AHAMED BILAI Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) Since the issue raised in these writ petitions are one and the same, they are disposed of by a common order.

(2.) Writ Petition (MD) No.16413 of 2015 has been filed seeking for the issuance of a Writ of Mandamus, praying to direct the Respondents to grant permission to the Petitioner to organize the public meeting at Keela Pallivasal Big Street, Puliyankudi on 27.09.2015 from 7.00 p.m. to 11.00 p.m. with light and sound.

(3.) Subsequently to the filing of said writ petition, by the order dated 16.09.2015, the second respondent herein refused permission to conduct public meeting to be held on 27.09.2015 at Keela Pallivasal Big Street, Puliyankudi, giving the reason that Keela Pallivasal Big Street is a very narrow street and lot of public are residing in and around that area and if permission is granted, it will hinder the traffic and it will be detrimental to the general public. Challenging this order, W.P.(MD) No.17189 of 2015 has been filed to issue a Writ of Certiorarified Mandamus to call for the records pertaining to the order passed by the respondent No.2 in Na.Ka.No.481/SDOP/2015 dated 16.09.2015 and to quash the same; consequently a direction is sought for to the respondents to grant permission to the petitioner to organize the public meeting at Keela Pallivasal Big Street, Puliyankudi on 27.09.2015 from 7.00 p.m. to 11.00 p.m.