M.SOLAIKANNAN Vs. CABINET SECRETARY

JUDGEMENT

(1.) THE petitioner who claims to be the President of Madurai District Hindu People Party, has filed this Public Interest Litigation, praying for issuance of a writ of Mandamus, directing the respondents, namely, (i) The Cabinet Secretary to the Union Cabinet, Union Secretariat, New Delhi - 110 001; (ii) The National Security Advisor to the Honourable Prime Minister, Prime Minister's Secretariat, New Delhi - 110 001 and (iii) The Foreign Secretary, Union of India, Central Secretariat, New Delhi - 110 001, to consider his representation dated 21.01.2013 and pass orders.

(2.) THE petitioner sent a representation dated 21.01.2013 to the above said respondents and it is useful and relevant to extract the contents of the said representation:

(3.) THE learned Counsel for the petitioner would further contend that there is a large scale demolition of Hindu temples and the people of Tamil origin who had settled long back, are evacuated and in that place, Singhaleses are settled and though the Government of India is aware of the magnitude of the aforesaid problems, they have not at all taken any steps to address or mitigate the untold sufferings being undergone by the people of Tamil origin settled at Sri Lanka.