DR.K.KRISHNASAMY Vs. ECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The writ petition has been filed for issuance of Writ of Certiorarified Mandamus to quash the impugned order dtd. 6/11/2024 issued by the third respondent, and for a direction to respondents 1 to 3 to take action against the fifth respondent and his police force for their abusive and high-handed behavior towards rally participants on 7/11/2024, and for a direction to the respondents to compensate Rs.1.00 Crore for the financial losses incurred by the petitioner's party, Puthiya Tamilagam, due to the unlawful denial of permission for the rally.

(2.) The petitioner is the President of Puthiya Tamilagam, a registered political party in Tamil Nadu, and has been an active social worker and politician for over 40 years. On 18/10/2024, the petitioner sought permission from the authorities to hold a rally in Chennai, from Munro Statue to Chepauk, requesting police protection to peacefully demonstrate and raise awareness about the following demands.:-

(3.) The fifth respondent, on his behalf and on behalf of respondents 1 to 4, filed a counter affidavit denying the averments stated in the writ petition and stated as follows: