P RATHINAM Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) WRIT Petition has been filed under Article 226 of the Constitution of India praying for the issuance of a writ of Certiorarified mandamus, to call for the records pertaining to the impugned Order in Na.Ka.No.11/Gen./SDO.MLR/09 dated 03.07.2009 on the file of the respondent No,2 served to the petitioner on 04.07.2009 at 12.15 P.M. and quash the same as illegal and consequently, to direct the respondents to accord permission to conduct the one day function viz., Dr.Ambedkar Makkal Noolaka Vizha or (People Library) on 05.07.2009 at Chennakarampatti in Melur Taluk in Madurai District and direct the respondent No,4 to provide fair and just amount as compensation to the petitioner and pass further orders. Heard Mr.T.Lajapathi Roy, the learned counsel appearing for the petitioner and Mr.Pala Ramasamy, the learned counsel appearing for the respondents. The 2nd respondent was present in Court and after getting the file from him, the learned Special Government Pleader has submitted his arguments.

(2.) THE petitioner is a practising Advocate and has filed the above writ petition challenging the order of the 2nd respondent made in Na.Ka.No.11/Genl./SDO.MLR/09 dated 03.07.2009 stating that the impugned order was served on him at 12.15 P.M. on 04.07.2009. THEreafter, he sought for permission from the Honourable Chief Justice of this Court and as per the direction of the Honourable Chief Justice, special sitting was ordered today at 8.00 P.M. and the matter was heard.

(3.) HE further submitted that publicity about the function was already given 15 days earlier to the date of function and they have already made wall writings all over Madurai District in more than 30 places informing the public about the function to be held on 05.07.2009.