NAGAI THIRUVALLUVAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) W.P. (MD) No. 13685 of 2013 is filed by the petitioner to quash the order dated 16.8.2013 insofar as para 11, with consequential direction to permit all vehicles to Nelkattumseval Village, Sivagiri Taluk, Tirunelveli District, to pay homage to Freedom Fighter Ondiveeran on his death anniversary scheduled to be held on 20.8.2013. The petitioner is claiming to be the General Secretary of Tamil Puligal, formed to improve and develop the Socio-Economic status of the people of suppressed community, particularly, Arunthathiar community, contending that the said organisation headed by him could participate on every occasion of memorable day of Thiru Ondiveeran, Freedom Fighter, who fought for freedom along with Freedom Fighter Thiru Pulithevar, and when he applied for permission to pay homage to the said Freedom Fighter Ondiveeran on his death anniversary day, scheduled to be held on 20.8.2013 at Nelkattumseval Village, Sivagiri Taluk, Tirunelveli District, a conditional permission was granted prohibiting the entry of vehicles from other States or other Districts and the said condition is challenged, with a consequential prayer as stated supra. W.P. (MD) No. 14415 of 2013 is filed to revoke the prohibitory order dated 19.8.2013 passed by the District Magistrate/District Collector, Tirunelveli, under Section 144 of Cr.P.C. from 6.00 p.m. on 19.8.2013 to 6.00 p.m. on 2.9.2013, and allow the petitioner and other people to celebrate the birth anniversary of Freedom Fighter Thiru. Pulithevan at Nelkattumseval Village, Sivagiri Taluk, Tirunelveli District.

(2.) W.P. (MD) No. 14600 of 2013 is filed challenging the rejection of permission, issued by the Inspector of Police, Sivagiri, with further direction to the said officer to give permission to conduct public meeting on 1.9.2013 at Sivagiri Gandhi Memorial Auditorium from 7.00 p.m. to 10.00 p.m. on the occasion of 290th Birth anniversary of Freedom Fighter Thiru. Pulithevan.

(3.) W.P. (MD) No. 13685 of 2013 was moved as Lunch Motion on 19.8.2013 for admission. Mr. K. Chellapandian, learned Additional Advocate General, taking notice on behalf of the respondents, produced the order passed under Section 144 of Cr.P.C. in Roc. No. C3/32630/2013 dated 19.8.2013 stating that the said order will come into force from 6. p.m. on 19.8.2013 to 6. p.m. on 2.9.2013. In view of the said order passed stating various reasons to pass such an order, the said writ petition was posted for further hearing on 21.8.2013.