T. MOHAN Vs. THE SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) MR .R.Karthikeyan, learned Additional Government Pleader, takes notice for the respondents. By consent, the Writ Petition is taken up for disposal at the stage of admission itself.

(2.) THE present Writ Petition has been filed for the issue of a Writ of Mandamus directing the respondents to grant permission to conduct the Kabadi competition in the District Level scheduled on 17.01.2015 and 18.01.2015 at Chithiraiputhiranur, Pethanadarpatti, Alangulam Taluk, Thoothukudi District by considering the petitioner's representation dated 24.12.2014.

(3.) THE learned counsel appearing for the petitioner would submit that the Kabadi being a traditional sports, a direction may be issued to the respondents to give permission to conduct Kabadi Competition.