LAWS(MAD)-2018-1-152

VARAAKI Vs. STATE REP BY COMMISSIONER OF POLICE

Decided On January 05, 2018
Varaaki Appellant
V/S
State Rep By Commissioner Of Police Respondents

JUDGEMENT

(1.) The prayer sought for in the writ petition is to issue a writ of Mandamus directing the second respondent to forthwith prevent the office bearers of the South Indian Artist Association from conducting the Star Night and cultural programme which was proposed to be held on 06.01.2018 in the Bukit Jalil National Stadium, Kuala Lumpur, Malaysia till the investigation is completed in respect of the petitioners complaint dated 01.10.2016 in compliance with the order passed by this Court in Crl.O.P.No.20152 of 2017 dated 22.09.2017.

(2.) Heard M.B.Janakiram, learned counsel appearing for the petitioner and Mr.D.Raja, Additional Government Pleader appearing for the respondents.

(3.) With the consent of both sides, this writ petition is taken up for final disposal in the admission stage itself.