ARRASU ENTERTAINMENTS Vs. STATE OF TAMIL NADU

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: According to them, they applied for conduct of Consumer Exhibition at Coimbatore for January-February, 2003 in August, 2002. The petitioner initially applied for grant of permission to conduct the said Exhibition either in the Jail Grounds, Dr. Nanjappa Road, Coimbatore or at V.O.C. Park Grounds, Avinashi Road, Coimbatore. The first respondent, after receipt of the petitioner's request and after considering the various aspects, passed G.O.Ms.No.2471 Home (Prison-4) Department dated 19.11.2002, granting permission to conduct the Consumer Exhibition in the Jail Grounds at Coimbatore for a period of 100 days, i.e., from 01.12.2002. One of the conditions is that the petitioner must deposit a sum of Rs.20,000/- as security deposit to the Superintendent, Central Prison, Coimbatore and on further condition that the petitioner has to pay the ground rent of Rs.10,000/- per day to the Superintendent of Prison, Coimbatore and the said amount shall be transferred to Prisoners' Welfare Fund.