JAI ADVERTISEMENTS Vs. COMMISSIONER OF POLICE AND OTHERS

JUDGEMENT

(1.) Since in this case the District Collector is not a party, this Court suo moto impleads the District Collector, Madurai as third respondent.

(2.) The petitioner is running an Advertisement Agency installing and maintaining traffic signals. The petitioner was granted No Objection Certificate by the first respondent to intall hoardings and display boards the Automatic Traffic Signals in the following junctions:-

(3.) The said NOC was given on 04.07.2013. As per clause 6 of the NOC, the petitioner shall give ? .. "rd space for advertising road traffic rules and in ? .. "rd space the petitioner can make use in the Blinkers Advertisement Board. All along the petitioner has been carrying out the business for the past four years. However, all of a sudden, the first respondent on 06.01.2017 started to remove the display board put up by the petitioner in the signals, regarding which already NOC was granted by the first respondent, which compelled this petitioner to approach this Court.