petition has been filed under Article
226 of the Constitution of India, to issue a Writ of
Mandamus, directing the respondents herein to permit the
members of Rashtriya Swayamsevak Sangh (RSS) to conduct
the procession (Route March) wearing their uniform (Dark
Olive Brown Trousers, White Shirt, Cap, Belt, Black
shoes) lead by a Musical Band from Perumal Kovil,
Paramakudi to Perumal Kovil (Via Service Road, S.S.Kovil
Street, Puliamara Street, Karuppanaswamy Kovil Street,
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Santhai Pettai, Bus Stand, Aindhumukku Road, Police
Station, Aathu Paalam, Big Bazar, Perumal Kovil Street)
on 22/10/2023 at 04.00 pm and conduct a Public Meeting at
Perumal Kovil at 06.30 pm to 08.00 pm pursuant to their
application to the respondents, dated 14/09/2023 and pass
any other further or other orders.
For Petitioner : Mr.N.Anandha Padmanabhan
Senior Counsel
&
Mr.KPS.Palanivel Rajan
Senior Counsel
for Mr.P.Santhosh Kumar
For Respondents : Mr.Veerakathiravan
Additional Advocate General
Assisted by Mr.R.M.Anbunithi
Additional Public Prosecutor
(12)WP(MD)No.24775 of 2023:-
T.Ganapathi Raja : Petitioner
Vs.
1.The Director General of Police,
Mylapore,
Chennai-600 004.
2.The Superintendent of Police,
Superintendent of Police Office,
Pudukottai District.
3.The Deputy Superintendent of Police,
Deputy Superintendent of Police Office,
Kottaipattinam Sub Division,
Pudukottai District.
4.The Inspector of Police,
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Manamelkudi Police Station,
Pudukkottai District. : Respondents
Prayer: Writ Petition has been filed under Article
226 of the Constitution of India, to issue a Writ of
Mandamus, directing the respondents herein to permit the
members of Rashtriya Swayamsevak Sangh (RSS) to conduct
the procession (Route March) wearing their uniform (Dark
Olive Brown Trousers, White Shirt, Cap, Belt, Black
shoes) lead by a Musical Band from Vadakkoor Amman Kovil
to New Bus Sand (Via Thandavamoorthy Nagar, Sedhu Salai,
High School, Vadakkoor Amman Kovil Arch, Kodiyakkarai
Road, Sengundharpuram, Therkoor Amman Kovil, Ujjaini
Mahaklai Kovil, Sedhu Salai) on 22/10/2023 at 04.00 pm
and conduct a Public Meeting at Municipal park at 05.30
pm to 07.00 pm pursuant to their application to the
respondents dated 15/09/2023 and pass any other further
or other orders.
For Petitioner : Mr.N.Anandha Padmanabhan
Senior Counsel
&
Mr.KPS.Palanivel Rajan
Senior Counsel
for Mrs.S.Mahalakshmi
For Respondents : Mr.Veerakathiravan
Additional Advocate General
Assisted by Mr.R.M.Anbunithi
Additional Public Prosecutor
(13)WP(MD)No.24776 of 2023:-
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K.K.Ananthan : Petitioner
Vs.
1.The Director General of Police,
Mylapore, Chennai-600 004.
2.The Superintendent of Police,
Office of Superintendent of Police,
Thanjavur District.
3.The Inspector of Police,
Town West Police Station,
Thanjavur District.
4.The Inspector of Police,
Town East Police Station,
Thanjavur District.
Prayer: Writ Petition has been filed under Article
226 of the Constitution of India, to issue a Writ of
Mandamus, directing the respondents herein to permit the
members of Rashtriya Swayamsevak Sangh (RSS) to conduct
the procession (Route March) wearing their uniform (Dark
Olive Brown Trousers, White Shirt, Cap, Belt, Black
shoes) lead by a Musical Band from Ponni Trust Office to
Panagai Building Office (Via North Main Street, West Main
Street, South Main Street and Gandhi Road (Anna Statue)
on 22/10/2023 at 03.00 pm and conduct a Public Meeting at
Municipal park at 05.30 pm to 07.00 pm pursuant to their
application to the respondents, dated 14/09/2023 and pass
any other further or other orders.
For Petitioner : Mr.N.Anandha Padmanabhan
Senior Counsel
&
Mr.KPS.Palanivel Rajan
Senior Counsel
for Mrs.Sudharani
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For Respondents : Mr.Veerakathiravan
Additional Advocate General
Assisted by Mr.R.M.Anbunithi
Additional Public Prosecutor
(14)WP(MD)No.24777 of 2023:-
K.Munishkarthick : Petitioner
Vs.
1.The Director General of Police,
Mylapore, Chennai-600 004.
2.The Superintendent of Police,
SP Office, Sivagangai District.
3.The Assistant Superintendent of Police,
Karaikudi, Sivagangai District.
4.The Inspector of Police,
South Police Station,
Karaikudi Nagar. : Respondents
Prayer: Writ Petition has been filed under Article
226 of the Constitution of India, to issue a Writ of
Mandamus, directing the respondents herein to permit the
members of Rashtriya Swayamsevak Sangh (RSS) to conduct
the procession (Route March) wearing their uniform (Dark
Olive Brown Trousers, White Shirt, Cap, Belt, Black
shoes) lead by a Musical Band from Mahar Nonbu Thidal to
Municipal Park (Via Sathyam Cenimas, Amman Sannathi,
Kallukatti West, 2 nd
Feet, Sekkalai Road, 100 feet Road
and Thevar Statue) on 22/10/2023 at 04.00 pm and conduct
a Public Meeting at Municipal Park at 05.30 pm to 07.00
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pm pursuant to their application to the respondents dated
12/09/2023 and pass any other further or other orders.
For Petitioner : Mr.N.Anandha Padmanabhan
Senior Counsel
&
Mr.KPS.Palanivel Rajan
Senior Counsel
for Mr.P.Santhosh Kumar
For Respondents : Mr.Veerakathiravan
Additional Advocate General
Assisted by Mr.R.M.Anbunithi
Additional Public Prosecutor
(15)WP(MD)No.24778 of 2023:-
K.Lokeswaran : Petitioner
Vs.
1.The Director General of Police,
Mylapore, Chennai-600 004.
2.The Superintendent of Police,
Superintendent of Police Office,
Thanjavur District.
3.The Deputy Superintendent of Police,
Pattukottai,
Thanjavur District.
4.The Inspector of Police,
Peravurani Police Station,
Thanjavur District. : Respondent
Prayer: Writ Petition has been filed under Article
226 of the Constitution of India, to issue a Writ of
Mandamus, directing the respondents herein to permit the
members of Rashtriya Swayamsevak Sangh (RSS) to conduct
the procession (Route March) wearing their uniform (Dark
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Olive Brown Trousers, White Shirt, Cap, Belt, Black
shoes) lead by a Musical Band from Passenger Bangala to
Vedantham Thidal (Via S.N.V. Tirumana Mandapam, Taluk
Office, Record Road, Neelakanda Pillaiyar Kovil, New
Road, Sethu Road Corner Gandhi Salai) on 29/10/2023 at
03.00 pm and conduct a Public Meeting at Municipal Park
at 05.30 pm to 07.00 pm pursuant to their application to
the respondents, dated 14/09/2023 and pass any other
further or order orders.
