S VEERAKUMAR Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THE short question that arises for consideration is whether the first respondent is justified in refusing to give permission to the petitioner to conduct protest demonstration against the closure of Beef stall run by the Aruntathiyinar during weekly market at Kavundappadi?

(2.) THE petitioner claims to be the Convener of the joint committee for Caste Abolition. He had applied for the conduct of protest demonstration on 09.05.2012 at 03.00 p.m. vide his requisition letter dated 4.5.2012 to the second respondent. They had also printed handbills in furtherance of their decision holding protest demonstration. In their handbill published, they had stated that in the weekly market, the Arunthathiyinars of the village were conducting Beef stall for over 40 years. The panchayat had cancelled permission to conduct the beef stall. To condemn the decision of the panchayat, a massive protest demonstration was organized on 09.05.2012 near Four Road junction in Kavundappadi. The first respondent by the impugned order dated 07.05.2012 had stated that taking into account the law and order situation and in view of the promulgation of section 30(2) of the Police Act, permission was refused. Hence the writ petition was filed challenging the same.

(3.) A copy of the panchayat resolution dated 26.3.2012 banning the conduct of beef stall in the weekly market under Section 157 of the Tamil Nadu Panchayat Act, was also produced. It was stated that if the aggrieved person applies for a shop in the newly allotted place, it will be considered.