MO KANDASAMY SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS Writ Petition has been filed as a pro bono publico, seeking for a declaration, that criminal proceedings whatsoever shall not be instituted or continued against the Protestant Hindus Rajarishi Sankarachariar Jayendra Saraswathi Swamigal of Kanchi Peetam or Arya Nagarjuna Shurie Sasai of All India Buddhist Mahasabha, Nagpur, or Sardarini Jagir Kour of Shironmani Gurudwara Prapanda Committee, Amritsar, or a Christian or a Muslim Head from any Court, during their occupation of offices, attracting the conventionality of Article 361 (2) and 26-B of the Constitution of India.

(2.) ON the basis of the above prayer, elaborate arguments are advanced by Mr. MO. Kandasamy Singh, party-in person.

(3.) WE have heard the petitioner patiently for about 45 minutes.