For Petitioner : Mr.N.Anandha Padmanabhan
Senior Counsel
&
Mr.KPS.Palanivel Rajan
Senior Counsel
for Mr.S.Mahalakshmi
For Respondents : Mr.Veerakathiravan
Additional Advocate General
Assisted by Mr.R.M.Anbunithi
Additional Public Prosecutor
(16)WP(MD)No.24779 of 2023:-
K.Sethuraman : Petitioner
Vs.
1.The Director General of Police,
Mylapore,
Chennai-600 004.
2.The Superintendent of Police,
Superintendent of Police,
Madurai District.
3.The Deputy Superintendent of Police,
Deputy Superintendent of Police,
Melur,
Madurai District.
4.The Inspector of Police,
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Melur Police Station,
Madurai District. : Respondents
Prayer: Writ Petition has been filed under Article
226 of the Constitution of India, to issue a Writ of
Mandamus, directing the respondents herein to permit the
members of Rashtriya Swayamsevak Sangh (RSS) to conduct
the procession (Route March) wearing their uniform (Asrk
Olive Brown Trousers, White Shirt, Cap, Belt, Black
shoes) lead by a Musical Band from Moovendhar Panpattu
Kalagam Mahal to Bus Stand (Via Munsif Court, Channel 1
Road, Government Hospital, Nagai Kadai Bazzar, Madurai
Main Road, Mohamediya Puram Road, R.C School, Sivagangai
Road, Kakkan Status) or (Via Munsif Court, Channel 1
Road, Government Hospital, Alagar Kovil road, Nagai Kadai
Bazzar, Madurai Main Road, Ganesan Theatre, Kannan
Statue) or (Via Munsif Court, Bank Road, Alagar Kovil
Road, Sivan Kovil, Kakkan Statue, Ganesh Theatre,
Mohamediya Puram Road, R.C. School, Sivagangai Road,
Kakkan Statue, Thiruvathur Road, Rice Mill Road, Madurai
Main Road) on 22/10/2023 at 03.00 pm and conduct a Public
Meeting at Busstand at 05.00 pm to 07.00 pm pursuant to
their application to the respondents, dated 15/09/2023
and pass any other further or other orders.
For Petitioner : Mr.N.Anandha Padmanabhan
Senior Counsel
&
Mr.KPS.Palanivel Rajan
Senior Counsel
for Mr.B.Ponnu Pandi
For Respondents : Mr.Veerakathiravan
Additional Advocate General
Assisted by Mr.R.M.Anbunithi
Additional Public Prosecutor
https://www.mhc.tn.gov.in/judis
22
(17)WP(MD)No.24780 of 2023:-
T.Ravikumar : Petitioner
Vs.
1.The Director General of Police,
Mylapore, Chennai-600 004.
2.The Superintendent of Police,
Virudhunagar District,
Virudhunagar.
3.The Deputy Superintendent of Police,
Rajapalayam Sub-Division,
Rajapalayam.
4.The Inspector of Police,
North Police Station,
Virudhunagar District.
5.The Inspector of Police,
South Police Station,
Virudhunagar District. : Respondents
Prayer: Writ Petition has been filed under Article
226 of the Constitution of India, to issue a Writ of
Mandamus, directing the respondents herein to permit the
members of Rashtriya Swayamsevak Sangh (RSS) to conduct
the procession (Route March) wearing their uniform (Dark
Olive Brown Trousers, White Shirt, Cap, Belt, Black
shoes) lead by a Musical Band from NRK Kalyana Mandapam
to Periya Mariamman Kovil Pookkuzhi Thidal (Via Madasamy
Kovil, Kaliyamman Kovil, Bhajanai Madam, Muthalamman
Kovil Street, Periyakadai Bazzar, Ponvizha Ground West,
Gandhi Status, South Police Station backside, Ambalappuli
Bazzar, Jawahar Ground, Gandhi Kalai Mandram, Tenkasi
https://www.mhc.tn.gov.in/judis
23
Road) on 22/10/2023 at 4.00 pm and conduct a Public
Meeting at Periya Mariamman Kovil Pookkuzhi Thidan at
06.00 pm to 08.0 pm and pass any other further or other
orders.
For Petitioner : Mr.N.Anandha Padmanabhan
Senior Counsel
&
Mr.KPS.Palanivel Rajan
Senior Counsel
for Mr.T.Leninkumar
For Respondents : Mr.Veerakathiravan
Additional Advocate General
Assisted by Mr.R.M.Anbunithi
Additional Public Prosecutor
(18)WP(MD)No.24781 of 2023:-
K.Balasubramani : Petitioner
Vs.
1.The Director General of Police,
Mylapore,
Chennai-600 004.
2.The Commissioner of Police/Superintendent of Police,
Karur District.
3.The Sub Inspector of Police,
Vengamedu Police Station,
Karur District.
4.The Inspector of Police,
Karur Town Police Station,
Karur District. : Respondents
Prayer: Writ Petition has been filed under Article
226 of the Constitution of India, to issue a Writ of
https://www.mhc.tn.gov.in/judis
24
Mandamus, directing the respondents herein to permit the
members of Rashtriya Swayamsevak Sangh (RSS) to conduct
the procession (Route March) wearing their uniform (Dark
Olive Brown Trousers, White Shirt, Cap, Belt, Black
shoes) lead by a Musical Band from Light House Cornor to
Eswaran Kovil (Via Uzhavar Santhai, Bus Stand, Thinnappa
Corner, Government Hospital Cornor, Registrar Office) on
29/10/2023 at 04.00 pm and conduct a Public Meeting at
Near Eswaran Kovil at 06.00 pm to 08.00 pm pursuant to
their application to the respondents dated 11/09/2023 and
pass any other further or other orders.
For Petitioner : Mr.N.Anandha Padmanabhan
Senior Counsel
&
Mr.KPS.Palanivel Rajan
Senior Counsel
for Mr.T.Leninkumar
For Respondents : Mr.Veerakathiravan
Additional Advocate General
Assisted by Mr.R.M.Anbunithi
Additional Public Prosecutor
19.WP(MD)No.24782 of 2023:-
P.Rajasekar : Petitioner
Vs.
1.The Director General of Police,
Mylapore, Chennai-600 004.
2.The Commissioner of Police,
Commissioner of Police Office,
Madurai District.
3.The Assistant Commissioner of Police,
Assistant Commissioner of Police,
Madurai District.
https://www.mhc.tn.gov.in/judis
25
4.The Inspector of Police,
W-1, Tirunagar Police Station,
Madurai District. : Respondents
Prayer: Writ Petition has been filed under Article
226 of the Constitution of India, to issue a Writ of
Mandamus, directing the respondents herein to permit the
members of Rashtriya Swayamsevak Sangh (RSS) to conduct
the procession (Route March) wearing their uniform (Asrk
Olive Brown Trousers, White Shirt, Cap, Belt, Black
shoes) lead by a Musical Band from Thirunagar 3rd Stop to
16 Kal Mandapam (Via Thirupparankundram Main Road,
Kalaivano Theatre, R.V.Patti Stop, Railway Palam,
Thirupparankumdram Bus Stand, Periya Ratha Veedhi, Keela
Ratha Veedhi) or (Via Thirupparankundra Main Road,
Kalaivani Theatre, R.V.Patti stop, Railway Palam,
Puliyamarathu Kovil stop, Mela Ratha Veedhi, Periya Ratha
Veedhi, Keela Ratha Veedhi) on 22.10.2023 at 06.30 pm to
04.00 pm pursuant to their application to the
respondents, dated 20/09/2023 and pass any other further
or order orders.
