M. DURAIRAJ Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THE Founder President of Ambedkar Revolution Front has filed this writ petition for issuance of a writ of certiorarified mandamus to quash the order of the second respondent dated 22.01.2014 and direct the respondents to permit the petitioner to conduct a peaceful procession and a meeting at Manalmedu, Nagapattinam District on 05.02.2014.

(2.) IT is the case of the petitioner that he is the Founder and President of Ambedkar Revolution Front and he has been working for the welfare of the people. On 05.02.2006, one Shankar @ Manalmedu Shankar was killed in fake encounter and the petitioner made arrangements to celebrate his 7th death anniversary on 05.02.2014. Therefore, the petitioner sent a representation to the respondents, seeking permission to conduct a peaceful procession from Manalmedu Bazar to Kalathur Memorial on 05.02.2014. While so, the second respondent, by letter dated 22.01.2014, declined to give permission, stating that Section 30(2) of the Police Act is in force in the area and if permission is granted, law and order problem would arise.

(3.) IN the course of his argument, learned counsel for the petitioner would rely on the following decisions: