KARUR BASKETBALL CLUB Vs. COMMISSIONER KARUR MUNICIPALITY

JUDGEMENT

(1.) HEARD Mr. N. Shanmuga Selvam, learned counsel appearing for the petitioner and Mr. K. Govindarajan, learned counsel appearing for the respondent.

(2.) SINCE for the consideration of the interim prayer as well as the main prayer very same question is to be decided, on the consent of the counsel for both parties, the writ petition itself is taken up for disposal.

(3.) FOR conducting such a tournament this year, on an application made by the petitioner Club, the respondent, by his proceedings in Na.Ka.No.85/08/D1, dated 24.03.2008, granted such a permission imposing certain conditions. Suddenly, the respondent by another proceedings in Na.Ka.No.D1/85/2008, dated 18.04.2008, has cancelled the earlier permission granted without affording any opportunity to the petitioner under the guise of holding a meeting of various officials and ministers of the State Government on the said playground during the same time. The petitioner challenges that order of cancellation in this writ petition.