Who is K Parasaran?

Senior Top Court lawyer & former Attorney General of India K Parasaran, who successfully fought the Ayodhya land dispute case for the Hindu parties, has been named as the 1^st trustee of the Ram Janmabhoomi Teerth Kshetra Trust which was approved by the Union Cabinet Wednesday.

The 92-year-old will also host the trust’s registered office at his R-20, Greater Kailash Part-1 residence in New Delhi.

Born in Tamil Nadu’s Srirangam in 1927, Parasaran’s comes from a religious Hindu background. His father Kesava Aiyengar, also a lawyer, was a Vedic scholar. Parasaran’s three sons, Mohan, Satish & Balaji, are also lawyers. Mohan Parasaran briefly served as Solicitor General in the UPA-2 regime. The family’s 4^th generation has also joined the Bar.

Parasaran started his practice before the Top Court in 1958. During the Emergency, he was Advocate General of Tamil Nadu & in 1980 was appointed Solicitor General of India. He served as the Attorney General of India from 1983 to 1989.

He also appeared for the Nair Service Society to defend the ban on the entry of menstruating women in the Aiyappa temple in the Sabarimala case. However, the five-judge bench of the Top Court decided against his arguments & allowed the entry of women.

His courtroom orations are often lectures in Hindu scriptures. So much so, that Top Court judge & former Chief Justice of Madras HC Sanjay Kishan Kaul referred him as the “Pitamah of Indian Bar for his contribution to the law without compromising with his dharma”.

Politically, Parasaran has been sought after by almost every administration since the 1970s. Despite this, he didn't shy away from disagreeing with the political leadership. In 1985, as Solicitor General of India, he advised the govt to not act on the show-cause notice issued to demolish the News Agency building as it was legally untenable.

However, when the Indira Gandhi govt ignored his opinion, he refused to defend the govt in court & offered to resign if he was forced to appear. The govt, despite his public statement, not only kept him in office but promoted him as Attorney General of India in two months.

During the NDA tenure of 1999-2004, Former PM Atal Bihari Vajpayee appointed him as member of the drafting & editorial committee tasked with reviewing the working of the Constitution. The erstwhile govt also awarded him the Padma Bhushan. The successive UPA-1 govt awarded him the Padma Vibhushan & nominated him to the Rajya Sabha.

Since 2016, Parasaran’s appearances in court have been rare. He has only picked two cases after that – the Sabarimala case & the Ayodhya dispute.

He is also related to actor Kamal Haasan. Parasaran’s wife Saroja is the 1^st cousin of Haasan.

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