A. VALLUVARASAN Vs. RETURNING OFFICER OF COIMBATORE PARLIAMENTARY CONSTITUENCY CUM DISTRICT COLLECTOR, COLLECTORATE

JUDGEMENT

(1.) Mr. A. Valluvarasan, stated to be the District Convenor of Coimbatore District Revolutionary Youth Front has made an application dtd. 8/4/2019 to the Single Window / Admission Sec. Officer (Incharge), 20 Coimbatore Parliamentary Constituency and the Assistant Commissioner of Police, Anti-Land Grabbing Cell, Coimbatore City, Coimbatore District, the 2nd respondent for permission to conduct a public meeting on 15/4/2019 at Ther Veethi, Sowripalayam, Coimbatore, between 5 PM and 10 PM.

(2.) Request of the petitioner has been rejected vide proceedings in RC No. 491/P/SWS/20 CBEPC/2019 dtd. 10/4/2019, which is extracted hereunder.

(3.) Yesterday, when the matter came up for hearing, due to paucity of time and taking note of the time of the meeting 5PM scheduled on 15/4/2019, Mr. P. Saravanan, learned counsel for the petitioner made a request for grant of permission for the meeting to be conducted on 16/4/2019. Considering the request, we directed Mr. Niranjan Rajagopalan, learned counsel for Election Commission of India, to ascertain the reasons as to why meeting proposed on 15/4/2019 was rejected, when the said Revolutionary Front has been granted permission to conduct meeting at someother places. That apart, we also noticed except stating that there would be likelihood of law and order problem, no specific instances were quoted.