P. BALU Vs. MINISTRY OF DEFENCE,

JUDGEMENT

(1.) This writ petition has been filed to seek a direction on the respondents 1 and 2 to permit the State of Tamil Nadu to display its tableau depicting the State's Culture, Tradition, etc. in the 73rd Republic Day parade, which is scheduled to be held on 26/1/2022 at New Delhi.

(2.) In effect, the petitioner seeks a direction on respondents 1 and 2 to permit the State Tamil Nadu to display its tableau. If at all a cause is to be raised challenging such denial, it should have been by the State of Tamil Nadu. However, instead of the State of Tamil Nadu, a litigation has been filed by an individual without submitting the relevant documents, but by merely filing some articles that appeared in the newspapers, which cannot be taken as the basis for issuance of the direction of the nature sought by the petitioner. It is stated by the petitioner that the Union Defence Minister conveyed that the State of Tamil Nadu did not qualify for participation in the parade, thus, necessary permission was not given. The statement aforesaid is stated to have been made orally, but nothing on record has been placed to consider the grounds of rejection in order to challenge such non-consideration.

(3.) Furthermore, the writ petition to direct respondents 1 and 2 to permit the State of Tamil Nadu to display its tableau in the parade scheduled to be held tomorrow i.e. 26/1/2022, has been filed at the eleventh hour and the same cannot be granted at this distant point of time, as it involves high security arrangements. Thus, the prayer made in the writ petition cannot be granted.