KARTHIK Vs. COMMISSIONER OF POLICE MADURAI CITY

JUDGEMENT

(1.) This writ petition has been filed to quash the proceedings in vide dated 24.11.2019 issued by the second respondent and direct the respondents to grant permission to the petitioner to conduct a public meeting condemning the police atrocities against Oomatchikulam Ambedkar colony people on 04.12.2019 between 11.00 a.m to 01.00 p.m at Ambiga Theatre, Anna Nagar, Madurai City.

(2.) Heard the learned Counsel appearing for the petitioner and the learned Government Advocate(Crl.side) appearing for the respondents.

(3.) The learned counsel appearing for the petitioner would submit the petitioner's organizers are entitled to vent out their grievances by conducting a public meeting to condemn the atrocities committed on them and that the second respondent's conduct of refusing permission is violative of Article 14 of the Constitution of India. She would further submit that the petitioner sought a permission by way of representation to conduct a peaceful public meeting. Since it was rejected by the impugned order, the present writ petition has been filed.