T.M. THANIYARASU Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) By consent of the learned counsel on either side, this Writ Petition is taken up for final disposal.

(2.) Heard Mr.R.Shanmugasundaram, learned Senior Counsel appearing for the petitioner and Mr.A.L.Somayaji, learned Advocate General assisted by Mr.V.Jayaprakash Narayanan, learned Special Government Pleader appearing for the respondents.

(3.) Challenging the impugned order dated 05.01.2014 passed by the 4th respondent, whereby, the request of the petitioner seeking permission to hold Public Meeting on 10.01.2014 at Kalaignar Arangam, Annai Sivagami Nagar Playground, Thiruvottiyur, Chennai 600 019, was declined, the petitioner has come up with the present Writ Petition seeking to quash the same and for a consequential direction to the respondents to grant permission to the petitioner to hold Public meeting on 10.01.2014 in the said premises, as scheduled, by using loudspeakers and to provide sufficient police protection for the public meeting and its participants.