A.VELLADURAI Vs. THE INSPECTOR GENERAL OF POLICE

JUDGEMENT

(1.) The prayer in the Writ Petition is for a Writ of Mandamus to direct the respondents to grant the permission to hold the political party's awareness public meeting in respect of abolition of liquor, corruption and to make public demands on 10.12.2015 at 04.00 p.m. to 09.00 p.m. at Chinnappa Park, Pudukottai Town, Pudukottai District.

(2.) By consent, the writ petition itself is taken up for final disposal.

(3.) Heard the learned counsel appearing for the petitioner and the learned Additional Advocate General appearing for the respondents.