DRAVIDA MUNNETRA KAZHAGAM Vs. THIRU. C. VE. SHANMUGAM

JUDGEMENT

(1.) Leave granted.

(2.) In the peculiar facts and circumstances of the case, we withdraw the Writ Petition No.27277 of 2025 pending before the High Court of Judicature at Madras (hereinafter referred to as "High Court") and take up the same also for hearing along with the present appeals.

(3.) This batch of matters challenge the order passed by the Division Bench of the High Court dtd. 31/7/2025 in WMP No. 30663 of 2025 in Writ Petition No. 27277 of 2025, by which the learned Judges of the Division Bench have passed an interim order to the effect that while launching and operating Government Welfare Schemes through various advertisements, the names of any living personality, photograph of any former Chief Minister/ideological leaders or party insignia/emblem/flag of appellant (Dravida Munnetra Kazhagam) shall not be included. The Division Bench of the High Court was gracious enough to add that it has not passed any order against launching, implementation or operation of any welfare scheme of the Government.