JAMAL MOHAMED Vs. THE SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) HEARD both sides.

(2.) ACCORDING to the Petitioner, he is the Town President of Tamil Nadu Muslim Munnetra Kazhagam. He has filed the present Writ of Certiorarified Mandamus praying for passing of an order by this Court in calling for the records pertaining to the order passed by the Respondent No. 3, dated 12.11.2014 and to quash the same as unlawful one. Further, he sought for passing of an order by this Court in directing the respondents 1 and 2 to grant permission to the Petitioner to organize the public demonstration at Dindigul Begumbur Signal on any date within the time frame to be determined by this Court.

(3.) PER contra, it is the submission of the learned Additional Government Pleader that the order under Section 30(2) of the Police Act is in force from 6.11.2014 to 20.11.2014 for a period of 15 days and as such, the Third Respondent had passed the impugned order, dated 12.11.2014 which does not suffer from any infirmity in the eye of law. Also, it is represented on behalf of the respondents that the Petitioner gave representation, dated 11.11.2014 before the Third Respondent for staging a demonstration on 13.11.2014 at about 6.30 p.m, at Dindigul Begumbur Signal and as per Section 30(2) of the Police Act, the representation/application ought to be given by any individual seeking permission in the subject -matter in issue three days before the staging of demonstration and in the instant case, that was not adhered to by the Petitioner.