R THILLAI VILLALAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) HEARD the petitioner at length. The petitioner in this petition has sought for the following prayer: "....to issue a writ of mandamus or any other appropriate writ, order or direction in the nature of a writ, directing the first respondent herein to take immediate and suitable steps to issue orders refraining the second respondent herein with respondents 3 and 4 herein from entering the border of Tamil Nadu or travel into the different parts or towns in Tamil Nadu till such period or extended period the injunction orders obtained by various political parties and persons before this Hon"ble Court restraining, publishing, marketing and making public by media or any other mode or method of the book titled" T.N. Seshan - An Intimate Story " by the second respondent with the help of respondents 3 and 4, continue to be in force, to avoid unnecessary violence and creating law and order problem in the State of Tamil Nadu, and pass such other or further orders as this Hon"ble may deem fit and proper..."

(2.) THE petitioner is a former Member of Parliament, practising senior lawyer in the High Court. In the detailed affidavit filed in support of the writ petition in paragraphs 3 to 6, he has stated how he was closely associated with the late leader Dr.C.N.Annadurai. In paragraphs 7 to 11, he has stated about the Anti-Hindi agitation or movement. In paragraphs. 12 to 14, he has stated about certain remarks said to have been made against late leader Dr.C.N.Annadurai, in the Book titled "An Intimate Story". In paragraphs 15 and 16 he has stated about the filing of the suit in respect of the said book and obtaining of orders of interim injunction. THE other averments in the affidavit are with regard to the late leader and in what terms the people hold high respect and about the emotions of the people in regard to the said great person. As can be seen from the prayer made in the writ petition a mandamus is sought directing the first respondent to take irmmediate and suitable steps to issue orders refraining the second respondent herein with respondents 3 and 4 from entering the border of Tamil Nadu or travel into the different parts or towns in Tamil Nadu, till such period or extended period the injunction orders are obtained by various political parties.