ARAPPOR IYAKKAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Heard Mr.V.Suresh, learned counsel for the petitioner as well as Mr.I.Manishankar, learned Additional Advocate General appearing for the respondents.

(2.) The petitioner organization is involved in social activities for the benefit of general public. Since the petitioner intended to organize a public meeting to address about the issue of corruption in Tamil Nadu, they had submitted a request on 11.09.2017 to the fourth respondent herein seeking permission to organise a public meeting in Mylapore Mangollai on 08.10.2017 between 5 p.m. to 9 p.m.

(3.) On 30.09.2017, the fourth respondent herein issued a show cause notice as to why permission should not be granted for conducting the said meeting. On the very next day, i.e., on 01.10.2017, the petitioner has given a detailed explanation establishing their right to freedom of speech and expression and to assemble peacefully. Since their reply was not considered in time, the present writ petition has been filed.