VISHNU T.K. Vs. STATE OF KERALA

JUDGEMENT

(1.) Sri.S.Kannan - learned Senior Government Pleader, requested for time on behalf of the learned Additional Advocate General - Sr.Asok M.Cherian, saying that he is presently indisposed.

(2.) Sri.S.Kannan, however, submitted that, imbibing the spirit of the orders passed by this Court already, no new flag masts are being allowed to be erected, and that action has also been taken in various districts to remove those which have been illegally done. In fact, Sri.R.T.Pradeep - learned counsel for the petitioner, affirms that the illegal flag masts involved in this case have already been removed.

(3.) That said, this Court is aware of the stand of the Government that they are in the process of evolving a comprehensive policy with respect to flag masts to be erected in future and those which have already been installed. Since this is a matter of policy and the learned Additional Advocate General is stated to be indisposed presently, I deem it appropriate to grant three more weeks time.