S. ARUMUGAM Vs. SENIOR SUPERINTENDENT OF POLICE, PUDUCHERRY

JUDGEMENT

(1.) This writ petition has been filed challenging the proceedings of the first respondent dtd. 12/6/2019, cancelling the permission granted to the petitioner to conduct the ''Kabadi Tournament' on 14/6/2019, 15/6/2019 and 16/6/2019.

(2.) It is the case of the petitioner that the petitioner is running a club in the name and style of 'Dhanasekaran Sports Club. This club is claimed to be affiliated to the Kabadi Federation of India and the Pondicherry Olympic Association. It is the further claim of the petitioner that it is also a member of the Pondicherry State Sports Council and the parent body has been conducting the Sports event for the last 46 years.

(3.) The club belonging to the petitioner sought permission from the parent body to conduct Kabadi Tournament for the year 2019-2020 and the parent body of the Kabadi Association by letter dtd. 2/6/2019, permitted the club to conduct the Kabadi Tournament on 14/6/2019, 15/6/2019 and 16/6/2019. Based on the said permission, the petitioner applied for police permission/protection to the first respondent and the first respondent had forwarded the letter to the second respondent, who in turn forwarded it to the third and fourth respondent and the fourth respondent by letter dtd. 4/6/2019 recommended that permission can be granted for conducting the Kabadi Tournament. Thereafter, the first respondent passed an order dtd. 5/6/2019 permitting the petitioner to conduct the Kabadi Tournament on 14/6/2019, 15/6/2019 and 16/6/2019, subject to certain conditions. This order has subsequently been cancelled by the impugned proceedings dtd. 12/6/2019 and the same is now the subject matter of the challenge in the present writ petition.