V.S.KARTHIK Vs. THE SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) Mr.D.Muruganandam, the Additional Government Pleader, takes notice for the respondents. By consent, the writ petition itself is taken up for final disposal.

(2.) Heard the learned counsel appearing for the petitioner and the Additional Government Pleader appearing for the respondents.

(3.) The present writ petition has been filed for issuance of a Writ of Certiorarified Mandamus, calling for the records relating to the refusal order issued vide Na.Ka.No.33/Inspr/V -1/TPK -PS/MC/2015 dated 02.12.2015 and consequently direct the 2nd respondent to grant permission and protection to Kabadi Event scheduled to be held on 12.12.2015 and 13.12.2015 at Thirupparankundram Madurai District.