M.THILAGAVATHI Vs. GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) The petitioners pray for issuance of a writ in the nature of prohibition forbearing the respondents from displaying the petitioners' photographs in the Aids Control Campaign all over the State of Tamil Nadu and to forthwith remove the banners and hoardings depicting their photographs already displayed and further direct them to tender unconditional apology in the Public Media and pay compensation of Rs.1,00,00,000/- (Rupees one crore only).

(2.) It is pleaded case of the petitioners that the first petitioner is a house wife and the second petitioner is the minor daughter aged about 4 years. Petitioners seek a writ in the nature of prohibition restraining the respondents from using their photographs in the Aids Control Campaign all over the State of Tamil Nadu and forthwith to remove the banners and hoardings depicting their photographs and tender unconditional apology.

(3.) The learned counsel for respondent No.2 stated at the Bar that immediately on notice of the writ petition, the banners were removed and are not being used in any advertisement.