D.K.RAJENDRAN Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This writ petition has been filed for a direction to the respondent police to grant permission to organize and to conduct protest demonstration near the M.G.R.Statue at Palacode Town Bus Stand, Dharmapuri District.

(2.) The petitioner is the District Secretary of Amma Makkal Munnetra Kazhagam (AMMK) party, Dharmapuri District. The party resolved to conduct a protest demonstration to show their opposition to the State Government in implementing certain projects. The protest was planned to be conducted near the Palacode Town Bus stand on 3/1/2019. A representation was also given in this regard to the 1st respondent on 16/12/2018. Since the same was not considered, the present writ petition has been filed before this Court for the above said relief.

(3.) The learned Additional Public Prosecutor on instructions would submit that the place, where the permission has been sought for, to conduct the protest demonstration is not feasible, since it will cause a lot of disturbance to the general public and this place is not alloted to any party to conduct such demonstration. The learned counsel would further submit that the petitioner can suggest any other alternative place and make a representation to the respondent police and the same will be considered in accordance with law.