P.ANBALAGAN Vs. K.K.SELVAN

JUDGEMENT

(1.) With the consent of learned counsel for all the parties, these writ petitions are taken up for final disposal at the admission stage itself.

(2.) These writ petitions have been filed seeking a writ of mandamus, directing the official respondents 1 to 4 to consider the petitioner's representations dtd. 15/10/2025 and 10/10/2025, respectively, and to provide adequate police protection to peacefully conduct the Extraordinary General Body Meeting of the petitioner's Association scheduled on 1/11/2025 at Kongu Mahal, Marriage Hall, Bhavani-Anthiyur Road, Thottipalayam, Erode District.

(3.) It is the case of the petitioners that they are the Treasurer and General Secretary, respectively, of the Tamil Nadu Chemists and Druggists Association (TNCDA), a registered association functioning at Chennai. It is their further case that they have decided to conduct an Extraordinary General Body Meeting on 1/11/2025, of their association at Kongu Mahal, Marriage Hall, Bhavani-Anthiyur Road, Thottipalayam, Erode District. Apprehending disturbances from certain persons belonging to rival group, the petitioners had sought adequate police protection to peacefully conduct the meeting and since the 3rd respondent has not considered their representations, they have approached this Court filing the instant writ petitions for mandamus.