B.SRINIVASAN Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This writ petition has been filed directing the respondents to grant necessary permission to conduct the Kabadi Tournament at Pridhikar kovil Thidal, Sempalani, Trichy District on 21.12.2019 to 23.12.2019 between 06.00 a.m and 10.00 p.m and also to provide necessary police protection on the basis of the petitioner representation dated 19.11.2019

(2.) Heard the learned Counsel appearing for the petitioner and the learned Government Advocate(Crl.Side) appearing for the respondents.

(3.) The learned Government Advocate(Crl.Side) appearing for the respondents submits that the police does not have any reservations on the place, where the tournament is to be conducted. However, there is an apprehension that some law and order problem may arise during the tournament. She would also submit that the Director General of Police, in his proceedings in Rc.No.007301/Genl.I(1)/2019 dated 09.04.2019 has issued circular to Commissioner of Police, Superintendent of Police and all the Station Housing Officer and directed them to follow the procedure and instruct the petitioner seeking permission to conduct sports events to comply with the conditions and permission may be granted subject to the petitioner's agreeing to comply with the said conditions.