- (1.) Heard Shri Guru Krishna Kumar, learned counsel appearing for the petitioner, Shri Altaf Ahmed, learned counsel appearing on behalf of Respondents 1 and 2, who stated that he represents the Government of Tamil Nadu as well, and Shri A.K. Ganguli, learned counsel appearing on behalf of Dravida Munnetra Kazhagam Party, Respondent 3.
(2.) The present petitioner filed a writ petition, bearing No. 31435 of 2007, before the Madras High Court on 26-9-2007, making a prayer therein for a declaration that the call given for a bandh and holding of a bandh in the State of Tamil Nadu either on 1-10-2007 or on any other date by Respondents 3 to 7, which are political parties, namely, Dravida Munnetra Kazhagam, Indian National Congress, Communist Party of India (Marxist), Communist Party of India and Pattali Makkal Katchi, were violative of Articles 19 and 21 besides the directive principles of State policy and the fundamental duties enshrined under the Constitution of India.
(3.) Interim prayer was made in the writ petition for restraining Respondents 3 to 7 from proceeding with the call for bandh in the State of Tamil Nadu given by them for 1-10-2007 or on any other date in terms of the resolution passed in the meeting held on 24-9-2007.;