A. AJITHKUMAR Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This Writ Petition is filed by the petitioner seeking issuance of a Writ of Mandamus directing the respondents to grant permission and police protection to conduct Kabadi Tournament by Thalaivas Sports Club with Ameture Kabadi Club at Vanapattarai Sports Ground, Thottiyam Taluk, Trichy District, from 09.11.2019 to 10.11.2019 at about 11.30 pm, by considering his representation dated 23.10.2019.

(2.) According to the petitioner, in order to promote sports in their village, for the first time, they are conducting Kabadi Tournament from 09.11.2019 and on behalf of the villagers, the petitioner has made a representation on 23.10.2019, seeking permission. Alleging that the respondents have not acted upon the same, the petitioner has filed the present writ petition.

(3.) Per contra, the learned Additional Public Prosecutor submitted that the representation of the petitioner dated 23.10.2019 has been duly considered and rejected by the second respondent vide order dated 25.10.2019, on the grounds that the place proposed by the petitioner for conducting the tournament, ie., Vanaparaipatti ground, is not sufficient to conduct the tournament and that apart, there is a possibility of a communal clash in that area. He has also produced a copy of the order passed by the second respondent in Na.Ka.No.509/Kaa.Aa.Tho.Va./2019, dated 25.10.2019.