P. MANIMARAN Vs. THEASSISTANT COMMISSIONER OF POLICE

JUDGEMENT

(1.) THE petitioner has come up with the above writ petition seeking the issue of a writ of mandamus to direct the respondents to permit them to hold a Public Meeting on 27.11.2014.

(2.) HEARD Mr. G. Devadoss learned counsel for the petitioner and Mr.S.T.S.Moorthy learned Government Pleader assisted by Mr.I.Inbadurai learned Special Government Pleader for the respondents.

(3.) ON 24.11.2014 when the writ petition came up for admission, Mr.A.Kumar learned Special Government Pleader took notice for the respondents.