VARAAKI Vs. SECRETARY

JUDGEMENT

(1.) The petitioner, claiming to be a journalist, urges the court to intervene and invoke Article 355 read with Article 352 of the Constitution of India, as, according to the petitioner, the State of Tamil Nadu has failed in its constitutional duty and the government of the State is not being carried on in accordance with the provisions of the Constitution, leading to the breakdown of the constitutional machinery.

(2.) Mr.P.Vijendran, learned counsel for the petitioner, strenuously contends that:

(3.) We have considered the submissions of learned counsel for the petitioner.