PALANIKUMAR Vs. THE STATE

JUDGEMENT

(1.) The petitioner, who claims to be a practising Advocate, belongs to Ramanathapuram District Bar, came forward to file this Writ Petition styled as a 'Public Interest Litigation', stating among other things that there was a controversial statement made by the Tamil Poet Thiru. Vairamuthu about the Hidu Goddess Andal, by mentioning the Goddess, as a 'Devadasi' and it became a controversial issue and led to very many agitations and Dharnas.

(2.) The petitioner would further state that a Telugu movie was dubbed into Tamil with a title 'Akilandakodi Pramanda Nayagan' and public advertisements were released announcing that the said film is going to be exhibited all over Tamil Nadu from 23. 0 2018 onwards.

(3.) The learned counsel appearing for the petitioner has drawn the attention of this Court to the said publicity material and would submit that on the top of the said material, by putting the picture of Tamil Poet Thiru. Vairamuthu, it is stated that <IMG border=2 src="images\260918-160.jpg"> ("who knew the glory of Goddess Andal and propagated the glory of Goddess Andal") (rough translation).