A.S.RAJA MOHAMMED Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This Writ Petition has been filed to direct the respondents to conduct a Rally from Cumbum Mettu Road to Park Thidal on 28.01.2019 from 04.00 pm and to conduct public meeting at Park Thidal, Theni District on 28.01.2019 from 05.00 pm to 10.00 pm or within the time stipulated by this Court.

(2.) Heard the learned Counsel for the appearing for the petitioner and the learned Additional Public Prosecutor appearing for the respondents.

(3.) The learned Counsel for the petitioner would submit that the petitioner is a District Secretary of Indian National League Party in Theni District and decided to conduct a rally and a public meeting on 28.01.2019. In this regard, the petitioner has requested the respondent police to grant permission for the above said programmes. Whereas, the respondent police have not considered the same, thereby, the petitioner has approached this Court.