COMMISSIONER OF POLICE AND OTHERS Vs. P MOORTHY

JUDGEMENT

(1.) By consent, the main writ appeal itself is taken up for disposal.

(2.) The present writ appeal is filed by the Commissioner of Police, Madurai City, Madurai and two others.

(3.) One P.Moorthy, the respondent/writ petitioner made a request to the Commissioner of Police, Madurai City, seeking permission to demonstrate before Madurai Corporation premises, highlighting the apathy of the citizens, who are suffering without proper water supply and due to improper roads, lightings and drainage facilities, etc. He representing a political party, wanted to protest demonstration peacefully on 23.10.2015.