S.LINGESH KUMAR Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) Sri.M.R.Rajagopal., learned Senior counsel on behalf of Sri.Narasimharaju., for petitioner, Smt.A.R.Sharadamba., learned AGA for respondents 1 to 3 and Sri.Jayakumar S.Patil., learned Senior counsel on behalf of Sri.Jai Prakash Reddy.M., for caveator/ respondent No.5 have appeared in person.

(2.) The grievance of the petitioner is that Mr.H.C.Jayamuthu - fifth respondent has utilized the Emblem of the District Milk Union of Karnataka Milk Federation and the logo of the fourth respondent Society on a pamphlet which has been circulated for conducting a meeting on 27/2/2023 without seeking permission from the Society.

(3.) Sri.Jayakumar S.Patil., learned Senior counsel appearing on behalf of fifth respondent on instruction submits that looking into the sensitivity of the issue, the fifth respondent has removed the logo and the emblem on a pamphlet which has been circulated for conducting a meeting on 27/2/2023.