P. BENJAMIN Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) This Writ Petition has been filed seeking to direct the respondents to consider the petitioner's representation dtd. 7/6/2022 and 15/6/2022 for granting of Police Protection/ Bandobust to Executive Council Meeting and General Council Meeting of the AIADMK Party to be held at 10 AM on 23/6/2022 at "Sri Vari Venkatachalapahy Kalyana Mandapam" Vanagaram under the Jurisdiction of the 4th respondent.

(2.) Mr.Vijay Narayan, learned Senior Counsel appearing for the Petitioner submitted that it is the main grievance of the petitioner that despite the representations dtd. 7/6/2022 and 15/6/2022 made by the petitioner, the respondent police has not issued any order in this regard. Therefore, it is the contention of the learned senior counsel for the petitioner that as the Executive Council and General Council Meeting is fixed on 23/6/2022, they are anticipating some untoward incident. Therefore, he prays that a direction may be issued to the police to give necessary protection to the above said meeting.

(3.) Mr.Hasan Mohamed Jinnah, learned State Public Prosecutor submitted that they have sought certain clarification raising 31 queries in respect of the political party's Executive Council and General Council Meeting. If all the particulars have been given, they will issue necessary police protection and he also fairly submitted that they may not require the Agenda of the meeting, whereas the other particulars are required for giving proper protection.