SENTHILKANNAN Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) Since the issues involved in all these writ petitions are one and the same, they are taken up together and disposed of by this common order.

(2.) Learned AGP/Government Advocate takes notice for the official respondents. As no adverse order is being passed against the private respondents, notice to the private respondents is dispensed with.

(3.) Through the aforesaid writ petitions, while the petitioners have prayed for certain reliefs, however, the common relief that is espoused through the said writ petitions is that without framing a Standard Operating Procedure (for short 'SOP'), no authority/law enforcing agency shall grant any permission for conduct of any meeting either by a political party or any other organization.