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Judgment
Suraj Govindaraj, J
This writ petition has been filed seeking for the following reliefs:
“A. Issue a Writ in the nature of Mandamus or any other writ or any order or direction to the Respondent No. 1 to 2, in manner to restrain all type
of political rallies, public gatherings, dharans, protest including to restrain the “Mekedatu Padayatra†with the theme “Namma Neeru Namma
Hakku†during the pendency and operational of the notification in RD.158 TNR 202 and 04.01.2022 passed invoking the Disaster Management Act
2005.
B. issue a Writ of nature of Mandamus to take preventive and coercive steps by the Respondents to implement the notification in RD.158 TNR 202
and 04.01.2022 passed invoking the Disaster Management Act 2005.
C. Pass such other and incidental order/s as may be appropriate under the facts and circumstances of the present case.â€
Learned counsel for the petitioner submits that the reliefs sought in the present petition are covered by the order dated 14.01.2022 passed by this
Court in W.P.No.518/2022.
The writ petition is disposed of in terms of the order dated 14.01.2022 passed by this Court in W.P.No.518/2022.