ARRASU ENTERTAINMENTS REP BY S BOOPATHI Vs. STATE OF TAMIL NADU, REP BY SECRETARY TO GOVERNMENT HOME (PRISONS-4) DEPARTMENT; SECRETARY TO GOVERNMENT, INFORMATION AND TOURISM (EXHIBITION) DEPARTMENT AND DIRECTOR, INFORMATION AND PUBLIFE INSURANCE CORPORATION RELATION DEPARTMENT

JUDGEMENT

(1.) Aggrieved by the letter of the third respondent dated 24.12.2002, informing the petitioner that the permission to run the Exhibition in Coimbatore Central Jail Grounds for 30 days, instead of 53 days along with same terms and conditions, the petitioner has filed the above writ petition to quash the same and consequently, forbear the respondents from in any way interfering with the peaceful conduct of the Consumer Exhibition at Jail Grounds, Dr. Nanjappa Road, Coimbatore, as per the original orders of the second respondent, who granted the permission to conduct the same from 20.12.2002 to 10.02.2003.

(2.) Learned Special Government Pleader takes notice for the respondents.

(3.) The case of the petitioner is briefly stated hereunder: