J JAYALALITHAA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) HEARD Mr.A.Navaneethakrishnan, the learned counsel appearing for the petitioner and Mr.G.Masilamani, the learned Advocate General assisted by Mr.D.Srinivasan, the learned Additional Government, Pleader appearing for the respondents.

(2.) THE petitioner has stated that she is the General Secretary of the All India Anna Dravida Munnetra Kazhagam, which is a State Political Party recognised by the Election Commission of India. THE petitioner was a Member of Parliament of the Rajya Sabha from 1984 to 1989. She has also served as a Member of the Tamil Nadu Legislative Assembly between 1989 and 1991, when she was the leader of the Opposition in the Tamil Nadu Legislative Assembly. THE petitioner was the Chief Minister of the State of Tamil Nadu from 1991 to 1996 and from 2001 to 2006.

(3.) THE petitioner has further stated that during her tenure as the Chief Minister of the State of Tamil Nadu, she had taken strong action against several militant groups, such as the Liberation Tigers of Tamil Ealam (LTTE), Tamil Nadu Liberation Army (TNLA), Tamil National Retrieval Troop (TNRT) and the Naxalites, who were earlier called as peoples' War Group (PWG) Naxalites. She had also initiated several steps to declare the Liberation Tigers of Tamil Ealam as a banned organisation in India. Subsequently, the said militant outfit was declared as a banned organisation under the Unlawful Activities (Prevention) Act, 1967. THE ban imposed on the said militant outfit continues till date as it has been extended, periodically. THE petitioner had also taken steps in curtailing the illegal activities of the forest brigand Veerappan, who was killed in the year 2004, when she was the Chief Minister of the State of Tamil Nadu.