A.RADHAKRISHNAN Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) Petitioner has sought for a writ of mandamus, directing the Commissioner of Police, Salem and the Special Officer cum Commissioner, Salem City Municipal Corporation, Salem, respondents 8 and 9, respectively, not to grant permission to anyone for conducting Meeting or Agitation in the important places of Head Post office, Fort Ground, Pattai Koil and Collectorate, by considering his representation dated 17.08.2017.

(2.) Material on record discloses that his representation to the Hon'ble Chief Minister's Cell, has been forwarded vide letter dated 17.08.2017 to the Commissioner of Police, Salem District. Letter dated 17.08.2017, reads thus. A.Radhakrishan Allikuttai Salem 636 008 Social Worker E-Mail-rktnindia@gmail.com August 17, 2017 Chief Minister of Tamil Nadu, Chennai, Dear Sir, Salutation! I request you to ban public meetings / protests at the below stated places falling under the limits of Salem Corporation / City Police.

(3.) Now after two years, the petitioner has come to this Court, seeking for consideration of his representation dated 17.08.2017. Though, Mr.R.Marudhachalamurthy, learned counsel for the petitioner submitted that after sending the representation dated 17.08.2017, petitioner has approached the respondents for a reply, the said oral submission or the averments made in support of the above, do not merit consideration, for the reason that they are not substantiated.