STATE OF TAMIL NADU Vs. VAIKO

JUDGEMENT

(1.) Rule returnable forthwith. Shri K. Chandru, learned senior counsel for the respondent takes notice. Heard the main appeal itself with the consent of both the parties.

(2.) This appeal has been heard, under unusual circumstances, at our residence, as, if no orders are passed on this appeal now either way, the matter would become infructuous.

(3.) Learned single Judge of this Court allowed the writ petition (W.P. No.36680 of 2003) wherein, a prayer was made for a Writ of Mandamus, directing the State Government to permit the writ-petitioner to attend the Winter Session'03 of the Parliament, participate in the debate on the Prevention of Terrorism (Amendment) Bill 2003 and to take part in its voting.