J ANBALAGAN Vs. COMMISSIONER POLICE

JUDGEMENT

(1.) THE petitioner has approached this Court with a prayer for issuance of a writ in the nature of a Certiorari, to quash the order dated 10.12.2011 passed by the Commissioner of Police, Egmore, Chennai declining permission to the petitioner to conduct 'Patti Mandram' at Anna Nagar, Mylapore, T.Nagar and Triplicane.

(2.) THE date on which the petitioner had proposed to hold 'Patti Mandram' was notified as 10.12.2011 to 13.12.2011. As the period for holding the 'Patti Mandram' has expired, this writ petition has been indued infructuous.

(3.) THE learned Advocate General on the other hand, placed reliance on the decision of honourable Division Bench of this Court in Rama,Muthuramalingam vs. THE Deputy Superintendent of Police, Mannargudi and another (2004(4) L.W.737), wherein, it has been laid down that, it is the discretion of the administrative authority to decide whether speaking on a subject would create any law and order or public order problem or not, therefore, it should be left entirety to the administrative authority to decide in its discretion, without any judicial interference.