T. MURUGAN Vs. THE DISTRICT COLLECTOR

JUDGEMENT

(1.) Mr. M. Murugan, learned Government Advocate appears on behalf of respondents 1, 3 and 4 and Mr. Aayiram K.Selvakumar, learned Counsel appears on behalf of the second respondent.

(2.) The present writ petition is filed as a "Public Interest Litigation". The petitioner would aver among other things that there is a ground namely "Jawahar Thidal", located near Palayamkottai market and nearby Corporation Primary School, Manakavalam Pillai hospital, City Primary Health Care Centre primary health centre, Holy Saverior Church and Gandhi Market are located and the roads in and around Jawahar Thidal are busy and are commonly used by pregnant women and children to reach those important places.

(3.) The grievance expressed by the petitioner is that the police authorities are frequently granting permission to hold Public functions/meetings, Cultural programmes and also permission to conduct Dharna, Agitations etc., and as a consequence, traffic is diverted and it is leading to extreme hardship and difficulty to the persons who are coming to the hospital, especially pregnant women and children.