GOVERNMENT OF TAMIL NADU Vs. SECRETARY

JUDGEMENT

(1.) The Government of Tamil Nadu through its Chief Secretary has filed the above writ petitions seeking to issue a Writ of Prohibition, prohibiting the first respondent, namely, the Secretary, Review Committee on POTA, Room No..246, Vigyan Bhavan Annexe, New Delhi, from proceeding further in respect of its proceedings No. 1/2/RCPT/2003 dated 14.11.2003.

(2.) Learned Advocate General appearing for the petitioner though raised several contentions with reference to various provisions from Prevention of Terrorism Act 2002 (Act 15 of 2002) as well as POTA (Amendment) Ordinance dated 27.10.2003, in view of the issue raised and order to be passed, I am of the view that it is unnecessary to refer all the factual details and legal submissions in this order.

(3.) Heard, learned Advocate General for petitioner and learned Additional Solicitor General for the first respondent and Mr. Shanmugasundaram for respondents 4 and 5 in 35749/2003.