V.VADIVEL Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) THIS writ petition is directed against the order dated 4 June 2013 on the file of Assistant Commissioner of Police, Adyar, whereby and whereunder, the application submitted by the petitioner for permission to conduct a public meeting with police protection, on 8 June 2013, near Telephone Exchange, Adyar, was rejected, on the ground of law and order problem.

(2.) THE petitioner is the Circle Secretary of Pattali Makkal Katchi, (PMK), a political party, registered with the Election Commission of India. The petitioner used to organize public meetings to spread the message of the party and with a view to propagate its ideas to the people at large. The petitioner wanted to conduct a public meeting on 8 June 2013 at Shastry Nagar, Adyar, Chennai. The petitioner therefore, submitted an application before the third respondent requesting permission to conduct the meeting with police protection. The said application was taken up by the second respondent and ultimately, it was rejected. Feeling aggrieved, the petitioner is before this Court.

(3.) THE learned counsel for the petitioner placed reliance on the judgment dated 22 June 2012 in W.P.No.15425 of 2012 (M.Jayaraj vs. The Superintendent of Police, Villupuram and two others), in support of his contention that under similar circumstances, this Court rejected the contention taken by the police by projecting a case of law and order problem and directed the police to give permission to hold public meeting.