For Petitioner : Mr.N.Anandha Padmanabhan
Senior Counsel
&
Mr.KPS.Palanivel Rajan
Senior Counsel
for Mr.B.Ponnu Pandi
For Respondents : Mr.Veerakathiravan
Additional Advocate General
Assisted by Mr.R.M.Anbunithi
Additional Public Prosecutor
https://www.mhc.tn.gov.in/judis
26
(20)WP(MD)No.24783 of 2023:-
D.Raghu : Petitioner
Vs.
1.The Director General of Police,
Mylapore,
Chennai-600 004.
2.The Commissioner of Police/Superintendent of Police,
Nagercoil,
Kanyakumari District.
3.The Inspector of Police,
Karungal Police Station,
Kanyakumari district. : Respondents
Prayer: Writ Petition has been filed under Article
226 of the Constitution of India, to issue a Writ of
Mandamus, directing the respondents herein to permit the
members of Rashtriya Swayamsevak Sangh (RSS) to conduct
the procession (Route March) wearing their uniform (Dark
Olive Brown Trousers, White Shirt, Cap, Belt, Black
shoes) lead by a Musical Band from Karungal Road to
Palappalam North on 22/10/2023 at 03.00 pm and conduct a
Public Meeting at Mr.C.Velandi, S/o.Chinna Nadar Property
at 05.00 pm to 07.00 pm pursuant to their application to
the respondents dated 1/09/2023 and pass any other
further or other orders.
For Petitioner : Mr.N.Anandha Padmanabhan
Senior Counsel
&
Mr.KPS.Palanivel Rajan
Senior Counsel
for Mr.M.Karthikeya
Venkitachalapathy
https://www.mhc.tn.gov.in/judis
27
For Respondents : Mr.Veerakathiravan
Additional Advocate General
Assisted by Mr.R.M.Anbunithi
Additional Public Prosecutor
COMMON ORDER
These writ petitions have been filed for direction to direct the respondents to permit the petitioners to conduct procession (route march) wearing their Uniform lead by a musical band in various place, on 22/10/2023 and 29/10/2023.
2.The details of the representation submitted by the respective petitioners for seeking permission, are as follows:-
Sl WP(MD)No. Place & Date Route & timing No .
https://www.mhc.tn.gov.in/judis 28 01 24764 of 2023 Thirumayan Seeradi Kalaiarangam . (Pudukottai Dt.) to Seeradi & Kalaiarangam (Via 22/10/2023 Thagara Kottagai, Panchayat Office, Opposite to Bharat Bank, Win Gates Cool Drinks Street, Opposite to Theerar Sathya Moorthi Perumal Kovil Street, Sivan Kovil Street, Canara Bank Right Side, Malaikottai Entrance, State Bank of India Stop, New Bus Stand, Anna Hospital, Ramar Kovil Backside, Devakottai Main Road, Taluk Office, Theerar Sathya Moorthi) on 22/10/2023 at 04.00 pm and conduct a Public Meeting at Municipal Park at 05.30 pm to 07.00 pm. 02 24775 of 2023 Manamelkudi Vadakkoor Amman Kovil . (Pudukkottai Dt.) to New Bus Sand (Via & Thandavamoorthy Nagar, 22/10/2023 Sedhu Salai, High School, Vadakkoor Amman Kovil Arch, Kodiyakkarai Road, Sengundharpuram, Therkoor Amman Kovil, Ujjaini Mahaklai Kovil, Sedhu Salai) on 22/10/2023 at 04.00 pm and conduct a Public Meeting at Municipal park at 05.30 pm to 07.00 pm. https://www.mhc.tn.gov.in/judis 29
03 24767 of 2023 Kulasekaranapattinam Theriyur Sri . (Tuticorin Dt.) Mutharaman Kovil to & Sivamuruga Nagar Keela 29/10/2023 Bazzar/South Bazzar Sivanthi Rice Mill (Via Theriyur Main Road, Mela Bazzar (Thisaiyanvilai Road Bunk) Vaithiyalingapuram South Street, Santhaiyadiyar, South Bazzar, North Bazzar, North Bus Stand Road, South Bus Stand Road, Keela Bazzar) on 29/10/2023 at 05.00 pm and conduct a Public Meeting at Sivamurugan Nagar Keela Bazzar/South Bazzar Sivanthi Rice Mill at 07.00 pm to 09.00 pm. 04 24773 of 2023 Kovilpatti Lakshmi Mills Gate to . (Tuticorin Dt.) Shenbagavalli Amman & Kovil Ground (Via old 29/10/2023 Bus Stand, Kamarajar Statue, New Road, Government Hospital, Veterinary Hospital, Main Post Office) on 29/10/2023 at 04.00 pm and conduct a Public Meeting at Shenbagavalli Amman Kovil Ground at 06.30 pm to 08.00 pm. https://www.mhc.tn.gov.in/judis 30 05 24768 of 2023 Thuraiyur Aanjaneyar Kovil South . (Trichy Dt.) Side, Trichy Road to & Near Perumal Kovil 29/10/2023 (Via Sri Veera Aanjaneyar Kovil, Koolochum Murugar Kovil, Bus Stand, Aathur Road, Car Stand, Hospital Stop, Salai Mariyamman Kovil Perambalur Road (Periya Kadai Veedhi) Old Police Station, Kamandi, Soraththur Road, Selva Vinayagar Kovil Market Road, Aalamaram, Market, Manamagal Store Aathur Road, Palakkarai) on 22/10/2023 at 04.00 pm and conduct a Public Meeting at Bus Stand at 05.30 pm to 07.30 pm. 06 24772 of 2023 Woraiyur Puthur Four Road to . (Trichy Dt.) Sadhana Trust Trichy & (Via Aruna Theatre, 29/10/2023 Cavery Super Market, Victoriya Road, Methodist Girls Higher Secondary School, CSI Hospital, Ramjee Mahal, Naachiyar Kovil Bus Stop, Salai Road, Thillai Nagar Kannapa Hotel and Trichy Tower Road) on 29/10/2023 at 04.00 pm and conduct a Public Meeting at Sadhana Trust, Trichy at 06.30 pm to 08.00 pm. https://www.mhc.tn.gov.in/judis 31 07 24771 of 2023 Thuckalai Thickanamcode to . (Kanyakumari Dt.) Pookkadai Junction on & 22/10/2023 at 04.00 pm 22/10/2023 and conduct a Public Meeting at College Ground of N.I. College of Polytechnic Pookkadai at 05.30 pm to 07.30 pm or Thuckalai Parthasarathy Kovil to Paraikodu on 22/10/2023 at 04.00 pm and conduct a Public Meeting at The Ground behind Vijay Hospital, Paraikodu at 05.30 pm to 07.30 pm. 08 24783 of 2023 Karungal Karungal Road to . (Kanyakumari Dt.) Palappalam North on & 22/10/2023 at 03.00 pm 22/10/2023 and conduct a Public Meeting at Mr.C.Velandi, S/o.Chinna Nadar Property, at 05.00 pm to 07.00 pm. 09 24776 of 2023 Thanjavur Ponni Trust Office to . & Panagai Building 22/10/2023 Office (Via North Main Street, West Main Street, South Main Street and Gandhi Road (Anna Statue) on 22/10/2023 at 03.00 pm and conduct a Public Meeting at Municipal park at 05.30 pm to 07.00 pm. https://www.mhc.tn.gov.in/judis 32 10 24778 of 2023 Peravurai Passenger Bangala to . (Thanjavur Dt.) Vedantham Thidal (Via & S.N.V. Tirumana 29/10/2023 Mandapam, Taluk Office, Record Road, Neelakanda Pillaiyar Kovil, New