DRAVIDAR KAZHAGAM AND ORS. Vs. SECRETARY TO GOVERNMENT, HOME DEPARTMENT, GOVERNMENT OF TAMIL NADU AND ORS.

JUDGEMENT

(1.) This Court after hearing both sides, passed detailed order today. The operative portion of the order is as follows:

(2.) The petitioner informed about the aforesaid programmes to the Commissioner of Police in their letter dated 29.03.2015 and the petitioner assured the Commissioner of Police that the programmes will be conducted in a peaceful manner and the women, who come voluntarily to remove the Thali, will participate in the function along with their husbands.

(3.) While so, the Assistant Commissioner of Police, Vepery Range, Chennai, passed the impugned order dated 12.04.2015 under Section 41(2) of the Madras City Police Act, 1888, (hereinafter referred to as "the Act") prohibiting the programmes that will take place on 14.4.2015 at Periyar Thidal, Chennai, on the ground that the same would create law and order and public order problem and also result in religious disharmony. It is also stated in that order that the petitioner failed to seek permission under Section 41 of the Act.