MOHAMMED BASITH Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This writ petition has been filed to quash the proceedings in the impugned order dated 08. 01. 2020 in Na. Ka. No. 10/Ka. Aa/ Nagar South/Thin/2020 passed by the second respondent police and consequently direct the Respondents to grant permission for agitation on 28. 01. 2020 at 05. 00 p. m to 10. 00 p. m or any other date at Begampur Thippusulthan Thidal, Dindigul District.

(2.) Heard the learned Counsel appearing for the petitioner and the learned Government Advocate (Crl. side) appearing for the respondents.

(3.) The learned counsel appearing for the petitioner would submit that the the petitioner has sent a representation to the third respondent to permit him to conduct Public Meeting relating to memory of PalaniBaba and conduct agitation against the Citizenship Amendment Act on 28. 01. 2020 at about 05. 00 p. m to 10. 00 p. m, at Begampur Thipusulthan Thidal, Dindigul District. He would further submit that the respondent had rejected the petitioner's representation stating that it will cause disturbance to the public ' and traffic and to law and order and public peace. He would further submit that if it is so, the petitioner is prepared to postpone the meeting to 15. 02. 2020 which is on a Saturday. By conducting on Saturday, it will not affect the traffic and cause disturbance to the general Public. He would further submit that staging protest or demonstration in democratic way is fundamental Right of every citizen guaranteed under Article 19(1) (a) of Indian Constitution. Hence, the present petition is filed.