G.VAIRAVAN Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This writ petition has been filed to direct the respondents 2 and 3 to grant police permission and protection to the public meeting to mark the 102 Birth Anniversary of Late.Chief Minister. Dr.M.G.Ramachandran at Periyar statue, Thirumangalam, Madurai District on 22.01.2019 between 05.00 p.m., to 10.00 p.m., based on the petitioner's representation dated 10.01.2019.

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

(3.) The learned Additional Public Prosecutor appearing for the respondents would submit that apart from erecting stage and using loud speaker, the petitioner has also sought for permission to fix flex boards. He would further submit that installation of flex boards have been banned throughout the State. However, he would submit that the respondent police is ready to grant permission subject to imposing certain conditions and restrictions which the petitioner should comply with by giving written undertaking agreeing to comply with the conditions imposed by the respondent police.