Road, Sethu Road Corner Gandhi Salai) on 29/10/2023 at 03.00 pm and conduct a Public Meeting at Municipal Park at 05.30 pm to 07.00 pm. 11 24779 of 2023 Melur Moovendhar Panpattu . (Madurai Dt.) Kalagam Mahal to Bus & Stand (Via Munsif 22/10/2023 Court, Channel 1 Road, Government Hospital, Nagai Kadai Bazzar, Madurai Main Road, Mohamediya Puram Road, R.C School, Sivagangai Road, Kakkan Status) or (Via Munsif Court, Channel 1 Road, Government Hospital, Alagar Kovil road, Ngai Kadai Bazzar, Madurai Main Road, Ganesan Threatre, Kakkan Statue) or (Via Munsif Court, Bank Road, Alagar Kovil, Sivan Kovil, Kannan Statue, Ganesh Threatre, Mohamediya Puram Road, RC School, Sivagangai Road , Kakkan Statue, Thiruvathur Road, Rice Mill Road, Madurai Main Road) on 22/10/2023 at 03.00 pm and conduct a Public Meeting at Busstand at 05.00 pm to 07.00 pm. https://www.mhc.tn.gov.in/judis 33 12 24782 of 2023 Thirunagar Thirunagar 3rd Stop to . (Madurai Dt.) 16 Kal Mandapam (Via & Thirupparankundram 22/10/2023 Main Road, Kalaivano Theatre, R.V.Patti Stop, Railway Palam,Thirupparankumdr am Bus Stand, Periya Ratha Veedhi, Keela Ratha Veedhi, Periya Ratha Veedhi, Keela Ratha Veedhi) on 22.10.2023 at 06.30 pm to 08.00 pm. 13 24765 of 2023 Shenkottai North Car Street to . (Tenkasi Dt.) West Car Street (Via & East Car Street, PS(KC 29/10/2023 Road), Vambalanthan Kukku-Vallam Road, Aruna Oil Mill (Opp Road), Good Water Well, Gandhi Road and Jawaharlal Road) Or from K.C Road to West Car Street (Via Muthzhagiyammal Kovil, Chithirai Kannu Street, Periya Samy Street, Pump House Road, Chervaikkaran Street, and Kasukadai Bazar), on 29/10/2023 at 04.00 pm and conduct a Public Meeting at Municipal Park at 05.30 pm to 07.00 pm. https://www.mhc.tn.gov.in/judis 34 14 24766 of 2023 Tisaiyanvilai Sivan Kovil to Near . (Tirunelveli Dt.) Malaviya Vidhya & Kendram School Ground 29/10/2023 (Via Telephone Exchange, Ittamozhi Road, Palkani Hospital, Vagaiyadi Street Post Office, Old Bus Stand, Aanjaneyar Kovil) or (Via Highway Road Post Office, Old Bus Stand, Aanjaneyar Kovil) or (Via Telephone Exchange, Ittamozhi Road, Palkani Hospital, Kamarajar Road, Ramakrishna High School, Panchayat Office Road, Aanjaneyar Kovil) on 29/10/2023 at 04.25 pm and conduct a Public Meeting at Municipal Park at 06.00 pm to 08.00 pm. 15 24769 of 2023 Cumbum Park Thidal to Park . (Theni Dt.) Thidal (Via V.O,.C & Thidal, village Booth 29/10/2023 Street, Mariamman Kovil Street, Amaravathi Theatre, Sellandi Amman Kovil, K.K.Patti Road, SBI Bank, Thambees Theatre, Veppamaram, Saalimaram, Kannisamy Tea Kadai, Arasamaram, Velappar Kovil on 29/10/2023 at 04.00 pm and conduct a Public Meeting at Park Thidal at 06.00 pm to 09.00 pm. https://www.mhc.tn.gov.in/judis 35 16 24770 of 2023 Kodaikanal Kalaiaranga Parking to . (Dindigul Dt.) Jkalaiaranga Parking & (Via Municipal Office, 29/10/2023 Seven Road Junction, Astoria Near Bus Stand, Anna Salai (Market), Perumal Kovil, Munjikal, Ghat Road, Chalika Petrol Bunk, Hotel Paradise, Sun Corner) on 29/10/2023 at 12 pm and conduct a Public Meeting at Near Kalaiaranga Parking at 1.00 pm to 3.00 pm. 17 24774 of 2023 Paramakudi Perumal Kovil, . (Ramanathapuram Dt.) Paramakudi to Perumal & Kovil (Via Service 22/10/2023 Road, S.S.Kovil Street, Puliamara Street, Karuppanaswamy Kovil Street, Santhai Pettai, Bus Stand, Aindhumukku Road, Police Station, Aathu Paalam, Big Bazar, Perumal Kovil Street) on 22/10/2023 at 04.00 pm and conduct a Public Meeting at Perumal Kovil at 06.30 pm to 08.00 pm. 18 24777 of 2023 Karaikudi Mahar Nonbu Thidal to . (Sivagangai Dt.) Municipal Park (Via & Sathyam Cinemas, Amman 22/10/2023 Sannathi, Kallukatti West, 2nd Feet, Sekkalai Road, 100 feet Road and Thevar Statue) on 22/10/2023 at 04.00 pm and conduct a Public Meeting at Municipal Park at 05.30 pm to 07.00 pm https://www.mhc.tn.gov.in/judis 36 19 24781 of 2023 Karur Light House Cornor to . & Eswaran Kovil (Via 29/10/2023 Uzhavar Santhai, Bus Stand, Thinnappa Corner, Government Hospital Cornor, Registrar Office) on 29/10/2023 at 04.00 pm and conduct a Public Meeting at Near Eswaran Kovil at 06.00 pm to 08.00 pm. 20 24780 of 2023 Rajapalayam NRK Kalyana Mandapam (Virudhunagar Dt.) to Periya Mariamman & Kovil Pookkuzhi Thidal 22/10/2023 (Via Madasamy Kovil, Kaliyamman Kovil, Bhajanai Madam, Muthalamman Kovil Street, Periyakadai Bazzar, Ponvizha Ground West, Gandhi Status, South Police Station backside, Ambalappuli Bazzar, Jawahar Ground, Gandhi Kalai Mandram, Tenkasi Road) on 22/10/2023 at 4.00 pm and conduct a Public Meeting at Periya Mariamman Kovil Pookkuzhi Thidan at 06.00 pm to 08.00 pm.
3.Heard both sides.
1.Right from the inception of the Organization, till now no untoward incident was reported during the rallies and public meetings;
2.Utmost discipline will be maintained; https://www.mhc.tn.gov.in/judis 37
3.No slogan shouting in the rally;
4.No political person of any position will be permitted to take part in the rally and the public meeting;
5.They will maintain the discipline even at the time of provocation.
4.This is the undertaking given by the learned Senior counsel appearing for the petitioners, in response to the apprehension made by the State in the event of the above rally and public meetings, if permitted.
5.When the matter was heard on Friday, the learned Additional Advocate General has submitted that rejection orders have been passed in these matters.
6.The learned Senior Counsel appearing for the petitioners would submit that so far, the orders were not https://www.mhc.tn.gov.in/judis 38 served. He would also inform the Court that similar writ petitions are pending before the Principal Seat.
7.On hearing this, this Court expressed a view that these matters can also be transferred to the Principal Seat for common disposal, considering the situation, to avoid conflict of observations or orders, as the case may be.
