M. SEKAR Vs. DISTRICT SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This writ petition has been filed seeking for a direction to the respondents to grant permission to conduct the Kabadi competition and to give adequate police protection in village Level Scheduled on scheduled on 15.02.2020 at 10.00 p.m to 16.02.2020 at 10.00 p.m "Sivagangai Kabadi Kuzhu and Amaichur Kabadi Kuzhu" at South Sithambur Village, Musiri Taluk, Trichy District by considering the petitioner's representation, dated 03.02.2020.

(2.) Heard the learned counsel appearing for the petitioner and the learned Government Advocate (Crl.Side) appearing for the respondents.

(3.) The learned Government Advocate (Crl.Side) appearing for the respondents submits that the police does not have any reservations on the place, where the tournament is to be conducted. However, there is an apprehension that some law and order problem may arise during the tournament. She would also submit that the Director General of Police, in his proceedings in Rc.No.007301/Genl.I(1)/2019, dated 09.04.2019 has issued circular to Commissioner of Police, Superintendent of Police and all the Station Housing Officer and directed them to follow the procedure and instruct the petitioner seeking permission to conduct sports events to comply with the conditions and permission may be granted subject to the petitioner agreeing to comply with the said conditions.