P.P.SAMINATHAN Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This writ petition has been filed seeking for permission to organize and hold a public meeting and distribution of welfare assistance on 19/1/2019 between 4.00 p.m. and 10.00 p.m. in the private vacant land belonging to Mr.M.Shanmugam and Mr.M.Kandasamy, situated adjoining the NH 7 Bye-Pass Road, Paramathi, Paramathi Velur Taluk, Namakkal District, as sought for by the petitioner vide his letter/application dtd. 31/12/2018 submitted in person to the 3rd respondent.

(2.) The learned counsel for the petitioner submitted that the Petitioner is the District Secretary, of Amma Makkal Munnetra Kazhagam (AMMK), Namakkal west District which has resolved to distribute welfare assistance and to hold a public meeting at 3 Paramathi, Paramathi Velur, Namakkal District. This public meeting was planned to be conducted on 19/1/2019 between 4.00 p.m. and 10.00 p.m. in a private vacant land. A representation was also given to the third respondent on 31/12/2018 seeking for permission and police protection to conduct the public meeting. Since the third respondent has not considered the said representation, the present writ petition has been filed before this Court.

(3.) The learned Additional Public Prosecutor on instructions submitted that the date suggested by the petitioner is not feasible for the Police to grant permission since the Jallikattu events will be conducted at Namakkal during that period of time and therefore, the police will not be able to grant police protection for the meeting. The learned Additional Public Prosecutor therefore submitted that the petitioner will have to give an alternative date for the purpose of conducting the public meeting and the same will be considered by the respondent police in accordance with law.