U.ASLAM Vs. T.K.RAJENDRAN

JUDGEMENT

(1.) Earlier, petitioner has filed W.P.No.22735 of 2017, for a mandamus directing the Secretary to the Government, Home Department, Government of Tamilnadu, Chennai, the Director General of Police, Tamil Nadu, Chennai and the Superintendent of Police, Thiruvallur District, Thiruvallur, respondents 1 to 3, respectively, to initiate effective steps to prevent A.K.Saiyathu Ibrahim, Secretary of Thiruvallur Mavatta Muslim Jamaath Orunginaippu Committee, Thiruvallur District, the 4th respondent therein, from passing Diktats, in the form of resolutions or of any nature in a manner affecting the fundamental rights of the citizen to live with dignity by calling for Social Boycott of the person and his family.

(2.) Averments were made in the supporting affidavit that Thiruvallur Mavatta Muslim Jamaath Orunginaippu Committee, Thiruvallur District has issued a letter dated 13.03.2017 to Mr.Imtiaz, younger brother of the writ petitioner regarding, the family dispute between Mr.U.Imtiaz and his wife, and the decision of the said committee, as per the 4th resolution, not to give no objection certificate to Mr.Imtiaz and his brothers for marriage. There was another letter dated 05.04.2017 by the said committee to the Chairman and Secretaries of all the Mosques, not to issue No Objection Certificate? for marriage of the three brothers viz., Mr.U.Imthiaz, Mr.U.Musthaq and Mr.U.Aslam.

(3.) Contentions were also made that despite a complaint dated 01.05.2017 given to Inspector of Police, Ponneri, Tiruvallur District, requesting action to be taken against the said Jamaath, no action was taken and hence, Mr.U.Aslam filed the instant writ petition for the relief stated supra.