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Madras High Court
M.Vivekanandhan vs The Deputy Superintendent Of Police on 10 March, 2026
WP CRL.(MD). No.1357 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
Dated : 10/03/2026
CORAM
THE HONOURABLE MRS. JUSTICE L. VICTORIA GOWRI
WP CRL.(MD). No.1357 of 2026
M.Vivekanandhan ... Petitioner
Vs
1. The Deputy Superintendent Of Police,
Virudhunagar Sub Division,
Virudhunagar.
2. The Inspector of Police,
Soolakarai Police Station, Soolakarai,
Virudhunagar District. ... Respondents
PRAYER :-
To issue a Writ of Certiorerified Mandamus, direct to the respondents
grant permission to conduct the peaceful demonstration in front of
District Collector Office, Virudhunagar any date fixed by this High
Court.
For Petitioner : Mr. P. Arun Jayatram,
Advocate.
For Respondent : Mr.S.Ravi for R1 and R2
Additional Public Prosecutor
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WP CRL.(MD). No.1357 of 2026
ORDER
This Criminal Original Petition is filed to issue a Writ of
Certiorerified Mandamus, direct to the respondents grant permission to
conduct the peaceful demonstration in front of District Collector Office,
Virudhunagar any date fixed by this High Court.
2. The learned counsel for the petitioner categorically contended
that in a mechanical manner, the second respondent has rejected the
petitioner's application, seeking grant of permission to conduct a
peaceful demonstration in front of the District Collector office. Having
negated the petitioner's application and had passed the impugned order,
later the second respondent had permitted various other organizations to
conduct protest peacefully in the same locality.
3. The learned Additional Public Prosecutor submitted that those
protests were conducted without the permission of the second
respondent. There is no infirmity in the impugned order. However, the
respondents will not have any objection in conducting the protest in
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Soolakkarai Medu area, earmarked for the petitioner to conduct protest
and the second respondent will not have any impediment in granting
permission to conduct protest in the said locality.
4. Heard either sides and carefully perused the materials available
on record.
5. It is the considered opinion of this Court that the petitioner has
sought permission only to conduct a peaceful demonstration that too
against the mal-administration of the authorities of Velloor Panchayat.
The respondents have earmarked three places in Virudhunagar West to
conduct the protest. Conduct of protest is a fundamental right which is
ensured by the mandates of the Constitution of India. Since the second
respondent has already issued a circular in this regard, earmarking
various areas and by directing the petitioner to conduct protest, the
learned counsel for the petitioner has consented to conducted the protest
at Anna Statue, near Old Bus Stand, Virudhunagar on 16.03.2026.
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6. In view of the submissions made by either side, the petitioner is
permitted to conduct the protest at Anna Statue, near Old Bus Stand,
Virudhunagar on 16.03.2026.
7. With the above direction, this Writ Petition is allowed. No
costs.
10.03.2026
NCC : yes / no
Index : yes / no
Internet : yes / no
Note: Issue order copy on 11.03.2026
pnn
To
1. The Deputy Superintendent of Police,
Virudhunagar Sub Division,
Virudhunagar.
2. The Inspector of Police,
Soolakarai Police Station, Soolakarai,
Virudhunagar District.
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L. VICTORIA GOWRI,J
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ORDER
IN
Date : 10/03/2026
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