K P NOUSHAD ALI Vs. UNION TERRRITORY OF LAKSHADWEEP REP. BY ITS ADMINISTRARTOR, OFFICE OF THE ADMINISTRATOR

JUDGEMENT

(1.) Heard learned Advocate Mr. Anoop V Nair for petitioner and the learned Additional Solicitor General Mr.K M Nataraj, assisted by Advocate Mr. S Manu for respondents.

(2.) One K P Noushad Ali, a resident of K P House, Chemmarakkattoor P O, Areekode, Malappuram District, is the petitioner. The instant Public Interest Litigation is filed by the petitioner challenging a few regulatory measures initiated by respondent Nos. 1 and 2 concerning Lakshadweep Islands. The writ prayer reads thus:

(3.) The case of petitioner is that the petitioner is a responsible citizen and a social worker, has concern on the issues faced by the public at large, and claims to hold the post of Secretary in Kerala Pradesh Congress Committee, Thiruvananthapuram, as representative of Malappuram District. The instant Public Interest Litigation, it is claimed by petitioner to have been filed to protect the interests/rights of the people of Lakshadweep, a Union Territory under the administration of Central Government, from the ulterior motive of destroying the traditional life, culture, etc of the inhabitants of the island by the impugned action of respondents 1 to 3. The petitioner alleges that the steps being initiated by respondent Nos. 1 to 3 through Exts.P1 to P8 are illegal and violative of Articles 15, 16, 19 and 21 of the Constitution of India (for short 'CoI'). It needs to be noted at the present stage of our consideration that the impugned notifications are at either preliminary stage or drafts are kept in public domain inviting suggestion, views etc., from Islanders.