K.VIJAYAKUMAR Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THIS writ petition is directed against the orders dated 02.10.2013 and 07.10.2013 whereby and whereunder the respondent rejected the request made by the petitioner to hold a meeting. The said order is now under challenge.

(2.) THE learned senior counsel for the petitioner contended that the petitioner was discriminated by the respondent in the matter of holding public meeting.

(3.) THE petitioner is given liberty to make a fresh application for holding a public meeting at Pudupalayam Market Street.