V. RASIRAJAN Vs. CHIEF ELECTORAL OFFICER, TAMIL NADU STATE ELECTION COMMISSION, PUBLIC (ELECTIONS) DEPARTMENT

JUDGEMENT

(1.) Petitioner, who claims himself to be a professional Astrologer, and authored a book titled "Adutha Aatchi", is aggrieved over the seizure of nearly 79200 copies of the book by the Executive Magistrate, Static Suveillance Team, No. 174, Thanjavur Assembly Constituency, Thanjavur, has filed the instant writ petition for a Mandamus, directing the respondents to release the 79200 copies of the Book titled as Adutha Aatchi Astrological Analysis Book, which was released him, but seized by the Executive Magistrate, Static Surveillance Team, No. 174, Thanjavur Assembly Constituency, Thanjavur, the second respondent at Vilar Bypass Road, Thanjavur on 2/4/2019.

(2.) Supporting the prayer sought for Dr. D. Simon, learned counsel for the petitioner submitted that the book does not contain any offensive portion, and was intended to be circulated free of cost to the public and that the petitioner has also spent a sum of Rs.4.00 Lakhs for such publication. According to him, seizure is not valid.

(3.) Mr. Niranjan Rajagopalan, learned counsel for the respondents submitted that as against seizure, an appeal remedy is provided and if the petitioner is aggrieved, he can always prefer an appeal to the competent authority.