8.Even though, the petitioners are agreeable for such a course to be adopted, the learned Additional Advocate General and the learned State Public Prosecutor would submit that it is only a District Centric issue. There is no question of conflict of observations or orders as the case may be. The matters may be heard considering the ground situation prevailing in the respective Districts. On that account, the matter was listed on Monday at the request of petitioners.
9.When the matter was taken up on Monday, the learned Additional Advocate General submitted that all the rejection orders were also served upon the petitioners; The petitioners are at liberty to challenge the rejection order, so these petitions become https://www.mhc.tn.gov.in/judis 39 infructuous.
10.In response to the above said objection made by the State, learned Senior Counsel appearing for the petitioners would submit that pending the writ proceedings, rejection orders have been passed and in some of the petitions, no proper service was effected. Even though the rejection orders have been passed, this Court got ample power to mould the relief as the situation demands.
11.The rejection order was handed over to the learned Counsel on record. On going through the rejection order, the petitioners have made submissions.
12.On the point of validity of the rejection order also, both were heard.
13.After hearing the learned Counsels on both sides, this Court was of the opinion that there can be no total curtailment of the right of the petitioners to take out the rally, procession and public meetings. The State Government can impose only reasonable restrictions as the situation demands. So, the petitioners were directed to file appropriate undertaking affidavit. On that account, the matter was adjourned.
https://www.mhc.tn.gov.in/judis 40
14.Yesterday, they have also filed the affidavit of undertaking.
15.This is the development during the course of hearing.
16.Now, let us go to the core aspect.
17.The learned Senior Counsel appearing for the petitioners would rely upon the order passed by this court in the earlier similar occasion. They are referring to the order passed by this court in the case of S.Shanmugasundaram Vs. The State of Tamil Nadu, represented by its Secretary, Home Department, Fort St. George, Chennai-600 009 and others (WP Nos.24540 of 2022 batch etc., dated 22/09/2022, when a similar situation arose, a common order was passed permitting the rally to be taken out by imposing the certain conditions.:-
18.The above said order was reviewed during the course of Contempt Proceedings in R.Karthikeyan Vs. K.Phanindra Reddy and others (Cont.P Nos. 2111 of 2022 batch etc., dated 04/11/2022). Considering the change of https://www.mhc.tn.gov.in/judis 41 circumstances, the above said conditions were modified. They became the subject matter of the Writ Appeal in the case of G.Subramanian Vs. K.Phanindra Reddy and others, dated 10/02/2023. After elaborate discussion, the review order was set aside and the order, dated 22/09/2022 passed by the single Judge was restored and ordered to be enforced.
19.Again the matter came up in the form of SLP before the Hon'ble Supreme Court in K.Phanindra Reddy I.A.S and others Vs. G.Subramanian (2023 LiveLaw (SC)
295), as the State was not satisfied by the order passed by the Division Bench of this court. Hon'ble Supreme court by the order, dated 11/04/2023 dismissed the appeal and allowed the march.
20.By pointing out this order, it is contented on the side of the petitioners that apart from the above said conditions, the respondents cannot impose fresh or new conditions. If they got any grievance, they ought to have approached the Hon'ble Supreme Court for appropriate relief.
https://www.mhc.tn.gov.in/judis 42
21.Mr.PTS.Palanivel Rajan, the learned Senior Counsel appearing for some of the parties would submit that the order of the single judge, dated 22/09/2022 merged with the order passed in the writ appeal and SLP. So according to him, there is no question of revisiting the above said conditions imposed.
22.But, when this argument was raised, the learned Additional Advocate General would submit that absolutely, the above said order cannot be treated as 'standard operating procedure' to be adopted in all the cases, in all the situations, in all the areas. According to him, the above said order was passed only on the basis of the situation prevailing then.
23.No doubt that the above said order has been passed in the above said situation. But the fact remains the above said order was passed following the order of the Hon'ble Supreme Court in the case of Mazdoor Risan Shakti Sangathan Vs. The Union of India and another [WP(Civil)No.1153 of 2017, dated 23/07/2018], which reads as under:-
“the fundamental right of the https://www.mhc.tn.gov.in/judis 43 citizens to hold peaceful demonstrations and protest in order to bring out their grievances to the notice of the authorities in power so that the concerned authorities are awakened and attend to their grievances as well as take remedial measures. Therefore, there could not have been a complete ban on demonstration in the area in question. Undoubtedly, holding peaceful demonstration by the citizen in order to air its grievances and to ensure that these grievances are heard in the relevant quarters, is its fundamental right. This right is specifically enshrined under Article 19(1)(a) and 19(1)(b) of the Constitution of India. It confers a vary valuable right on the citizens viz., right of free speech and it gives right to assemble peacefully without arms.” Not only that, the power conferred upon the police under https://www.mhc.tn.gov.in/judis 44 the provisions of the Police Act and the Chennai City Police Act has also taken into account. Similarly, the order that has been passed in WP Nos.28677 of 2014, dated 07/11/2014 was also taken into account for consideration. It is not necessary for this court to extract the above said observations in an extensive manner, since the above said order has been upheld by the Hon'ble Supreme Court.
24.Now the question, which arises for consideration is whether, as noted above, the above said order will prevail in all the situations.
25.Article 19(1)(a) & (b) of the Constitution of India, reads as under:-
“19.Protection of certain rights regarding freedom of speech, etc-(1)All citizens shall have the right-
(a)to freedom of speech and expression:
(b)to assemble peaceably and without arms;
26.Article 19(2) reads as follows:-
https://www.mhc.tn.gov.in/judis 45 (2)Nothing in sub-clause (a) of clause (1) shall affect the operation of any existing law, or prevent the State from making any law, in so far as such law imposes reasonable restrictions on the exercise of the right conferred by the said sub-clause in the interests of the sovereignty and integrity of India, the security of the State, friendly relations with Foreign States, public order, decency or morality, or in relation to contempt of Court, defamation or incitement to an offence.
27.Article 19(3) reads as under:-
“(3)Nothing in sub-clause (b) of the said clause shall affect the operation of any existing law in so far as it imposes, in the interest of the sovereignty and integrity of India or public order, reasonable restrictions on the exercise of the right conferred by the said sub-clause.” https://www.mhc.tn.gov.in/judis 46
28.Only reasonable restrictions can be imposed. What can be construed as reasonable restrictions,will depend upon the facts and circumstances of each case. 'Reasonable restrictions' has been explained by the Hon'ble Supreme Court in the case of Haridas V. Usha Rani Bank [A.I.R 2007 S.C 2688].
29.The learned Additional Advocate General also referring to the judgment of the Hon'ble Supreme Court in the case of Rama Muthuramalingam Vs. The Deputy Superintendent of Police and others (2004 SCC Online Mad.
798) as to the point, whether the administrative decision can be subjected to judicial review.
30.Now, it has been well settled that judicial review of administrative orders is permissible only in three occasions;-
(1)Unfair;
(2)Unreasonable; and (3) unlawful.
These principles are popularly called as 'Wednesbury' https://www.mhc.tn.gov.in/judis 47 principles as formulated in Associated Provincial Picture Houses Ltd. Vs. Wednesbury Corporation (1942(2)ALL ER
680) and which was adopted in India also in various cases such as Tata Cellular Vs. Uinon of India (AIR 1996 SC
11). So the touch stone is whether the restrictions are unreasonable, illegal and unfair.
31.Now, let us see whether rejection order satisfy the requirement, or whether it fit into any one of the 3 categories. This is the foundation of the case. The other judgments cited are only superfluous.
