N RANJITH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) By consent, the writ petition itself is taken up for final disposal.

(2.) The petitioner is a practicing Advocate and by filing the present writ petition in the form of public interest litigation, he would contend that as per the news articles and photographs appended to the typed set of documents, the National Flag is hoisted at flag mast containing particular colour ** of some political parties. Normally, the National Flag shall be hoisted at poles painted with white colour. Since many such violations are taking place during Republic Day and Independence Day celebrations, the respondents shall form a monitoring committee for the purpose of finding out violations, if any, and thereafter, to take action against those persons who insult our National Flag in accordance with law.

(3.) Heard both sides and also perused the materials placed on record.