P. RAJINI Vs. THE SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) HEARD the Learned Counsel for the Petitioner and the Learned Additional Government Pleader appearing for the Respondents.

(2.) ACCORDING to the Petitioner, he is the President of the Kabadi Committee in his village and the same is named as 'Seven Horse Kabadi Committee'. In connection with Doctor Ambedkar Birthday Celebrations, their Committee decided to conduct Kabadi Tournament on 13.12.2014 in their village. They had approached the Second Respondent police seeking necessary permission and also to provide necessary police protection during the said date. But the Second Respondent had not furnished any suitable reply till date and orally refused to grant permission.

(3.) IT transpires that this Court in W.P.(MD).No. 14229 of 2013 and M.P.(MD).No. 1 of 2013, dated 26.08.2013, in paragraph No. 5 and 6 had passed the following order.