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Judgment
This writ petition has been filed under Article 226 of the Constitution of India praying to call for records relating to the impugned order dated 22.01.2017 passed by the second respondent and quash the same, by way of issuing a writ of certiorarified mandamus.
Mr.D.Muruganandam, learned Additional Government Pleader, has taken notice for the respondents.
The learned counsel appearing for the petitioner has contended that for conducting Kabadi Tournament in the place mentioned in the petition, a permission has been sought from the second respondent. But the second respondent without assigning proper reason has rejected the same by way of passing the impugned order dated 22.01.2017 and in order to quash the same, the present petition has been filed.
On the basis of the contention putforth on the side of the petitioner, this Court has perused the impugned order, wherein certain untenable/unacceptable reasons have been given for rejecting the requisition given by the petitioner.
Considering the fact that the reasons assigned by the second respondent for rejecting the requisition are not at all accepted, this Court is inclined to pass the following order.
In fine, this writ petition is allowed without costs and the impugned order dated 22.01.2017 passed by the second respondent is quashed. The second respondent is strictly directed to look into the representation given by the petitioner and proceed further in accordance with law.