P.SHANMUGAM Vs. STATE

JUDGEMENT

(1.) The present Full Bench has been constituted pursuant to the orders of the Division Bench dtd. 26/6/2025 in W.A.(MD) No.1738 of 2025.

(2.) The facts in nutshell shows that W.P.(MD) No.29035, 29217 & 30354 of 2024 had been instituted seeking a direction to the authorities concerned to grant permission to erect flagpoles by the political parties. The learned Single Judge of this Court elaborately considered the issues in the context of the Statutes and Rules applicable and passed an order on 27/1/2025 by issuing number of directions in Paragraph No.43, which are extracted hereunder:

(3.) The said order has been taken to the Division Bench of this Court by way of an appeal under Clause 15 of the Letters Patent in W.A.(MD) No.485 of 2025 by one Mr.Ammavasithevar. The Division Bench of this Court, vide Judgment dtd. 6/3/2025 confirmed the orders of the learned Single Judge dtd. 27/1/2025 and dismissed the writ appeal.