RAJU BOSE Vs. PRITISH NANDY

JUDGEMENT

(1.) Hectic political activities marked the month of May this year in this State. On the 25th, a convention was held at Cochin by the Kerala Congress, a component of the 'Ruling Front' in the State. R. Balakrishna Pillai, the then Minister for Electricity also spoke on that occasion. Whether he made a seditious speech is controversial. That he made a speech is, however, not in controversy.

(2.) The speech had its repercussions in the State. They too got reflected in intense activities in diverse fields. Some activists even rushed to the Court. And the Court had necessarily, to undertake the adjudicatory process in relation to the legal and Constitutional issues involved in the case.

(3.) The first of its kind was a writ petition O.P. 5630 of 1985, filed by Sri. K. C. Chandi seeking a writ in the nature of Quo Warranto against Sri Balakrishna Pillai. The petition was filed on 4-6-1985 and moved on the next day. Some others with equally exuberant enthusiasm filed another writ implicating not only the Electricity Minister but also the other Ministers of the Kerala Congress who attended and addressed the convention: That is OP. No. 5538/1985.