Ramar vs The Deputy Superintendent Of Police on 1 March, 2019

[Cites 1, Cited by 0]

Madras High Court

Ramar vs The Deputy Superintendent Of Police on 1 March, 2019

Bench: G.K.Ilanthiraiyan

                                                        1

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 01.03.2019

                                                     CORAM :

                           THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN

                                           W.P.No.4140 of 2017
                                                   and
                                        WMP.Nos.4288 & 4289 of 2017

                 Ramar                                                                ... Petitioner
                                                       Vs.

                 1.The Deputy Superintendent of Police,
                   Thirukovilur,
                   Viluppuram District.

                 2.The Sub Inspector of Police,
                   Sankarapuram Police Station,
                   Viluppuram District.                                           .. Respondents

                 Prayer : Writ petition filed under Article 226 of the Constitution of India, to
                 pass an order or direction or writ, more particularly Writ of Certiorarified
                 Mandamus calling for the records pertinent to the impugned order vide dated
                 09.02.2017 in Na.Ka.En.189/Thu.Kaa.Ka/Thirukovilur/2017 which is passed by
                 the 1st respondent pertaining to the rejecting of permission to conduct
                 demonstration quash the same and direct the respondent to grant permission
                 for conduct demonstration for justice for Nandhini at the venue of near bus
                 stand, Sankarapuram at 03.00p.m., on 25.02.2017 and other alternative days.


                                    For Petitioner        : Mr.D.Arun

                                    For Respondents       : Mr.M.Mohamed Riyaz
                                                            Addl. Public Prosecutor

http://www.judis.nic.in
                                                       2

                                                  ORDER

The writ petition has been filed to direct the respondents to grant permission for conduct demonstration for justice for Nandhini at the venue of near bus stand, Sankarapuram at 03.00p.m., on 25.02.2017 and other alternative days.

2. Now, almost three years have been lapsed and hence, due to the lapse of period, the prayer sought for by the petitioner cannot be granted now. The prayer sought for in this petition became infructuous.

3. With the above observations, this Writ Petition stands dismissed.

No costs. Consequently, connected miscellaneous petitions are also closed.





                                                                                   01.03.2019
                 Internet : Yes / No
                 Index    : Yes / No

Speaking / Non Speaking order vkr/msm http://www.judis.nic.in 3 To

1.The Deputy Superintendent of Police, Thirukovilur, Viluppuram District.

2.The Sub Inspector of Police, Sankarapuram Police Station, Viluppuram District.

3.The Public Prosecutor, High Court, Madras.

http://www.judis.nic.in 4 G.K.ILANTHIRAIYAN, J.

vkr W.P.No.4140 of 2017 and WMP.Nos.4288 & 4289 of 2017 01.03.2019 http://www.judis.nic.in

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