S.ADHIVEERAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) This Writ Petition has been filed for a Writ of Certiorarified Mandamus to quash the impugned proceedings of the third respondent in Na.Ka.No.652/SPG/KA.THU.KA.SIVA.UO.KO./2018 dtd. 11/10/2018 and to direct the respondents to permit the members of Tamil Puligal Katchi to pay Homage and Honor to the freedom fighter Veerathai Karumpuli Kuyili on 19/10/2018 at Veerathai Karumpuli Kuyili memorial place at Sivagangai District situated within the campus of ?freedom fighter queen Thirumathi Velunachiyar memorial place.

(2.) The petitioner states that he is the State Deputy Finance Secretary of the organization known as Tamil Puligal Katchi. The organization, namely, Tamil Puligal Katchi wanted to pay Homage and Honor to the freedom fighter Veerathai Karumpuli Kuyili at the memorial place for Kuyili in Sivagangai District. It is stated that the petitioner had made a representation to the respondents, seeking permission to pay Homage and Honour to the freedom fighter. It is stated that the organization has planned to have tribute function on 19/10/2018 at Sivagangai Town. It is not in dispute that the memorial was constructed by the Government itself remembering the freedom fighter Veerathai Karumpuli Kuyili. Only on anticipating law and order problem the representation of the petitioner was rejected.

(3.) The learned Special Government Pleader appearing for the respondents submitted that last year permission was granted to the organization of the petitioner and that several complaints have been received and hence the representation of the petitioner was rejected.