V.M.JOSE Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) This petition is styled as public interest litigation. The averments in the petition read as under:-

(2.) I submit that I am rendering service to the Society by organizing Blood Donation camps and other Medical Camps in various District of Tamil Nadu and I my self had donated blood for more than 150 times. I have also held posts of the Vice Chairman of Red Cross Society and President of Rotary Club - Madurai Meenakshi and now concentrating in propagating the importance of Blood Donation, Eye Donation and Body Donation.

(3.) Last week, I happened to book rooms for organizing a social event at Mahabalipuram, Chennai in Taj fisherman's cove with an intention to bring in delegates from medical profession for conducting a seminar on organ donation and donation of Eyes and body after death and noticed that on 26/4/2022, rooms and hall had been booked for a two days event in the name of SANKALP - ANNUAL CONFERENCE OF CUSTOMS AND GST conducted by the department of revenue, central board of indirect taxes and customs and the same had been postponed to 5th may and 6/5/2002.