KULANDAIRAJ Vs. PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) This Writ Petition has been filed challenging the Notification issued by the Respondent in G.O.Ms. No.611, Home Department (Cts.VIA), dtd. 19/8/2015 and to quash the same and consequently, direct the Respondent to allow the Petitioner to publish and release the Book titled "Madurai Veeran Unmai Varalau" written by the Petitioner, which was published by Adhi Thamizhar Perevai.

(2.) According to the Petitioner, the history of Madurai Veeran has largely remained part of oral history in Tamil Nadu and the Book written by him titled "Madurai Veeran Unmai Varalau" speaks about the bravery of Madurai Veeran and there is nothing in the Book was written with casteist tenancies. According to the Petitioner, the said Book was published by Adhi Tamizhar Peravai, Trichy in the year 2013 and the Book was in circulation and over 2000 copies have been sold out by the Adhi Thamizhar Peravai.

(3.) While that being so, to the shock and surprise of the Petitioner, the Respondent had issued G.O.Ms. No.611, Home Department, dtd. 19/8/2015, declaring the forfeiture of the Book by invoking Sec. 95 of the Code of Criminal Procedure [in short "CrPC"]. Challenging the aforesaid Government Order, the Petitioner has filed the instant Writ Petition by invoking Article 226 of the Constitution of India.