RAMA MUTHURAMALINGAM STATE PROPAGANDA COMMITTEE MEMBER THANTHAI PERIYAR DRAVIDAR KAZHAGAM Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THE petitioner is a member of the State Propaganda Committee of the Thanthai Periyar Dravidar Kazhagam, a non-political party. The main object of the said organisation is to abolish the caste system in the country. The other objects are to eradicate caste abolition, superstitious belief as well as untouchability.

(2.) THE petitioner, by his application dated 1. 11. 2004, sought permission of the second respondent to conduct a public meeting on 16. 11. 2004 to propagate the principles of the petitioner Kazhagam at Panthaladi Kilpuram, Mannargudi. However, by proceedings dated 15. 11. 2004, the first respondent refused permission to the petitioner Kazhagam to conduct a public meeting at Panthaladi Kilpuram, Mannargudi on 16. 11. 2004, on the ground that it would affect the law and order in the locality, as there are direct clashes between the members of the petitioner Kazhagam and other organisations in connection with the arrest of Sankaracharyar in an alleged murder case.

(3.) AGGRIEVED by the said proceedings dated 15. 11. 2004, the petitioner has preferred this writ petition for issue of a writ of Certiorarified Mandamus to call for the records relating to the proceedings of the first respondent dated 15. 11. 2004 in Na. Ka. No. 206/thu. Kaa. Na. /mannai/04, to quash the same and to direct the respondents to permit the petitioner on behalf of his party, to conduct a public meeting at Panthaladi Kilpuram, Mannargudi, Tiruvarur District on 25. 11. 2004.