T.BALAJI KRISHNASWAMY Vs. DISTRICT COLLECTOR, TIRUNELVELI DISTRICT

JUDGEMENT

(1.) The writ petition has been filed seeking to direct the respondents to grant permission and adequate protection for conducting procession (Route March) from TVS Nagar Junction to EB Colony 1st Street and Public meeting at EB Colony, Thiyagarajan Nagar, Tirunelveli Town on 13.10.2019 in pursuance to 95th foundation day of Rashtriaya Swayamsevak Sangh and Vijayadhasami Celebration on the basis of the representation dated 18.09.2019 and 08.10.2019.

(2.) The writ petitioner is a member of a political party and it has been proposed to take out a procession and hold a public meeting and celebration of Visayadhasami (95th Foundation day of Rashtriya Swayamsevak Sangh) at Thiyagarajan Nagar surroundings, on 13.10.2019. In this connection a representation has been made before the sixth respondent on 18.09.2019, seeking permission to conduct the above said events. However, the sixth respondent has not given any response to the said representation till 08.10.2019 and hence another representation has been made on 08.10.2019 to the sixth respondent and a copy of the same has also been sent to the respondents 1, 3, 4 and 5. Even then, there was no response from the respondents 1, 3, 4, 5 and 6. Under such circumstances, the petitioner has approached this Court with the aforesaid prayer.

(3.) Heard learned counsel for the writ petitioner and learned Additional Public Prosecutor for respondents and perused the materials placed before this Court.