S.P. VENKATESWARAN, DEPUTY GENERAL SECRETARY Vs. THE DIRECTOR GENERAL OF POLICE HEAD OF POLICE FORCE AND OTHERS

JUDGEMENT

(1.) This petition has been filed seeking a writ of certiorarified mandamus calling for the records of the impugned order made in Na.Ka.No.45/Kaa.Thu.Ka./Harur Sub-Division/2018 dated 25.06.2018 passed by the third respondent and quash the same and consequently, direct the respondents to grant permission to hold public hearing meeting by Dr. Anbumani Ramadoss, sitting Member of Parliament of Dharmapuri Parliament Constituency and Chairman, Central Vigilance Committee in villages of Harur Taluk, Dharmapuri District, where Chennai - Salem Expressway Green Corridor is likely to pass through lands of farmers between the 1st and 5th July 2018.

(2.) Law permits the Courts to take judicial notice of certain noteworthy facts. One such noteworthy fact is the issue relating to laying of 8-lane Expressway from Salem to Chennai. The petitioner is the Deputy General Secretary of Pattali Makkal Katchi (for short "the P.M.K."), whose Member of Parliament Dr. Anbumani Ramadoss, has been elected from Dharmapuri Constituency. On behalf of the P.M.K. and on behalf of Dr. Anbumani Ramadoss, the petitioner gave a representation dated 22.06.2018 to the Superintendent of Police, Dharmapuri, seeking permission for Dr. Anbumani Ramadoss to go around two villages, viz., Erulapatty, Papireddipatti Taluk and Muthanoor, Harur Taluk around 3.00 p.m. and 4.30 p.m. respectively on 27.06.2018, to gather public opinion with regard to the proposed project. This request has been rejected by the District administration by the impugned order dated 25.06.2018 on six grounds, which are as under:

(3.) Heard Mr. N.L. Rajah, learned Senior Counsel, representing Mr. K. Balu, learned counsel on record for the petitioner and Mr. P.H. Arvind Pandian, learned Additional Advocate General for the State, assisted by Mr. D. Raja, learned Additional Government Pleader.