S.SEKAR Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This petition has been filed, directing the respondents to grant permission to conduct Lighting Kabaddi competition programme held on 04.05.2019 at about 10.00 p.m., and 05.05.2019 at about 06.00 p.m., lighting Kabaddi, along with necessary sound service at Kattalaikudiruppu, Chenkottai Taluk, Tirunelveli District.

(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.