M. VELMURUGAN Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This writ petition has been filed seeking to quash the impugned memo in Na. Ka. No. 324/Se. Mu. Ka. Thu. Ka. E/2018 dated 27.06.2018 issued by the second respondent and consequently direct the respondents 2 and 3 to grant appropriate prior permission with necessary police protection for conducting Kabadi Match which is scheduled to be held on 28.07.2018 at about 7.00 P.M. to 29.07.2018 at 7.00 P.M. in Jeyam Garden, Mettu Thangamman Kovil Street, North Street, Vickramasingapuram, Tirunelveli District.

(2.) Heard the learned counsel appearing for the petitioner and the learned Government Advocate appearing for the respondents.

(3.) According to the petitioner, the petitioner is conducting District Level Kabadi Match every year in his village viz., Vickramasingapuram, Tirunelveli District without any disturbance in the locality and the kabadi match is being conducted in a peaceful manner with the participation of the entire public without any discrimination of religion, caste or class. It is also a social gathering of villagers, which develop a healthy relationship among the general public. This year, the petitioner has organised to conduct the kabadi tournament on 28.07.2018 and 29.07.2018 and hence, he has given a representation dated 24.06.2018 to the third respondent and the same was forwarded to the second respondent. The second respondent has passed the impugned order, rejecting to grant permission to the petitioner. Challenging the same, this petition has been filed.