C STEPHEN Vs. DISTRICT COLLECTOR, KANYAKUMARI DISTRICT

JUDGEMENT

(1.) CLAIMING himself to be a pro -bono litigant, the petitioner, residing within the jurisdiction of Arumanai Post, Kanyakumari District, has sought for a Writ of Mandamus directing the respondents to prevent the Hindu Awareness General Meeting scheduled to be conducted on 12.04.2015 at 04.00 p.m. at Arumani Junction, Soorakattu Vilai, Kanyakumari District.

(2.) IN his supporting affidavit, the petitioner has contended that on 25.02.2015, Akila Bharath Hindu Maha Saba, Kanyakumari (West) District, conducted the Memorial Day Public Meeting of Veerasarvarkkar. On that day, communal leaders of Hindu Maha Saba participated and delivered speeches, inciting communal disharmony, between Hindus and Christians. According to him, there was a law and order problem, which made him, to prefer a complaint on 25.02.2015 to the Inspector of Police, Arumanai Police Station, Kanyakumari District and Receipt No.94/2015 was given, but no action has been taken.

(3.) THE petitioner has further contended that Arumanai Area Hindu Association of Kanyakumari District has issued pamphlets to conduct an Hindu awareness public meeting on 12.04.2015 at Arumanai Junction. It is the apprehension of the petitioner that if the said meeting is allowed to be conducted, then it would create communal disharmony and law and order problem. According to him, meeting has been permitted to be conducted, without any condition on noise pollution, by using loud speakers. It is his further contention that Meeting scheduled to be conducted at Arumanai Junction would affect traffic, and cause disturbance to the Public. He also submitted that there is a Public market and assembly of large number of persons, at the junction, would affect the general public. The petitioner has further contended that he had given representations, dated 01.04.2015 and 08.04.2015, in person, to the respondents not to permit the above said meeting, but there was no response. Left with no other alternative, the petitioner has filed the present pro bono litigation.