RAVICHANDRAN Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner and the learned Additional Public Prosecutor appearing for the respondents.

(2.) The petitioner wants to conduct the petition mentioned Kabadi tournament. It is stated that there is no communal angle. Though the respondents are hesitating to grant the permission sought for in view of the prevailing pandemic, this Court can take judicial notice of the fact that normalcy has substantially returned. This Court has now been granting permission to conduct similar events. The petitioner need not be denied relief.

(3.) Therefore, the third respondent is directed to grant permission to the petitioner to conduct the petition mentioned event. It is of course open to the third respondent to stipulate appropriate conditions to ensure the smooth conduct of the event.