LAWS(MAD)-2019-6-596

M. POOLPANDI Vs. SUPERINTENDENT OF POLICE, THOOTHUKUDI DISTRICT

Decided On June 27, 2019
M. Poolpandi Appellant
V/S
SUPERINTENDENT OF POLICE, THOOTHUKUDI DISTRICT Respondents

JUDGEMENT

(1.) This Writ Petition has been filed challenging the order passed by the second respondent refusing to grant permission to the petitioner to conduct Kabadi Tournament on 29.06.2019 and 30.06.2019 between 06.00 p.m. and 10.00 p.m. at Ananthanambikurichi Village, Manakkari, Thoothukudi District.

(2.) Heard both sides.

(3.) The grievance of the petitioner is that his villagers planned to conduct Kabadi Tournament at Ananthanambikurichi Village, Manakkari, Thoothukudi District on 29.06.2019 and 30.06.2019 between 06.00 p.m. and 10.00 p.m., and they have sought permission to the second respondent police. Now, the second respondent has rejected the petitioner's representation stating that since various community peoples are expected to participate in the Tournament, there is a likelihood of law and order problem. Challenging the same, the present writ petition has been filed.