DIRECTOR GENERAL OF POLICE Vs. THIRUKACHUR K ARUMUGAM

JUDGEMENT

(1.) This Intra court appeal is directed against the order dated 29 January 2016 in W.P.No.1123 of 2016, whereby and whereunder the learned Single Judge was pleased to direct the appellants to grant permission to the first respondent to conduct a conference on 14 February 2016 at V.G.P.Thidal, Kelampakkam, Vandalur - Urapakkam GST Road, Kancheepuram District, after setting aside the order dated 8 January 2016, passed by the Deputy Superintendent of Police, Vandalur Sub Division, returning the application for permission, with a request to re-present it along with the permission from the concerned authorities of Revenue Department for the use of the said land.

(2.) The respondent armed with the permission granted by VGP Housing Ltd., claiming to be the agreement holder of the land submitted an application before the Deputy Superintendent of Police, Vandalur, to hold a political meeting of Pattali Makkal Katchi (hereinafter referred to as PMK), on 14 February 2016. Since the ownership and possession of the land was in dispute and on account of the interim order passed by the Division Bench of this Court on 15 October 2015, in W.A.No.1519 of 2015, the Deputy Superintendent of Police, returned the application to the first respondent with a remark to resubmit it with the permission letter issued by the concerned authorities of revenue Department.

(3.) The first respondent, without making an attempt to obtain permission from the Revenue authorities to use the land, filed a Writ Petition before the writ Court in W.P.No.1123 of 2016, challenging the order, returning the application.