S. BHARANEESHWARAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This Writ Petition has been filed to call for the records of the fourth respondent in Na.Ka.No.81/Tu.Kaa.Ka/Mannai/2022 dtd. 16/9/2022, and quash the same and further direct the respondents herein to permit the petitioner and the members of Rashtriya Swayam Sevak Sangh (herein after referred to as "RSS") to conduct a procession and public meeting at Sangathidal, Paravakottai.

(2.) The petitioner is function as Secretary of Rashtriya Swayam Sevak Sangh at Tiruvarur District. It is found in the year 1925. In order to celebrate 75th year of Independence, the birth centenary of Barath Ratna Dr.B.R.Ambedkar and Vijaydasamy, they decided to take out procession on 2/10/2022 at various places and to conduct a public meeting on the same day. Therefore, the petitioners have submitted their respective representations under Sec. 30(2) of the Police Act (herein after referred to as "the Act"), requesting the authorities concerned to grant permission to the petitioner to conduct procession on 2/10/2022 and also to conduct public meeting. However, the fourth respondent by his letter dtd. 16/9/2022, rejected his application. Therefore, the petitioner filed this present Writ Petition with the above prayer.

(3.) Heard Mr.G.Karthikeyan, learned counsel appearing for the petitioner and Mr.Hasan Mohammed Jinnah, learned State Public Prosecutor appearing for the respondents.