C.LOGANATHAN Vs. DEPUTY COMMISSIONER OF POLICE

JUDGEMENT

(1.) This writ petition has been filed challenging the rejection order passed by the 1st respondent denying permission to the petitioner to conduct the public meeting slated to be held on 22.06.2019.

(2.) Mr.P.Wilson, the learned Senior Counsel appearing on behalf of the petitioner submitted that the petitioner made a request to the respondent police to conduct a public meeting on 22.06.2019 between 5.00 p.m and 10.00 p.m near Gandhi Nagar at Coimbatore city. This representation was given by the petitioner on 15.06.2019.

(3.) The learned Senior Counsel further submitted that the petitioner had made all the arrangements and several leaders are also going to attend in the said meeting. While so, the 1st respondent has passed the impugned order rejecting the permission to conduct the public meeting only on the ground that the public meeting will cause hindrance to the general public, since already there is a traffic diversion and the venue is not earmarked for conducting public meeting.