V GANESAN Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) Heard Mr. M. Suresh, learned counsel appearing for the petitioner and Mr. B. Pugalendhi, learned Special Government Pleader appearing for the respondents. By consent, the writ petition itself taken up for final disposal. The petitioner in this case sought permission for conducting "Kabadi Tournament" to be conducted on 13.01.2014 and 14.01.2014 which was rejected by the sub Inspector of Police, the second respondent herein citing law and order problem and also due to another festival namely Gnanaratham to be held on the said date.

(2.) We have perused the order of the second respondent. The main reason for rejecting the claim is that there is Gnanaratham festival and Pongal festival on 13.01.2014 and 14.01.2014.

(3.) Now, it is submitted by the learned counsel for the petitioner that they are willing to change the date for the Kabadi Tournament on 18.01.2014 and 19.01.2014 and the petitioner is prepared to abide by any condition that may imposed by the respondent, if the second respondent grants permission for conducting Kabadi Tournament.