SHERIF Vs. DEPUTY SUPERINTENDENT OF POLICE, RAMANATHAPURAM

JUDGEMENT

(1.) This Writ Petition has been filed seeking to quash the impugned order passed by the first respondent in his proceedings dtd. 10/7/2022 and for a consequential direction to the respondents to grant permission and necessary protection to conduct the "Kabaddi Tournament" programme from 15/7/2022 to 17/7/2022 in connection with Death Anniversary of Alex's Velli Nila, Sri Kandhari Amman Kabaddi Kalagam, Palakarai Village People and Magalir Mandram situated at Palakarai, Ramanathapuram District.

(2.) The learned counsel appearing for the petitioner submitted that the petitioner has decided to conduct Kabadi Tournament, which is scheduled to be held from 15/7/2022 to 17/7/2022 in connection with Death Anniversary of Alex's Velli Nila, Sri Kandhari Amman Kabaddi Kalagam, Palakarai Village People and Magalir Mandram situated at Palakarai, Ramanathapuram District. Hence, he sought permission of the police by giving a representation dtd. 30/6/2022 in person to the second respondent and the first respondent had passed an order in favour of the petitioner to conduct the Kabaddi Tournament on the said date. Later on, the impugned order dtd. 10/7/2022 came to be passed by the first respondent. Aggrieved over the same, the present Writ Petition has been filed.

(3.) The learned Government Advocate (criminal side) appearing for the respondent police would submits that the respondents have received the representation of the petitioner and they rejected the request of the petitioner by the impugned proceedings dtd. 10/7/2022 on the ground that there is a possibility of law and order problem and Covid-19 problem.