AJIMON GANGADHARAN @ AJITH Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS Writ Petition is filed seeking following reliefs:

(2.) ACCORDING to the petitioner, the uncivilised way of burning effigy and creating mock funerals is inhuman and barbaric. In spite of various representations being given to the respondents, no serious steps were taken to curb such barbaric activities. He also refers to instances where several high profile people were involved in such incidents, including Ministers, politicians and Judges. Therefore, he has approached this Court by way of Public Interest Litigation to have necessary law in that respect.

(3.) STEPS already taken by the State are not only to create awareness, but also preventive action in this regard. Paragraphs 6 and 7 clearly indicate the anxiety shown by the State in this regard. Having regard to the fact that there is serious thought to curb such barbaric activities by way of formation of committees and circulars, we are of the opinion, as there is action in the right direction, we need not interfere in the matter. The respondent authorities must show all endeavour to see that their intention shown in the objection statement is implemented in practice. With the above observation, the Writ Petition is disposed of.