32.In the light of the above, let us go to the questionnaires issued by the State to the petitioners. It contains 55 points. Answers were given by the petitioners. But the respective Officers did not satisfy with the answers.
33.Before that, the learned Additional Advocate General appearing for the respondents questions the very maintainability of the petitions filed by the petitioners on very many grounds. He would submit that the Organization called 'RSS' is not having any Statutory https://www.mhc.tn.gov.in/judis 48 backings and it is not registered under the provisions of the Society Registration Act or any other Acts; who permitted the petitioners to take care on behalf of the above said Organization is not disclosed. According to him, an unregistered Organization cannot be permitted to maintain not only the writ petition, but also the permission.
34.In response to this, the learned Senior Counsel appearing for the petitioners would draw the attention of this court to the order passed by the Division Bench of this Court in Ramasamy Udayar Vs. The District Collector, Perambalur District (W.A Nos.743 and 2064 of 2019, dated 12/10/2023.
35.No doubt that it is not a banned Organization. In the petitions, it has been stated by the respective petitioners that they are holding the posts. When there is no ban on the organization, then they can invoke Article 19(1)(a) & (b) of the Constitution of India. The Organization represented by the petitioners cannot be stated to be unlawful.
36.We need not go to the larger issue now. https://www.mhc.tn.gov.in/judis 49
37.The object of the Organization is also questioned. But that may be beyond the scope of the petition. When this point was raised, I said that we will restrict the discussions to the prayer.
38.The learned Additional Advocate General also brought to the notice of the pamphlets alleged to have been issued in the name of the Organization by changing or altering the map of India, containing some photographs and some objectionable motives.
39.On going through the above said pamphlets, the learned Senior Counsel appearing for the petitioners would submit that absolutely, these petitioners are not involved in the above said issue of pamphlets. It was issued in Krishnagiri, where the case was also registered. For that purpose also, they are ready to file an affidavit. This matter was also raised before the Principal Seat, while hearing the similar petitions. Law will take its own course in the above said issue.
40.Sustaining the order of rejection passed, the learned Additional Advocate General would submit that https://www.mhc.tn.gov.in/judis 50 they got intelligence input. It is also brought to the notice of this court that several such incidents took place in various parts of India, when similar processions were taken. He has cited seven such incidents in the typed set of papers and also other such incidents. According to him, State does not want such unfortunate incident to happen in future in the State of Tamil Nadu.
41.He would further submit that absolutely, there is no undertaking by the petitioners in the event of any damage to the properties, either public or private as per section 9 of TNPPDL Act.
42.Apart from the above said general objections, he would also submit that between 22/10/2023 and 29/10/2023, Navarathiri festivals are going on in the State and larger number of people will gather and particularly, on 24/10/2023 and 27/10/2023 Maruthupandiar Gurupooja festival is also going to be celebrated and the police will be on tight duty. Apart from that, Thevar Jayanthi festival is also going to be celebrated on 30/10/2023. Absolutely, there is no possibility for granting permission to the petitioners. https://www.mhc.tn.gov.in/judis 51
43.He would also refer to the similar request made by some other political parties and rejections. In short, the learned Additional Advocate General would submit that the dates chosen by the petitioners are not conducive for taking out the said rally and meeting. That was also one of the reasons for rejecting the request. Thousands of police people have to be collected from various parts of the State for providing security during those days. So according to him, the rejection order is not unfair, unreasonable and illegal.
44.The learned Additional Advocate General would draw the attention of this Court to the judgment reported in the case of Mazdoor Risan Shakti Sangathan Vs. The Union of India and another [WP(Civil)No.1153 of 2017, dated 23/07/2018]. It was the issue over the use of Jantar Mantar area for taking out rally. It was suggested that a limited area must be earmarked for taking out rally. That was also taken into account, while passing the order on condition that it must occupy 1/4th of the road. The very same point has bee reiterated by the Hon'ble Supreme court in the case of Amit Sahni (Shaheen Begh. In RE vs. Commissioner of Police and others https://www.mhc.tn.gov.in/judis 52 (2020)10 SCC 439.
45.He would also submit that it is the duty of the State to protect the interest of the society at large. When state interest is in conflict with the individual, the later is subservient to the former and must leave way. For that also he relies upon very many judgments in the compilation. But equally applies what is called as reasonable restrictions in the light of public interest, called the theory of proportionality. One of the Senior counsels would submit that without following the guidelines prescribed in this regard,the State has kept the matters pending and leaving the organization in dark.
46.As stated in the above said judgments, the respondents are spot officers, who can take care of the ground situation, while granting route permission. That may be taken care by the respondents while granting permission.
47.In response to the above said argument, it was submitted by the learned Senior Counsel appearing for the petitioners that proper undertaking will be given by the Organization to meet out the requirements under the provisions of 9 of TNPPDL Act. They will also comply any https://www.mhc.tn.gov.in/judis 53 of the conditions that may be imposed, but that must be reasonable. They want to celebrate the birth day of the Organization. They are also ready to restrict the above rally on 22/10/2023.
48.In the light of the above said submissions, let us go to the order of rejection.
49.As mentioned above, 55 points were raised by the respondents for answering.
50.Reading of the above said questionnaires shows main points stated in the above said questionnaires are the following:-
1.Route;
2.Providing ambulance and other facilities to the participants;
3.Number of participants;
4.Arrangements with regard to the parking facilities during the rally and meeting spot;
5.Safety measures;
https://www.mhc.tn.gov.in/judis 54
6.Number of vehicles anticipated;
7.The purpose for which, the above said rally and meeting; and
8.The possibility of communal clash between two group of people in the event of the above said rally.
9.In the concluding portion of the order, it has been stated that in the event of permitting rally, there is every possibility of law and order problem, creating some communal issues and damage to the public and private properties. But, as stated above, the State can only impose reasonable restrictions and the total curtailment of the rally and meeting is not permissible under law.
51.In response to the above said, the learned Senior counsel appearing for the petitioners would submit that with regard to the route, they are also ready to follow any of the routes suggested by the respondents. Apart https://www.mhc.tn.gov.in/judis 55 from that, it is also submitted by the petitioners that a public road is open for all. There cannot be any restriction for using the same by the other community people living in that area. They are referring to the order passed by this court in WA Nos.743 and 2064 of 2019 on this aspect. We need not go into details now.
52.In respect of other issues, as stated above, they are also ready to file the undertaking affidavit. They are also filed the affidavit of undertaking yesterday as stated above.
53.The above said undertaking reads as under:-
(i).The petitioner is hereby undertakes that the petitioner accepts any alternative route for the above starting point and end point as provided by respondent police with sufficient time to complete the Route March as per scheduled time and venue of meeting;
https://www.mhc.tn.gov.in/judis 56
(ii)No Slogan will be raised except one group of Musical Band in the Route March;
(iii)There will not be any hate speech against any other Religion. At the end of Route March meeting will be conducted to praise our Guru's and their views;
(iv)No crackers will be busted in the procession and at the meeting place by the participants of the meeting;
(v)No cone speakers will be used except box speakers within permitted limit;
(vi)There will be no hindrance to the public or vehicle movement during the Route March;
(vii)The participants of the Route https://www.mhc.tn.gov.in/judis 57 March will not use any vehicle and only march past will be conducted;
(viii)No altered vehicle will be used except for carrying the portrait of Bharat Matha and founders of RSS in a vehicle;
(ix)Two camera man will be engaged by the Petitioner to record the entire Event. An ambulance will be arranged by ourself for any emergency assistance to needy persons;
(x)One person will carry the flag of RSS in the Route March.
