SURUTHI G.RAMESH Vs. ASSISTANT COMMISSIONER

JUDGEMENT

(1.) This Writ Petition has been filed to call for the records passed by the first respondent in Na.Ka.No.14/19 dated 16.01.2019 and quash the same and consequently direct the respondents to grant permission and protection for conducting "Grammiya Innisai Kacheri" to be performed by Vijay T.V.Pugazh Senthilganesh- Rajalakshmi Music Program" at Arappalayam Cross Road (near Mannar Statue) on 21.01.2019 at about 06.00 p.m.

(2.) Heard the learned counsel appearing for the petitioner and the learned Additional Public Prosecutor appearing for the respondents.

(3.) The learned counsel for the petitioner would submit that the petitioner has been conducting the cultural programme namely "Grammiya Innisai Kacheri" every year. This year the respondent police has rejected the permission stating that the place where the petitioner has sought permission, is an important road and several business establishment have been established in that area, due to which there is heavy vehicle traffic and that it would cause interference to the free movement of traffic. He would further submit that the petitioner is prepared to conduct the programme in a manner as directed by the respondent police so as not to interfere with the traffic or create any problem to the nearby public and that the petitioner is prepared to give necessary undertaking to the respondent police to conduct the programme in accordance with the directions given by the respondent.