MOHAMED SATHAM USAIN Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) This writ petition has been filed to quash the proceedings in Na. Ka. No. 71-1/A/Ka. Uv. Aa/Srirangam Region/Thi. Maa/2020, dated 17. 02. 2020, issued by the second respondent and direct the respondents 1 and 2 to grant permission to conduct public meeting on 01. 03. 2020 from 05. 00 p. m to 10. 00 p. m at Ulavar Santhai Maithanam, Thennur, Trichy based on the petitioner's representation, dated 01. 02. 2020.

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

(3.) It is the case of the petitioner that on 01. 02. 2020, he has submitted a representation to the respondents praying them to grant permission to conduct public meeting on 01. 03. 2020 from 05. 00 p. m to 10. 00 p. m at Ulavar Santhai Maithanam, Thennur, Trichy. By communication dated 13. 02. 2020, the second respondent has given the questionnaire with 12 questions in Na. Ka. No. 71/A/Ka. Uv. Aa/Srirangam Region/Thi. Maa/2020, dated 13. 02. 2020 and the petitioner has also replied to the questionnaire and requested the second respondent to give permission. However, the second respondent had rejected the petitioner's earlier permission for conducting the Public Meeting stating the following reasons namely:-