T THANGARASU Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) WHEN a request was made by the petitioner, who is a Town Secretary of dravida Munnetra Kazhagam, Cuddalore, to conduct a public meeting on 11-10-2004 at 6. 00 p. m. at Manjakuppam Ground, cuddalore, on behalf of the United Progressive Alliance Parties to ventilate the alleged vindictive and undemocratic (sic) and foisting false cases against the leaders and cadres of the opposition parties, the same was rejected by the second respondent herein in his proceedings dated 8-10-2004. Hence, the petitioner has preferred this writ petition for the issuance of writ of Certiorarified Mandamus to call for the records relating to the proceedings made in Na. Ka. No. 142/s. D. O. P. Camp/2004, dated 8-10-2004 and the consequential order made in Na. Ka. No. 143/s. D. O. P. Camp/2004, dated 8-10-2004 passed by the second respondent, quash the same and direct the respondents to grant permission to the petitioner to conduct a public meeting at Manjakuppam ground, cuddalore on 17-10-2004.

(2.) HEARD Mr. S. Ananthanarayanan, learned counsel appearing for the petitioner and Mr. A. L. Somayaji, learned Additional advocate General appearing for the respondents.

(3.) BY proceedings dated 8-10-2004, which is impugned in the above writ petition, the second respondent refused permission to the petitioner to conduct a public meeting on 11-10-2004 at 6. 00 p. m. at manjakuppam Ground, Cuddalore, on behalf of the United Progressive Alliance parties, on the ground that the permission to conduct a public meeting to speak about the implication of one Thiru. T. Velmurugan, a member of Legislative Assembly, who belongs to Pattali Makkal Katchi, a constituent unit of United Progressive Alliance Parties, in a murder case of one venkatesan, District Board Counselor, who belonged to the ruling party AIADMK, cannot be granted, as the investigation" into the said crime is still pending and in progress.