C. PANBU Vs. SUPERINTENDENT OF POLICE, VELLORE DISTRICT

JUDGEMENT

(1.) This petition has been filed to quash the order passed by the second respondent in Na.Ka.En.14/TPT TNPS/2019 dtd. 16/2/2019 and consequently direct the second respondent to consider the representation of the petitioner dtd. 12/2/2019 and permit the petitioner to conduct a demonstration.

(2.) By consent, the writ petition itself is taken up for final disposal.

(3.) The learned counsel for the petitioner submitted that the petitioner gave representation to the second respondent on 12/2/2019 for conducting protest meeting in front of the Sub-Collector Office, Tirupattur on 26/2/2019 at 10.30 A.M. to 6.00 P.M., for expedition the issuance of the community certificates belongs to the children of Kurumbans Community. But the second respondent by an order dtd. 16/2/2019 rejected permission, without considering the facts and circumstances of the case. Hence, he prays to allow this petition.