J DEVA ASIR Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This petition has been filed seeking to call for the records on the file of the second respondent pertaining to its order bearing proceedings Nil dated 16.01.2019 and quash the same and consequently direct the respondents to grant permission and provide police protection to conduct convention meeting from 08.02.2019 to 10.02.2019 in the Government Promboke land in Survey No.803/19.

(2.) Yesterday, when the matter came before this Court, the learned Government Advocate (Criminal side) submitted that the District Collector, Kanyakumari District passed an order rejecting it, cited an earlier order of this Court in W.P.(MD) No.22193 of 2017.

(3.) Today, the learned Counsel for the petitioner submits that he has filed a another representation, seeking permission for holding the said convention in S.No.803/19. He would further submits that the order of rejection pertains to S.No.803/17 and not S.No.803/19. Therefore, the second respondent or such other authority are required to grant permission may have to consider the feasibility of granting permission to the convention in S.No.803/19 of Kanchiracode Village.