LAWS(MAD)-2023-2-206

G.SUBRAMANIAN Vs. K.PHANINDRA REDDY

Decided On February 10, 2023
G.SUBRAMANIAN Appellant
V/S
K.Phanindra Reddy Respondents

JUDGEMENT

(1.) These Letters Patent Appeals are filed assailing the common order dtd. 4/11/2022 passed by the learned Judge in Contempt Petition Nos. 2111, 2115, 2238, 2239 to 2243, 2249, 2272 to 2275, 2322 to 2350, 2362 to 2369 of 2022.

(2.) Writ Petition No.24540 of 2022 etc. batch, were filed by the appellants in these appeals, praying to issue a Writ of Mandamus directing the respondents herein to permit the members of Rashtriya Swayam Sevak Sangh (RSS) to conduct the procession (Route March) wearing their uniform (Dark olive green trousers, white shirt, cap, belt, black shoes) through various routes and times specified in the writ petitions, throughout the State.

(3.) According to the appellants / writ petitioners, they are holding various posts in RSS, which was formed in the year 1925. To commemorate the 75th year of Independence, the birth centenary of Bharat Ratna Dr. B.R. Ambedkar and Vijaydasami, they decided to take out procession on 2/10/2022 at various places and to conduct a public meeting on the same day. Accordingly, the appellants / writ petitioners have submitted their respective representations under Sec. 41(A) of the Chennai City Police Act, 1988 and Sec. 30(2) of the Police Act, 1861, as the case may be, requesting the authorities concerned to grant permission to them to conduct such procession and public meeting. However, no decision was taken on such representations and therefore, they have filed the writ petitions for the aforesaid relief.