R.SATHIYAN Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner as well as the learned Special Government Pleader appearing for the respondents.

(2.) THIS writ petition has been filed under Article 226 of the Constitution of India, seeking an order in the nature of writ of certiorarified mandamus, to call for the records on the file of the second respondent, Deputy Superintendent of Police, Thiruvidaimarudhur Sub Division, Thanjavur, rejecting permission by proceeding in Na.Ka.No.20/ Thi.Ma.Vu.Ko/12, dated 03.10.2012 and quash the same as illegal, arbitrary and consequently, direct the respondents 1 and 2 to grant permission to conduct peaceful Dharna at Nachiarkoil Vadakku Veethi. Learned counsel for the petitioner submitted that the representation given by the petitioner be considered for any other date on merits.

(3.) AS per the order passed by the second respondent, it is seen that the second respondent has stated in the order that the following persons namely (1) Muruganandhan, s/o. Palanisamy, (2) Ezhilarasan, s/o. Subramanian, (3) K.Raja and (4) So.Pu.Ilangovan informed him that without consulting them and their party, their names were also included in the list of persons, seeking permission for the agitation, hence, the matter was referred to District Superintendent of Police, Thanjavur.