NAAM TAMILAR KATCHI Vs. SUPERITENDENT OF POLICE NAMAKKAL

JUDGEMENT

(1.) The District Secretary of Namakkal Maavata Maanavar Paasarai, Naam Tamilar Katchi has filed this writ petition, seeking to quash the order of refusal of the 3rd respondent dated 08.12.2013 with a consequential direction to the respondents to grant permission to the petitioner to conduct procession and public meeting on 15.12.2013. According to the petitioner, he had applied for permission from the third respondent to conduct a procession and public meeting to pay tribute during the memorial ceremony on the 18th death anniversary of Abdul Rashub, the first man to self immolate himself for the Sri Lankan Issue order and Mr. Seeman, the founder of Naam Tamilar Katchi had consented to participate in the public meeting and give speech also.

(2.) The impugned order is challenged on the following grounds:

(3.) A counter has been filed by the 2nd respondent, wherein it has been stated that the writ petition is not maintainable either in law or on facts. On receipt of petition from the petitioner for permission to conduct procession and public meeting in remembrance of Abdul Rashub on his 18th death anniversary, the respondent had refused for such procession vide his letter dated 08.12.2013, after analyzing various reasons, which read as under: