P CHANDRA Vs. SUPERINTENDENT CENTRAL PRISON

JUDGEMENT

(1.) This Writ Petition has been filed praying for Writs of Mandamus to direct the first respondent to grant 2 days (i.e. 26.10.2010 and 27.10.2010) emergent Parole leave to the Petitioner's husband K.Pandi @ Soundrapandi, S/o. Kannimuthu, who has been detained in Central Prison, Madurai, for attending his father's last rites (Karumathi) to be held at 254/182, Indira Nagar, K.Velore South Street, Palani Taluk, Dindigul District.

(2.) Mr.K.M.Vijaya Kumar, the learned Special Government Pleader takes notice on behalf of the respondents.

(3.) With the consent of the learned counsels appearing on either side, the writ petition is taken up for final disposal.