R.SIVAKUMAR Vs. STATE

JUDGEMENT

(1.) THE petitioner has filed the present writ petition praying for issuance of an order being passed by this Court in directing the respondent to grant permission to hold public meeting between 09.05.2013 and 20.05.2013 pursuant to his representation, dated 02.05.2013 sequel to express the ideas and principles of the Petitioner's Mother God by name Madhurai Veeran or any other date, which may be fixed by this Court.

(2.) ACCORDING to the Learned Counsel for the Petitioner, the Petitioner is the District President of Adhi Thamizhar Peravai belonging to Namakkal District. The said Organisation is functioning for the past several years to eradicate the communalism and bring social harmony to the society. Further, the Petitioner's Organisation is fighting for poor people, particularly struggling for getting rights of the Arunthathiyar people. The Petitioner's Organisation had planned to hold conference in regard to Madhurai Veeran Varalaru Arasiyal Ezhuchi Manadu for the reason that he is the person, who had fought and devoted his life to our Nation and the soil.

(3.) NOW , the Petitioner's Organisation has decided to hold the public meeting during the course of their Mother God festival celebration and the same will be held from 09.05.2013 to 20.05.2013. Accordingly, the Petitioner made a representation to the Respondent/Police on 30.04.2013 requesting them to grant permission to hold the said meeting. It is the stand of the Petitioner that the Respondent/Police has received the representation and enquired about the earlier Writ Petition and the Police has been informed that the said Writ Petition has been withdrawn. The Respondent/Police instructed the Petitioner to come later for obtaining the receipt. However, the Police has not issued the receipt. On 02.05.2013, the Petitioner made a representation to the Superintendent of Police and the concerned Inspector of Police through Registered Post with Acknowledgment Due.