V.V.SWAMINATHAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) By consent, the writ petition is taken up for final disposal. Mr. M. Karthikeyan, learned Special Government Pleader accepts notice on behalf of respondents 1 and 2.

(2.) The writ petition is styled as a Public Interest Litigation filed by the petitioner, who is an Ex-member of Parliament [Rajya Sabha] and also a former Minister of the Government of Tamill Nadu.

(3.) The petitioner, in the affidavit filed in support of this writ petition, would aver among other things that the great Rajaraja Cholan, a descendant of Chola Dynasty, built a beautiful temple known as ''Big Temple'' at Thanjavur, and thereafter, the City of Thanjavur was under the control of Marathas for sometime, to establish the rule in the year 1674.