K.GOPINATH Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner is a resident of Tiruppur and also claims to be a practising Advocate in the Courts in and around Tiruppur and also the President of Hindu Munnetra Kazhagam, which is an unregistered organisation working for the upliftment of mankind and development of the country, non detrimental to its ideologies and constitutional belief.

(2.) The petitioner would state that the Hon'ble Supreme Court of India had pronounced the judgment pertaining to the Ram Janmabhoomi-Babri Masjid dispute at Ayodhya in M.Siddiq (deceased) through L.Rs v. Mahant Suresh Das and others, (2019) 15 Scale 1 and the learned counsel for the petitioner, drawing the attention of this Court to the additional typedset of papers, would submit that the respondents 5 to 7, under the garb of fair criticism of the verdict of the Hon'ble Supreme Court of India, are taking steps to conduct demonstration and if it is permitted to be conducted, per se, amounts to contempt of the above cited decision of the Hon'ble Supreme Court of India and hence, prays for appropriate orders directing the official respondents to take stringent action against the respondents 5 to 7 and also the participants.

(3.) Per contra, Mr.A.N.Thambidurai, learned Special Government Pleader accepting notice on behalf of the respondents 1 to 4, would submit that the Additional Director General of Police (Law and Order) vide communication in D.O.Lr.No.211253/Con 4/1/98 dated 13.10.98, had issued instructions to all the police officials that picketing and obstruction of traffic by any group of persons should not be allowed under any circumstances and such situations shall also be handled firmly and if any police official is found guilty of dereliction of duty, will have to face the consequences and that the Deputy Superintendents of Police and the Inspectors who are guilty of inaction shall also be dealt with on charges. It is also brought to the knowledge of this Court by the learned Special Government Pleader that the office of the Director General of Police, has issued a memorandum dated 4.12.2019 in Rc.No.019336/Con 4(2)/2019, enclosing a copy of the model order, for rejection of the request for conducting demonstration on the eve of Babri Masjid demolition and he would also submit that the 18 applications received from various organisations for conducting demonstration/agitation this year on the eve of Babri Masjid demolition have been rejected by the authorities in the light of the statutory provisions, rules, regulations barring such demonstrations.