VENJARAMOODU M ZIYAD Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner claims to be an Advocate and asserts a "right and responsibility to protect the judiciary from its ridicule ..........". THE petition is full of vague and omnibus statements. It is argued by the learned counsel for the petitioner that the reporting of the proceedings of the various courts in this country by media on some occasions is either inaccurate and sometimes even false. According to the petitioner, such publications are likely to damage the credibility of the judiciary. At para 3 of the petition, in this regard it is stated as follows:

(2.) THEREFORE, the writ petition is filed with a number of prayers, as follows: