V.PERUMAL Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This writ petition has been filed to direct the respondents to permit the petitioner to conduct the Kabadi Tournament schedule to be held on 19.01.2019 and 20.01.2019 at Sports Ground, Chichilupai, Tirumalpuram Post, Madurai-14, based on the petitioner's representation to the respondents dated 06.01.2019.

(2.) Heard the learned Counsel appearing for the petitioner and the learned Additional Public Prosecutor appearing for the respondents.

(3.) The learned Additional Public Prosecutor appearing for the respondents submits that the police does not have any reservations on the place, where the sports events is to be conducted. However, there is an apprehension that some law and order problem may arise during the sports events. Further, he would submit the time sought for by the petitioner to conduct the tournament is very long, therefore, it has to be restricted and he would further submit that after sending a representation by post, the petitioner has not approached the respondent police and he would submit that if the petitioner approach the respondent police in person, due permission will be granted after imposing necessary conditions and restrictions.