G VAIRAVAN Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) By consent, this writ petition is taken up for final disposal.

(2.) Mr.A.K.Baskarapandian. learned Special Government Pleader, appears on behalf of the respondents.

(3.) The petitioner claims to be a former Council Member of Thirumangalam Municipality, Madurai District and also a Town Secretary of Thirumangalam A.I.A.D.M.K. Party of rival faction. The petitioner would further aver that on account of 101st Birth Anniversary of Late Chief Minister Dr.M.G.Ramachandran, who was the Founder of All India Anna Dravida Munnetra Kalagam [A.I.A.D.M.K.], announcements have been made to organise public meetings all over the State. Accordingly, a date was fixed on 21.01.2018 to conduct a public meeting at Thevar Thidal, Thirumangalam, Madurai District and according to the petitioner, the said place has been earmarked by the office of the Superintendent of Police, Madurai District to organise meeting, protest, etc. The petitioner, in this regard, submitted an application/representation, dated 11.01.2018, to the third respondent, praying for necessary permission to organise and conduct a meeting on 21.01.2018 and it was followed by yet another representation, sent through registered post, on 12.01.2018. The petitioner would further aver that repeatedly, he was approaching the third respondent to know about the fate of his application/representation and he came to know that his application was orally rejected at the last moment and therefore, he came forward to file this writ petition, praying for appropriate direction, directing the respondents 2 and 3 to accord necessary police permission and protection to organise public meeting on 21.01.2018, between 05.00 p.m. and 10.00 p.m., based on his representation/application, dated 12.01.2018.