HARIPRASAD Vs. S I OF POLICE TIRUR

JUDGEMENT

(1.) Two counsel the cause of civil courts in Tirur.

(2.) They project the helplessness of the Courts against the staging of the Dharna, procession and other modes of agitations in front of the gate of the Court, which also happens to be the open space leading to the offices to the Sub Treasury, Sub Registry and the Sub Jail, apart from the busy Tirur Railway Station. They state that the agitations by different political parties being held in that open space with sound amplifiers, loud speakers and cone mikes and on such occasions no useful work could be done in any of these offices, especially in Courts. Sometimes the nuisance starts from morning and continues till evening with amplified sound running into several decibels, the counsel complains.

(3.) The petitioners seek the issuance of a writ of mandamus or any other appropriate writ, order or direction commanding the respondents, who are the police officers of Tirur and Malappuram, not to give permission to use sound amplifiers and loud speakers in front of the court premises and also not to erect bamboo poles fitted with sound amplifiers and loud speakers in the Municipal Town Hall.