JAYARAMAN Vs. STATE

JUDGEMENT

(1.) This appeal is directed against the order passed in Writ Petition No.25508 of 2018, dated 11.10.2018.

(2.) The appellant filed the writ petition challenging the proceedings of the 2nd respondent, viz., The Deputy Superintendent of Police, Mayiladuthurai, Nagappattinam District, dated 19.09.2018, refusing to grant permission to conduct a Conference, which was originally scheduled to be held on 14.10.2018, from 09.00 a.m. to 08.00 p.m. at the venue of A.V.C.Marriage Hall, Thiruvizhandur, Mayilduthurai, Nagappattinam District.

(3.) The appellant is a Professor, who retired from service as Head of the Department of History, A.V.C.College, Mayiladuthurai. The appellant states that he is the Chief Co-ordinator of the Anti-Methane Project Federation. Admittedly, the said organization is not the registered one. The appellant approached the 2nd respondent seeking permission to conduct the conference, which was scheduled to be held on 14.10.2018, between 09.00 a.m. and 08.00 p.m. at A.V.C.Marriage Hall, Thiruvizhandur, Mayilduthurai, Nagappattinam District. This was rejected by the 2nd respondent, by order dated 19.09.2018.