54.The learned Additional Advocate General appearing for the respondents would submit that upto 30/10/2023, there is no possibility for providing police protection and granting permission to the petitioners in Southern parts of Tamil Nadu, because of the mobilisation of the police personnel on security purpose. If the petitioners come forward to make representation to conduct the event after 30th October 2023, there will be no problem and it will benefit to the petitioners also to conduct the above https://www.mhc.tn.gov.in/judis 58 said events in conducive atmosphere. According to him, now charged atmosphere in the southern parts of the State. The petitioner must also realize the ground situation.
55.In response to this, the learned Senior Counsel appearing for the petitioners would submit that they wanted to celebrate the foundation day of their Organization. But, the learned Additional Advocate General would submit that the foundation month is September and not October.
56.The learned Senior counsel appearing for the petitioners corrected himself and stated that they want to celebrate the events on the auspicious day of Saraswathi Pooja, which falls on 22/10/2023. He would also reiterate that utmost discipline will be maintained and also assured that no untoward incident will occur.
57.So, the learned Senior Counsel appearing for the petitioners would submit that they will abide by the above said undertaking and ensure that not even a single or small law and order problem created by them. They can be easily identified by the respondents or public by https://www.mhc.tn.gov.in/judis 59 their Uniform wearing. Utmost discipline will be maintained throughout the rally and meeting.
58.In response to the above said undertaking, the learned Additional Advocate General vehemently opposed the conduct of rally and meeting between 22/10/2023 and 29/10/2023 stating that as stated above, not only the Navarathiri festival is celebrated, but also the Thevar Jeyanthi and Maruthu Pandiar Jeyanthi are also equally to be celebrated on that date. So, huge strength has to be gathered from in and around Madurai, Ramanathapuram and Sivagangai District for the purpose of ensuring the smooth passage of the above said events. So they cannot afford to grant police protection any where in South Tamil Nadu especially in the areas of Madurai, Ramanathapuram and Sivagangai. Apart from that, he has also submitted that the entry point to Madurai is Theni. So, there is no possibility of considering the above said protection in Theni also. He would also submit that in Tuticorin District also through out the festival period, Navarathiri festival is celebrated. If permission is granted to the petitioners, even a single or stray incident ignite spark leading to creation of law and order in a large scale. He has also produced the https://www.mhc.tn.gov.in/judis 60 tabulation format showing the number of cases registered during the Thavar Jeyanthi and the total strength arranged. It is absolutely impossible for the police. So, he vehemently opposed for granting permission during the above said period.
59.In response to the above said submission made by the learned Additional Advocate General, the learned Senior Counsel for the petitioners would submit that so far as Madurai, Ramanathapuram and Sivagangai District are concerned, they are ready to postpone their rally after 30th October 2023.
60.With regard to the other places, they would submit that there will be no problem and they will ensure the utmost discipline. They also restrict their dates of rally only, on 22/10/2023.
61.In respect of the event on 29/10/2023 in Tuticorin District, Trichy, Peravurani (Thanjavur District), Tenkasi, Tirunelveli, Theni, Kodaikanal (Dindigul district) and Karur, they would submit that with regard to the route as mentioned in their affidavit, alternative routes may be suggested by the respondent https://www.mhc.tn.gov.in/judis 61 police.
62.No doubt that through-out the period, in the southern districts especially in Madurai, Ramanathapuram and Sivagangai District, there will be deployment of heavy police personnel to ensure the smooth functioning of the events. At any cost, it may not be possible for the respondents to provide the police protection and grant the same in three districts.
63.From the perusal of the above said figures, it is seen that not less than 7000 deployment is required in Ramanathapuram area. An average of 200 cases have been registered for violation of the law order. In Thevar Jeyanthi Bundobust, not less than 20,000 police personnels are deployed.
64.When this was pointed out, the learned Senior counsel appearing for the petitioners readily accepted that they will make a fresh representation after 30th October 2023. So if it is made, after 30th October 2023, the same may be considered favorably of course in the light of the condition to be imposed.
65.The learned Additional Advocate General would https://www.mhc.tn.gov.in/judis 62 further submit that all of sudden, within five months of the earlier celebration of such events, the present rally is arranged without any proper reason and purpose. Even the Founder` day does not fall on 22/10/2023 or 29/10/2023. Considering the situation in the southern district of Tamil Nadu, the petitioners must realize the ground situation and postpone the events after 30th October 2023.
66.But, as stated above, only in three districts, permission can be denied to the petitioners. So far as the other districts are concerned, I am of the considered view that only reasonable restrictions can be imposed upon them, in the light of the earlier order passed by this court.
67.As stated above, the undertaking given by the petitioners may also be incorporated in the condition, apart from the condition that has been imposed in S.Shanmugasundram's case (WP Nos.24540 of 2022, dated 22/09/2022).
68.In the light of the above said discussion, the writ petitions namely WP(MD)Nos.24774, 24782, 24779 and 24777 of 2023 are dismissed with liberty to the https://www.mhc.tn.gov.in/judis 63 petitioners to revive their representations for permission after 30th October 2023. The respondents are directed to consider the above said representation favorably and grant permission in the light of the conditions, now imposed.
69.In some other writ petitions, they have stated that the event will be conducted on 22/10/2023 and in some other writ petitions on 29/10/2023. As per undertaking given by the petitioners, they must conduct the events only on 22/10/2023.
70.There is no possibility for giving police protection or permission, on 29/10/2023 in view of the above said events in Madurai, Ramanathapuram and Sivagangai Districts. So, it is made clear that they must conduct the event and meeting on 22/10/2023 in the permitted districts.
71.Before concluding the discussions, the undertaking given by Mr.N.Anandha Padmanabhan, learned Senior counsel appearing for the petitioners must be placed on record.
https://www.mhc.tn.gov.in/judis 64 'They will show to the court that they are the most disciplined organization to the core. They will maintain the same throughout the events.
72.Hope that this undertaking given by the petitioners through their counsel will be carried by their cadres in the mind and heart throughout the event. They must keep their promise and undertaking.
73.In view of the above, WP(MD)Nos.24774. 24777, 24779 and 24782 of 2023 concerning Ramanathapuram, Sivagangai and Madurai District are dismissed, of course with the above said liberty.
