NOWSHAD ALI Vs. SUPERINTENDENT OF POLICE SIVAGANGAI DISTRICT

JUDGEMENT

(1.) This writ petition has been filed to quash the proceedings in Na.Ka.No. 10/Ka Thu Ka. Thi U/2019, dated 02.11.2019 issued by the second respondent and consequently direct the respondents to grant permission to the petitioner to conduct a public meeting with regard to commemoration of Mamannar Maruthupandiargal.

(2.) Heard the learned Counsel appearing for the petitioner and the learned Government Advocate(Crl.side) appearing for the respondents.

(3.) The learned Government Advocate(Crl.side) appearing for the respondents would submit during the previous year, a joint meeting of persons belonging to various political parties, was conducted and they have decided not to give permission to any new programmes. However, she would submit that if the petitioner agrees to abide by the conditions imposed by the second respondent/Deputy Superintendent of Police, Thiruppathur Division, Sivagangai District, the respondents will give permission for the meeting.