- (1.) The learned Senior Counsel for the respondent State of Tamil Nadu raises a preliminary objection to the maintainability of this writ petition submitting that the same does not deserve now to receive consideration by this Court.
(2.) Heard the learned Senior Counsel for the parties.
(3.) On 22.4.2003, this petition under Article 32 of the Constitution was filed by the petitioner seeking the following reliefs: "(a) issue appropriate writ, order or directions and declare Section 4 of the Prevention of Terrorist Activities Act (Act 15 of 2002) as unconstitutional and void being violative of the rights under Articles 14 and 21 of the Constitution of India; (b) issue appropriate writ, order or directions declaring all the provisions of the Prevention of Terrorist Activities Act (Act 15 of 2002) as unconstitutional and void being violative of the rights under Articles 14 and 21 of the Constitution of India;";