74.In respect of the other writ petitions viz., WP(MD)Nos.24764, 24765, 24766, 24767, 24768, 24769, 24770, 24771, 24772, 24773, 24775, 24776, 24778, 24780, 24781 and 24783 are concerned, allowed by moulding the relief, permission may be granted to the petitioners to conduct the rally and meeting on 22/10/2023 in the following Districts:-
S.No. Writ Petition No. Name of the District https://www.mhc.tn.gov.in/judis 65
01. WP(MD)No.24764 of 2023 Pudukottai District
02. WP(MD)No.24765 of 2023 Tenkasi District
03. WP(MD)No.24766 of 2023 Tirunelveli District
04. WP(MD)No.24767 of 2023 Tuticorin District 05 WP(MD)No.24768 of 2023 Trichy District
06. WP(MD)No.24769 of 2093 Theni District
07. WP(MD)No.24770 of 2023 Dindigul District
08. WP(MD)No.24771 of 2023 Kanyakumari District
09. WP(MD)No.24772 of 2023 Trichy District
10. WP(MD)No.24773 of 2023 Tuticorin District
11. WP(MD)No.24775 of 2023 Pudukkottai District
12. WP(MD)No.24776 of 2023 Thanjavur District
13. WP(MD)No.24778 of 2023 Thanjavur District
14. WP(MD)No.24780 of 2023 Virudhunagar District 15 WP(MD)No.24781 of 2023 Karur District
16. WP(MD)No.24783 of 2023 Kanyakumari District (1).During the program, nobody shall either sing songs or speak ill on any individuals, any caste, religion, etc.;
(2).Those who participate in the program shall not for any reason talk or express anything in favour of organizations banned by Government of India. They should also not indulge in any act disturbing the sovereignty and integrity of our country;
https://www.mhc.tn.gov.in/judis 66 (3).The program should be conducted without causing any hindrance to public or traffic;
(4)).The participants shall not bring any stick, lathi or weapon that may cause injury to any one;
(5).The organizer(s) shall make
adequate arrangements for drinking
water and proper First
Aid/Ambulance/Mobile Toilets/CCTV
Cameras/Fire Fighting equipments etc., in consultation with the Police/Civic/Local Bodies as directed by the police;
(6).The procession shall proceed in any orderly manner along the sanctioned route keeping to the left and shall not halt on the way or cause impediment to the normal flow of traffic. The procession shall occupy only one-fourth of the road;
(7).The organizer(s) shall keep sufficient volunteers to help the police for regulation of traffic and the participants;
(8).The organizer(s) of https://www.mhc.tn.gov.in/judis 67 procession/rally shall be responsible for ensuring that the route permitted to them by the Police Authorities is strictly followed;
(9).Only box type speakers should be used and output of the speakers should not exceed 15 watts and within a radius of 30 meters only. Cone Speakers should not be used at any cost;
(10).In the procession, the processionists shall not any manner offend the sentiments of any religious, linguistics, cultural and other groups;
(11).An undertaking to reimburse the cost for any damage that may occur enroute to any public/private property and an undertaking to bear the compensation/replacement costs as well, if are to be awarded to any other institution/person, who may apply for the same;
(12).The petitioner(s) must accept the alternative route suggested by the respective respondents, mentioning the starting point and ending point; https://www.mhc.tn.gov.in/judis 68 (13).The above said alternative route must be suggested to the petitioner(s) by the respective respondent within two days from today;
(14).The participants in the rally should not exceed 500;
(15).The meeting must be
restricted to praise their Guru and
their views;
(16).No crackers are permitted
either in the rally or in the meeting;
(17).The petitioners must ensure that the public movement is not affected;
(18).No vehicle should be
permitted in the march past on the
rally except one carrying photographs;
(19).The above said rally and https://www.mhc.tn.gov.in/judis 69 meeting must be restricted to one hour each, it should not exceed totally 2 (Two hours) as undertaken by the petitioners; and (20).If any violation of the conditions is noticed, the respondents/Officers are empowered to stop the rally or meeting as the case may be and strict action may be initiated against them as per law. Consequently, connected Miscellaneous Petitions are closed. No costs.
18/10/2023 Index:Yes/No Internet:Yes/No er Note: Issue order copy on 18/10/2023 https://www.mhc.tn.gov.in/judis 70 To,
1.The Director General of Police, Mylapore, Chennai-600 004.
2.The Superintendent of Police, Office of Superintendent of Police, Pudukottai District.
3.The Deputy Superintendent of Police, Deputy Superintendent of Police Office, Ponnamaravathi Sub-Division, Pudukottai District.
4.The Inspector of Police, Thirumayam Police Station, Pudukottai District.
5.The Commissioner of Police/ Superintendent of Police, Tenkasi District.
https://www.mhc.tn.gov.in/judis 71
6.The Inspector of Police, Shenkottai Police Station, Tenkasi District.
7.The Superintendent of Police, Office of the Superintendent of Police, Tirunelveli.
8.The Inspector of Police, Tisaiyanvilai Police Station, Tirunelveli District.
9.The Superintendent of Police, SP Office, Tuticorin District.
10.The Inspector of Police, Kulasekarapattinam Police Station, Tuticorin District.
11.The Commissioner of Police/ Superintendent of Police, Subramaniyapuram, Trichy.
12.The Inspector of Police, Thuraiyur Police Station, Trichy District.
13.The Superintendent of Police, Theni District.
14.The Deputy Superintendent of Police, Uthamapalayam, Theni District.
15.The Inspector of Police, Cumbum North Police Station, Theni District.
16.The Inspector of Police, Cumbum South Police Station, Theni District.
17.The Superintendent of Police, Dindigul District.
https://www.mhc.tn.gov.in/judis 72
18.The Inspector of Police, Kodaikanal Police Station, Dindigul District.
19.The Superintendent of Police, Kanyakumari District.
20.The Deputy Superintendent of Police, Thuckalay Sub-Division, Kanyakumari district.
21.The Inspector of Police, Thuckalai Police Station, Kanyakumari District.
22.The Commissioner of Police/Superintendent of Police, Trichy City, Trichy District.
23.The Inspector of Police, Woraiyur Police Station, Trichy District.
24.The Superintendent of Police, SP Office, Tuticorin District.
25.The Deputy Superintendent of Police, DGP Office, Kovilpatti, Tuticorin District.
26.The Inspector of Police, Kovilpatti Police Station, Tuticorin District.
27.The Superintendent of Police, SP Office, Ramanathapuram District.
28.The Deputy Superintendent of Police, DSP Office, Paramakudi.
29.The Inspector of Police Paramakudi Police Station, Ramanathapuram District.
https://www.mhc.tn.gov.in/judis 73
30.The Superintendent of Police, Pudukottai District.
31.The Deputy Superintendent of Police, Kottaipattinam Sub-Division, Pudukottai District.
32.The Inspector of Police, Manamelkudi Police Station, Pudukottai District.
33.The Superintendent of Police, Thanjavur District.
34.The Inspector of Police, Town West Police Station, Thanjavur.
35.The Inspector of Police, Town East Police Station, Thanjavur.
36.The Superintendent of Police, SP Office, Sivagangai District.
37.The Assistant Superintendent of Police, Karaikudi, Sivagangai District.
38.The Inspector of Police, South Police Station, Karaikudi Nagar, Sivagangai District.
39.The Deputy Superintendent of Police, Pattukottai, Thanjavur District.
40.The Inspector of Police, Peravurani Police Station, Thanjavur District.
41.The Superintendent of Police, Madurai District.
https://www.mhc.tn.gov.in/judis 74
42.The Deputy Superintendent of Police, Melur, Madurai District.
43.The Inspector of Police, Melur Police Station, Madurai District.
44.The Superintendent of Police, Virudhunagar District.
45.The Deputy Superintendent of Police, Rajapalayam Sub-Division, Rajapalam.
46.The Inspector of Police, North Police Station, Virudhunagar District.
47.The Inspector of Police, South Police Station, Virudhunagar District.
48.The Commissioner of Police/Superintendent of Police, Karur District.
49.The Sub Inspector of Police, Vengamedu Police Station, Karur District.
50.The Inspector of Police, Karur Town Police Station, Karur District.
51.The Commissioner of Police, Madurai.
52.The Assistant Commissioner of Police, Assistant Commissioner Office, Madurai.
53.The Inspector of Police, W-1, Tirunagar Police Station, Madurai District.
54.The Commissioner of Police/Superintendent of Police, Kanyakumari District.
55.The Inspector of Police, Karungal Police Station, https://www.mhc.tn.gov.in/judis 75 Kanyakumari District.
56.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
G.ILANGOVAN, J er WP(MD)Nos.24764 to 24783 of 2023 18/10/2023 https://www.mhc.tn.gov.in/judis 76 https://www.mhc.tn.gov.in/judis