S. PANDITHURAI Vs. THE SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) HEARD both sides.

(2.) ACCORDING to the petitioner, he seeks permission from the second respondent for the conduct of kabadi tournament to be held on 06.12.2014 from 08.00 p.m. till the completion of tournament and also prays for police protection in this regard. According to him, with a view to develop sporting skill among the young generation, they have formed a kabadi club in the name of 'Manimegalai Memorial Club' in their village i.e. Mayandipatti Village. He is one of the members of the aforesaid club and has been conducting kabadi tournament in their village for the past several years, without any hindrance to any one.

(3.) IN this regard, the learned Additional Government Pleader contends that if the permission to conduct kabadi tournament on 06.12.2014 from 08.00 p.m. is granted, then there is a possibility of cropping up of law and order problem and also there is a further possibility of cropping up of communal problem, since the village is sensitive one. Therefore, the second respondent has not granted the permission sought for by the petitioner and till date, the application of the petitioner is pending.