Monday, 18, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Siva @ Veeravel vs The Superintendent Of Police
2022 Latest Caselaw 4707 Mad

Citation : 2022 Latest Caselaw 4707 Mad
Judgement Date : 9 March, 2022

Madras High Court
Siva @ Veeravel vs The Superintendent Of Police on 9 March, 2022
                                                                               W.P.No.5213 of 2022



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 09.03.2022

                                                     CORAM :

                      THE HONOURABLE MR. JUSTICE A.D.JAGADISH CHANDIRA

                                              W.P.No.5213 of 2022

                Siva @ Veeravel                                                   ... Petitioner
                                                       Vs.

                1. The Superintendent of Police,
                   Office of Superintendent,
                   Villupuram.

                2. The Deputy Superintendent of Police,
                   Villupuram.

                3. The Inspector of Police,
                   Thiruvennainallur Police Station,
                   Thiruvennainallur.                                          ... Respondents

                PRAYER: Writ Petition is filed under Article 226 of Constitution of India,
                pleased to issue a Writ of Certiorarifed Mandamus, calling for the records of the
                3rd respondent in his notice No.03/H4/PS/2022 dated 24.02.2022 and quash the
                same and direct the 3rd respondent to give permission to conduct a
                demonstration with Microphone opposite to Taluk office at Thiruvennainallur,
                Villupuram district on 07.03.2022.



                1/4

https://www.mhc.tn.gov.in/judis
                                                                                     W.P.No.5213 of 2022

                                           For Petitioner     : Mr.V.Arul
                                           For Respondents    : Mr.A.Gokulakrishnan
                                                                Additional Public Prosecutor

                                                            ORDER

The Writ Petition has been filed to call for the records of the 3 rd

respondent in his notice No.03/H4/PS/2022 dated 24.02.2022 and quash the

same and direct the 3rd respondent to give permission to conduct a

demonstration with Microphone opposite to Taluk office at Thiruvennainallur,

Villupuram district on 07.03.2022.

2. At the outset, the learned counsel appearing for the petitioner

would submit that the petitioner had sought permission to conduct

demonstration on 07.03.2022. However, the period has elapsed. He would

further submit that in view of the above, the petitioner may be permitted to give

a fresh application seeking to conduct demonstration on 17.03.2022 and the

respondents may be directed to consider the same and pass orders in accordance

with the orders passed by this Court in “Durai Sankar & others .v. Secretary

to the Government, Home Department, Government of Tamil Nadu, Fort St.

George, Chennai – 600 009 & others” reported in 2014-5-L.W.865.

https://www.mhc.tn.gov.in/judis W.P.No.5213 of 2022

3. In view of the above, in the event of, if the petitioner files a fresh

representation to conduct demonstration on 17.03.2022, the 3rd respondent shall

consider the same in accordance with the mandate of the Judgment of this Court

in “Durai Sankar & others .v. Secretary to the Government, Home

Department, Government of Tamil Nadu, Fort St. George, Chennai – 600

009 & others” reported in 2014-5-L.W.865, referred supra and pass orders in

accordance with law.

4. Accordingly, this Writ Petition stands disposed of with the above

directions. However, there shall be no order as to costs.

09.03.2022

rgi/ham Index :Yes/No Internet:Yes/No

https://www.mhc.tn.gov.in/judis W.P.No.5213 of 2022

A.D.JAGADISH CHANDIRA,J.

rgi/ham

To

1. The Superintendent of Police, Office of Superintendent, Villupuram.

2. The Deputy Superintendent of Police, Villupuram.

3. The Inspector of Police, Thiruvennainallur Police Station, Thiruvennainallur.

4. The Public Prosecutor, High Court of Madras.

W.P.No.5213 of 2022

09.03.2022

https://www.mhc.tn.gov.in/judis

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 

LatestLaws Partner Event : IJJ

 
 
Latestlaws Newsletter