SOU SUNDARAMOORTHI Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) THE petitioner has filed the present writ petition seeking to challenge an order, dated 11.12.2010 issued by the Assistant Commissioner of Police, Ambattur Range. By the impugned order, the petitioner's application to conduct a public meeting near Korattur Bus stand was rejected.

(2.) THE petitioner had applied for permission in the capacity of Thiruvallur District in-charge of Naam Tamilar Party. In his application, dated 9.12.2010, the petitioner informed the third respondent that they intent to conduct a felicitation meeting for Seeman. In that meeting, apart from Seeman, M/s.Shahul Hameed (Tamil Muzhakkam) and Pugazendhi (Cinema Director) have consented to participate. THEy also sought for permission to use sound amplifier.

(3.) IT is contended by the petitioner that the respondents' refusal was illegal. The denial has been made contrary to Section 41(4) of the Tamil Nadu City Police Act. The apprehension of law and problem will be created on the meeting being held was also contrary to records. IT is claimed that a mere support of the banned organization cannot be against the sovereignty and territorial integrity of India. The reasons adduced in the impugned order is violative of Article 19(1) of the Constitution of India.