KALARKODE VENUGOPALAN NAIR Vs. REGISTRAR

JUDGEMENT

(1.) THIS writ petition is filed in public interest contending that the National Emblem exhibited on the High Court building is not in accordance with the statutory specifications and to ensure that it is exhibited in accordance with the law. Even though there was a prayer to punish the persons concerned, that prayer was deleted subsequently. Petitioner himself appeared before this Court and argued the case personally. He stated that his only intention is that if there is a mistake, that should be corrected. The High Court, being a model institution should exhibit the National Emblem only in the proper manner. The major contention is that as per the specification pertaining to the National Emblem, "Satyameva Jayate" should be written in Devanagari script below the profile of the Lion Capital and that is conspicuously absent in the emblem exhibited on the High Court building.

(2.) NOW , we will consider the statutory provisions regarding the above. The statutory provisions are now codified under the State Emblem of India (Prohibition of Improper Use) Act, 2005. S.3 of the Act provides as follows: