Madras High Court
T.Veelathurai vs The Inspector Of Police on 11 September, 2015
Author: R.Mala
Bench: R.Mala
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED: 11.09.2015 CORAM THE HONOURABLE MS.JUSTICE R.MALA W.P(MD)No.16521 of 2015 T.Veelathurai : Petitioner Vs. The Inspector of Police, Cheranmahadevi Police Station, Tirunelveli District. : Respondent Prayer: Writ Petition is filed under Article 226 of the Constitution of India praying for the issuance of a Writ of Mandamus, to direct the respondent herein permit the petitioner to hold the protest demonstration for the cause mentioned in the application of the petitioner dated 24.08.2015 to be held on 14.09.2015. !For Petitioner : Mr.S.Sathya Chidambaram For Respondent : Mr.D.Muruganandam Addl.Government Pleader :O R D E R
This Writ Petition has been filed seeking for the issuance of a Writ of Mandamus, to direct the respondent herein permit the petitioner to hold the protest demonstration for the cause mentioned in the application of the petitioner dated 24.08.2015 to be held on 14.09.2015.
2.The learned Counsel for the petitioner submitted that the petitioner has sent a representation dated 24.08.2015 to the respondent seeking permission to conduct protest demonstration and the said representation is pending with the respondent without any order being passed on that.
3.The learned Additional Government Pleader appearing for the respondent submitted that the petitioner wants to protest only against the Pathamadai Town Panchayat. He further submits that even though the representation of the petitioner is dated 24.08.2015 it is evident from the postal receipt that the said representation has been despatched only on 08.09.2015 and hence the petitioner cannot expect the respondent to take a decision on the representation within a short span of time.
4. Heard the learned counsel appearing for the petitioner and the learned Additional Government Pleader appearing for the respondents.
5. Considering the rival submissions made on either sides, this writ petition is disposed with the following directions to the respondent:-
a) The respondent is directed to consider the representation of the petitioner dated 24.08.2015 and give permission to hold the demonstration on 14.09.2015 between 11.00 a.m to 01.00 p.m at the venue stated by the petitioner.
b) The petitioner is directed to advise his cadres of the party not to cause any hindrance to the general public and to the free flow of the traffic.
c) The organizers of the protest demonstration shall not allow any untoward incident to happen causing law and problem to the said locality.
d) If there is any violation of the above said conditions, the respondent/law enforcing authority is at liberty to initiate action against the person concerned has may be necessary in the in the circumstances.
6. With the above direction , this Writ Petition is disposed of.
To The Inspector of Police, Cheranmahadevi Police Station, Tirunelveli District.
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