SHAHUL HAMEED Vs. S.SANKAR GANESH

JUDGEMENT

(1.) By consent, this Writ Appeal is taken up for final disposal.

(2.) Mr.Shahul Hameed, S/o. Kayas Mohamed, District President, Popular Front of India, No.142, North Veli Street, Second Floor, Madurai -1, had filed C.M.P.(MD) No.1301 of 2016 in W.A.(MD) SR No.966 of 2016, praying for leave of this Court to file Writ Appeal against the order of this Court in W.P.(MD) No.21423 of 2015 and it was ordered on 24.02.2016 and thereafter, the Writ Appeal was numbered and listed for admission.

(3.) The appellant in the affidavit filed in support of the petition in C.M.P.(MD) No.10716 of 2016, for stay would aver among other things that their organisation, namely, Popular Front of India is a Neo-Social Movement that strives for the total empowerment of the backward, oppressed and marginalized section of the society and it is a pioneer State organization has always been on the forefront in the protection of Civil and Human Rights enshrined in the Constitution of India and it is active in Socio-cultural and non-political arenas. The members of their organisation also involved themselves at the time of natural calamities such as Tsunami disaster and they assisted the Governmental agencies in the disposal of unidentified corpses and also assisted in the distribution of the relief materials for the victims and in addition to that, they have provided emergency financial aid and relief materials worth Rs.10 Lakhs for Utterakhand flood relief to the Chief Minister of Utterakhand. They are also providing several kinds of aid and also conducted medical camps in sixty places and more than four thousand members of their organisation, had participated in the cleaning work in 120 places in Chennai during the November, 2015 flood calamities.