V SENTHILBALAJI Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The Writ petition is filed by the petitioner stating among other things that he belongs to a particular political party and former Cabinet Minister in the Government of Tamil Nadu and the party members in all over the State had decided to celebrate the centenary function of the former Chief Minister of Tamil Nadu and the founder of All India Anna Dravida Munnetra Kalagam(AIADMK), namely late.M.G.Ramachandran (affectionately called as 'M.G.R'). Therefore, the party members of Karur District, had decided to celebrate the 101 birth anniversary function of Ex-Chief Minister and in this regard, a decision has been taken to conduct a sports event, which would culminate in holding a public meeting to propagate the glory of the former Chief Minister of the State.

(2.) The petitioner would further aver that, he submitted an application dated 27.12017 to the third respondent, to conduct the said event from 14.01.2018 to 18.01.2018 in Karur Thiruvallur playground and he had also given an undertaking to pay necessary charges. The petitioner in order to get necessary 'No Objection Certificate' from the police Authorities, had also submitted a representation dated 001.2018 to the respondents 2 and 3 praying for permission, necessary police protection and also to install loudspeakers.

(3.) The first respondent vide communication dated 02.01.2018 in Na.Ka.No.01./Ka.Thu.Ka./Ka.U/Karur/2018, dated 02.01.2018, has informed the petitioner that the said playground belongs to the third respondent/Municipality and before conducting sports event, price distribution ceremony and holding public meeting, their permission is required and only after getting the same, the representation submitted by them seeking 'No Objection Certificate' can be processed.