RAMA MUTHURAMALINGAM Vs. DEPUTY SUPERINTDENT OF POLICE MANNARGUDI

JUDGEMENT

(1.) THIS writ appeal has been filed against the judgment of a learned single Judge of this Court dated 23-11-2004 in W. P. No. 34001 of 2004 in Rama Muthuramalingam v. Deputy Superintendent of Police, Mannargudi, Tiruvarur District and another.

(2.) HEARD learned counsel for the appellant and learned Government Pleader for the respondents. The appellant claiming to be a member of the State Propaganda Committee of the Thanthai Periyar Dravidar Kazhagam, a non-political party, whose main aim is said to be the abolition of the caste system in the country, has filed the writ petition.

(3.) THE appellant by application dated 1 -11 -2004 sought permission of the 2nd respondent, the Inspector of Police, Mannargudi Police Station, Tiruvarur District to conduct a public meeting on 16-11-2004 to propagate the principles of the Thanthai Periyar Dravidar Kazhagam at Panthaladi Kilpuram, Mannargudi. However, by order dated 15-11-2004, the 1st respondent refused permission to the appellant-Kazhagam to conduct a public meeting on 16-11-2004, on the ground that it could affect the law and order in the locality, as there are direct clashes between the members of the appellant organisation and other organisations in connection with the arrest of the Sankarachariyar in an alleged murder case.