STATE OF TAMIL NADU Vs. M U KRISHNAPARAYANAR

JUDGEMENT

(1.) Heard the learned Additional Advocate General and the learned counsel for the respondent.

(2.) Learned Additional Advocate General submitted that if 200 persons are permitted to assemble in that Seerani Agrangam, Marina Beach, there may be difficulty for the police people to maintain law and order, having regard to all other circumstances, such as, the place is an open place accessible to general public. On 6th December, 1998, the police force is required all over the State in several places and in order to avoid any difficulty and to maintain law and order, the members of the respondent-Sangam may not be permitted. He also added that the appellants have all the respect for the national leader.

(3.) Learned counsel for the respondent submitted that the respondent is also equally interested in maintaining the law and order. He added that instead of 200 persons, 100 persons can be permitted to assemble and pay respect to the National Leader Dr. Baba Saheb Ambedkar by garlanding photo or statue, as the case may be. Even the period for assembling and paying respect may be for half an hour instead of 2 hours and it could be any time on 6th December, 1998 commending from 6 a. m.