SHIJU A R Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The petitioner has approached this Court with the following prayer:

(2.) It is submitted by the learned counsel for the petitioner that the petitioner has made Ext.P2 application for permission for using loud speakers for announcement in Kollam town. It is submitted that the said application may be directed to be considered and disposed of.

(3.) The learned Government Pleader would submit on instructions, that Ext.P2 does not contain any particulars as to the date, time or the nature of the announcements that he seeks permission for. In the above view of the matter, it is stated that the respondents will be disabled from considering Ext.P2 application, unless the required details are provided by the petitioner.